SITA RAM Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THE involvement of the police for purpose of registration and investigation of the instant case commenced, when at 8:55 PM on 15. 2. 1995, DD Entry No. 22-B was recorded by the duty officer at PS Sarai Rohilla about a quarrel in a jhuggi abutting clinic of Dr. Rajiv at Shahzada Bagh, Sarai Rohilla.

(2.) HC Jagan Nath and Const. Rameshwar went to the spot and were soon followed by the SHO and 2 other police personnel.

(3.) THE SHO, Inspector Ran Singh PW-22, found Vishwa Nath PW-7, at the spot and recorded his statement Ex. PW-7/a. He went to Hindu Rao Hospital where the injured had been removed to and learnt that the injured had died. He i. e. Inspector Ran Singh made an endorsement Ex. PW-22/a beneath the statement ex. PW-7/a directing the duty officer to register an FIR. Since it was disclosed by PW-7 in his statement that the appellant had inflicted knife blows on the person of the deceased and since the forward movement of the investigating officer to the hospital where the deceased was removed resulted in further information that the deceased had died, it was directed in the endorsement that case be registered for an offence punishable under Section 302 IPC.