SUNIL AND ORS. Vs. STATE

JUDGEMENT

(1.) THE process of law was set into motion, when on 11.11.1998 at 4.05 P.M. an unknown person informed the Police Control Room that a quarrel was going on in front of H. No. 286, Gali 300, D Block Jahangir Puri, and that a person was firing. Const. Vijay Rani PW -3, on duty at the police control room noted the said information in the PCR form marked A. The information was forwarded to PS Jahangir Puri, where Const. Runa Rathore PW -12, recorded DD. No. 51B, Ex.PW - 12/A.

(2.) COPY of DD No. 51B was given to ASI Ram Niwas PW -32 for investigation. Accompanied by Const. Surender PW - 6 and Const. Sita Ram PW -5 he left for the spot and on reaching the spot saw a huge crowd gathered there. The situation was riotous. Insp. Sajjan Singh PW -56 the SHO PS Jahangir Puri also reached the spot in the mean time.

(3.) INSPECTOR Sajjan Singh and ASI Ram Niwas learnt that many injured had been removed to LNJP Hospital. They proceeded to the hospital and collected 25 MLCs being Ex.PW - 18/A to Ex.PW -18/R and Ex.PW -47/A, Ex.PW -50/B to Ex.PW - 50/E, Ex.PW -51/A, Ex.PW -51/B, Ex.PW -53/A and Ex.PW -55/E of 27 injured persons who were admitted at the hospital. All of them had gun shot wounds. Anil Kumar a resident of House No. D -354 had been declared brought dead at the hospital. Another injured victim Vijay resident of House No. D -431 -432 was in a serious condition and he died in the hospital the same day at 9:20 PM.