JAHANGIR ALIAS ABRAHIM Vs. STATE

JUDGEMENT

(1.) AS recorded in DD No. 3a, Ex. PW-2/a, at 2:38 AM on 1. 8. 2003 (i. e. during the intervening night of 31. 7. 2003 and 1. 8. 2003) the duty officer PS Seemapuri noted the information that the police control room had informed him over the telephone about the police control room having received information that a boy named Moju had been shot at Lane No. 3 near a park adjoining F-339, New seemapuri.

(2.) COPY of the DD entry was handed over to SI C. M. Meena PW-9. Accompanied by const. Subhash PW-8, SI C. M. Meena proceeded to the spot i. e. F-339, New seemapuri and learnt that the injured had been removed to G. T. B. Hospital.

(3.) IN the meanwhile, the injured Muzibur Rehman @ Moju had been removed to GTB hospital by his father Sheikh Siadul PW-3 and was got admitted there at 2:56 AM i. e. in the middle of the night; the time and the date being recorded in the mlc Ex. PW-10/a.