SIRNU Vs. THE STATE OF NCT DELHI

JUDGEMENT

(1.) THE police swung into action on 24.8.2004 at 21:37 hrs pursuant to a phone call received by PCR at the police head quarters from the Central Railway Hospital regarding an injured with stab injuries being admitted to the hospital. ASI Bhoop Singh PW -21, and Ct.Sushil Kumar PW -19, of PCR Van 'Oscar. proceeded to the Central Railway Hospital.

(2.) THEY reached the Central Railway Hospital within 5 minutes of receipt of the information and saw a man holding a blood stained churra in his hand being chased by people, who were rebuking him for having the courage to come to the hospital after the quarrel. ASI Bhoop Singh and Ct.Sushil immediately over powered and apprehended the man whose name was later revealed to be Sirnu.

(3.) ON reaching the hospital at about 20:00 hrs, Addl. SHO Anil Sharma was informed that the injured, Ramji Sahai, had already expired and his wife Smt. Budhi Devi was unfit for statement. The MLC Ex.PW -9/A of the deceased Ramji Sahai and the MLC Ex.PW -9/E of Smt. Budhi Devi were collected from the hospital. The custody of accused Sirnu was handed over to ASI Anil Sharma by ASI Bhoop Singh along with the churra seized from the accused. The accused was arrested vide Arrest memo, Ex.PW -17/B, and the churra was seized vide seizure memo Ex.PW -3/D.