TOTA RAM Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) DILDAR , PW -2 was engaged in the business of sale of raw coconuts from Azadpur Market in Delhi. He was a resident of House No. 4929/17, Gali No. 4/4, East Old Seelampur, Delhi. Dilshad (deceased) was his brother -in -law and Dildar had engaged services of Dilshad to maintain accounts of the business.

(2.) AT 10.15 A.M. on 19.8.2002 a DD entry 15, Ex.PW -13/A, was recorded by PW -13 to the effect that a telephonic information was received from an unknown person informing that stabbing and quarrel is going on at House No. 4929/17, Gali No. 4 -4, East Old Seelampur. PW -15 HC Krishan Pal, PW -16 HC Ravi Shankar, PW -19 Ct. Anil Kumar and PW -23 Ct. Ashok Kumar were deputed to the stated place of occurrence along with a copy of the DD entry.

(3.) THE other injured person i.e. Dildar was removed to Swami Dayanand Hospital where he was examined by PW -7 Dr. Shyambir Singh. MLC Ex.PW -7/A was recorded by him, noting the following eight injuries on the person of Dildar: