Indian Kanoon - Search engine for Indian Law

Delhi District Court

State vs . on 22 September, 2018

                                                            Page 1 of 58




          IN THE COURT OF SH VIRENDER KUMAR GOYAL, 
             ADDL. SESSIONS JUDGE­04, WEST DISTRICT, 
                    TIS HAZARI COURTS, DELHI

        SC No.  56128/16
        FIR No. 216/2011
        P.S. Vikas Puri
        U/Sec.392//// IPC &
        Section 25/// Arms Act

        State

        Vs.

        1.

 Sanjay Shokeen @ Sandeep s/o Sh. Om Prakash R/o H. No. 106, Oumrruddin Nagar, Nangloi, Delhi 

2. Sachin @ Ramu S/o Sh. Shiv Kumar R/o C­57, Gali no. 7, Shiv Ram Park, Nangloi,  Delhi.

3. Surender @ Sonu @ Bucha State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 2 of 58 S/o Mahender Singh R/o H. No. F­96, Rajendra Park Extn., Nangloi, Delhi.

        Date of committal to Court of Sessions                  :      27.08.2011
        Final Arguments concluded on                            :      11.09.2018
        Date of Judgment                                        :      22.09.2018



                                     J U D G M E N T

1. The present case has been registered against the accused person in PS Vikas Puri on the statement of complainant Tilak Raj that on 14/06/2011  at about 10.40 pm  two unknown  persons came at his medical shop at E Block, Vikas Puri and robbed Rs 41,000/­  cash on gun point and when his father Sh. Gyan Chand opposed  and tried to stop them, one of them fired a bullet  which hurt his father in his right thumb. After that they ran away in a Swift Dzire car.

2.  Thereafter,  on  completion  of  investigation   charge­sheet under   Sections  397/411/482/34  IPC  and  under  Section  25/27/54/59 Arms Act was filed on 16.08.2011 before the Court of Ld. MM, West District, Tis Hazari Court, Delhi and vide order dated 24.08.2011, Ld. MM committed the case to the Court of Sessions.  

State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 3 of 58

3. Vide   order   dated   12/03/2012,   charge   u/s 392/394/397/450/34   IPC     and   u/s   25   &   27   Arms   Act   was   framed against all the accused persons to which they pleaded not guilty and claimed trial.  

4. During   the   trial,   the   prosecution   has   examined   21 witnesses.

5. PW1 ASI Sumer Singh has stated that in the intervening night of 14/15.06.2011, while he was posted at P.S. Vikas Puri, at about 1.50 a.m. Ct. Kalu Ram came to him and handed over rukka sent by ASI Jagbir for the registration of the case and he got registered the   FIR   Ex.PW­1/A   and   he   also   made   the   endorsement   on   rukka Ex.PW­1/B.

6. PW1 has further stated that he has prepared certificate u/s 65B of Indian Evidence Act Ex PW1/C  regarding the recording of the present FIR on computer.

7. PW2 Tilak Raj has stated that on 14.06.2011, at about 10.40 p.m., he alongwith his father Shri Gian Chand was present at chemist shop and they were ready to leave their shop to go to their house and he was counting the cash at that time. Two boys aged about 35/40 years old entered inside their shop at that time and one of those State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 4 of 58 two boys asked him to provide one tablet of N­10. He told that boy that there is no tablet available in his shop under the brand of N­10. Thereafter, one of those two boys closed the door of his shop from inside and he started wrapping muffler around his face and other boy took   out   pistol   from   the   right   pocket   of   his   wearing   pant   and   he exhorted to his father by pointing pistol towards him and the boy who was carrying pistol has snatched bag containing cash amounting of Rs.41,000/­   approximately,   which   were   in   the   denomination   of 100/500   currency   notes.   When   his   father   tried   to   intervene   and   to snatch the pistol from the hand of that boy, the said boy fired from the said pistol and caused bullet injury to his father on his right hand. Those two boys ran away from the spot after opening the door from his shop alongwith the robbed cash amount and bag, by sitting in a white colour Swift D'zire car, which was parked and was ready in starting position. 

8. PW2   has   further   stated   that   he   informed   the   PCR   at No.100   from   his   mobile   phone   bearing   No.9897484637.   PCR   van reached at the spot. His father was removed from the spot by the PCR van in an injured condition and he was taken to DDU Hospital. One ASI from Local Police Station alongwith the staff reached at the spot. His statement Ex PW2/A was recorded by the ASI.  He had told the description and age group of those two boys to the I.O. 

State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 5 of 58

9. PW2   has   identified   both   accused     Sanjay   Shokeen   @ Sandeep and Surinder   @ Sonu @ Guchha in the court during his examination   in   chief     and   said   that   accused   Sanjay   Shokeen   @ Sandeep is the same person who was carrying pistol  in his hand and has snatched  the cash amount and bag from his possession  and had fired   upon his father   and accused Surinder @ Sonu   is the same person who entered  the shop and asked for N­10 tablet and  he closed the door of the shop  from inside and started  wearing muffler. 

10. PW2 has further stated that blood started oozing out from the bullet injury on the hand and the same was scattered on the floor of the shop. Accused persons have also thrown empty cartridge which was   fired.   IO   lifted   blood,   blood   stained   floor   stained   floor   after breaking the same at the spot. IO also lifted empty case from the  spot and same were sealed  in pullanda. IO prepared site plan of the place of occurrence at his instance. 

