RAGHUVIR Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Pw1 Sant Ram lodged an FIR against the accused Raghuvir on 22.07.1995, at 06:40 P.M., at police station, Laksar, District Haridwar, which was registered as case crime no. 111 of 1995, under Section 307 of IPC. The incident allegedly took place on 21.07.1995, at 09.00 P.M.

(2.) Pw1 Santu alias Sant Ram, PW2 Om Prakash, PW3 Munna, PW4 Mange Ram, PW5 Dinesh Kumar, PW6 Dr. S.P. Ahuja (Sr. Pathologist), PW7 S.O. Pritam Singh, PW8 Head Constable Kailash Chand Tyagi and PW9 S.I. Rambir Singh were examined on behalf of the prosecution.

(3.) Prosecution led the evidence through PW4 Mange Ram (injured), who, in his examination-in-chief, said that on 21.07.1995, at 09:00 P.M., he had been to the house of his maternal uncle Sant Ram in village Munda Khera. His father and his son-in-law also came with him.