BRIJESH KUMAR Vs. THE STATE NCT OF DELHI

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) AT 11:50 AM on 7.8.2002 at P.S. Shahdara, DD Entry No. 9 -A, Ex.PW -14/A was recorded by the duty officer, ASI Poonam Tomar, to the effect that an information has been received from Const. Murari on telephone that at a shop B -50 near Harkishan Public School a person named Sonu has been shot at. Soon thereafter vide DD No. 10 -A, Ex.PW -14/B, recorded at 11:55 AM same information was received and recorded.

(3.) THE injured was declared unfit for statement and hence his statement could not be recorded.