11. PW2 has stated that he was also called by the police at P.S. Mianwali Nagar, where he was shown the dossier of the suspects. Thereafter,   he   accompanied   the   police   to   police     station,   where portrait   of   the   two   suspects   were   prepared   at   his   instance   and observation.

12. PW2 has further stated that later on,   he came to know State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 6 of 58 about   the   arrest   of   the   accused   persons   and   the   recovery   of Rs.17,000/­ from the looted amount of Rs.40,000/­ in this case.   He moved application in the court of Ld. MM for the release of the said amount. 

13. PW2 has further stated that he was called to Tihar Jail for the purpose of TIP of accused persons but he came to know there that both the accused persons have refused to join the TIP proceedings. 

14. PW2 has identified accused Sachin @ Ramu  during  his examination in chief in court  and said that he was sitting on the driver seat of the said Swift D'zire car at that time.

15. PW2 has identified 12 currency notes in denomination of rupees five hundred each (total amount Rs.6,000/­) as Ex.P­1 (Colly); 11 currency notes in denomination of rupees one thousand each (Total amount Rs.11,000/­) as Ex.P­2, which were robbed by the accused persons,   empty cartridge  which  was  of  the  fired bullet  by accused Sanjay Shokeen at the spot as Ex P­3. 

16. PW3 Gian Chand has stated that his son Tilak Raj was running shop No.6, E­Block, Vikas Puri, Delhi and on 14.06.2011, at about 10.40 p.m., he alongwith his son Tilak Raj was present at the shop of his son. He was sitting on the counter of the chemist shop.

State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 7 of 58 When they were ready to close the shop after counting the cash of the sale amount. The cash was in the hand of his son Tilak Raj. At about 10.40 p.m., two young boys in the age group of 30/35 years entered into their shop. One of those two boys had asked his son Tilak Raj to provide one N­10 Tablet. Thereafter, his son Tilak Raj told those two boys that he is not having any tablet by the name of N­10 in his shop. Thereafter, the boy who was asking for N­10 tablet, immediately took out pistol from his possession and pointed out towards his son Tilak Raj   and   the   other   boy,   who   was   accompanying   the   said   boy,   had closed the door of shop from inside at that time. His son told him that the cash counted by him and which was snatched by the said boy, was Rs.41,000/­ and some cash was lying in the cash box also. When he tried to snatch the pistol from the hand of the said boy inside the shop, he fired from the said pistol and he received injury during this process on   his   thumb   and   between   wrist   and   finger.   Both   those   two   boys immediately came out from the shop and they immediately ran away from the spot in a white colour car, which was already parked in the front of the door of shop. His son Tilak Raj informed the police at number 100. PCR reached at the spot and took him to DDU Hospital where he was medically examined.  IO recorded his statement in this case on 15.06.2011. 

17. PW4 Ct, Munna Yadav has stated that on 13.07.2011, he State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 8 of 58 joined the investigation with the IO/SI Manoj Dahiya in this case and they reached at Tis Hazari Court. Accused Surender was produced from JC and he was interrogated by the IO after obtaining permission from the Ld. MM outside the Court room and later on he was arrested in   this   case   at   about   3.25   p.m.   vide   arrest   memo   Ex.PW­4/A. Disclosure statement of accused Surender was recorded by the IO vide Ex.PW­4/B. 

18. PW5   Ct.   Kalu   Ram   has   stated   that   in   the   intervening night of 14/15.06.2011, while he was posted at P.S. Vikas Puri, ASI Jagbir   Singh   received   DD   No.36­A   for   necessary   action.   He alongwith ASI  Jagbir Singh reached at Shop No.6, E­Block, DDA Market, Vikas Puri i.e. Dhingra Medicos, where complainant Tilak Raj met them there. He told the IO about the incident. He also told them that his father is injured in the incident of robbery and PCR van had taken him to DDU hospital. IO directed him to guard the place of occurrence and thereafter ASI Jagbir left for DDU hospital. 

19. PW5 has further stated that at about 1.00 a.m. ASI Jagbir Singh alongwith complainant Tilak Raj reached at the spot from the hospital.   ASI   Jagbir   Singh   called   the   crime   team.   Crime   Team inspected the spot. One empty cartridge and one bullet lid were found at the spot. IO recorded the statement of complainant Tilak Raj and prepared rukka on the same and handed over to him. He took the same State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 9 of 58 to   P.S.   Vikas   Puri   and   handed   it   over   to   the   duty   officer   for   the registration  of   case.   After   the  registration  of  the  case,  duty  officer handed over the copy of FIR and original rukka to SI Manoj Dahiya. Thereafter, he accompanied SI Manoj Dahiya to the spot and reached there at about 2.15 a.m. IO prepared site plan at the instance of the complainant. IO lifted empty cartridge and bullet lid and sealed the same in separate pulandas with the seal of JS and the same were taken into   possession   vide   seizure   memo   Ex.PW­5/A.   He   has   identified empty cartridge as Ex P­3 and bullet lid piece as Ex.P­4.

20. PW6 HC Anand Singh has stated that in the intervening night of 14/15.06.2011, while he was posted as In­charge PCR van Power­51, he alongwith staff was present on PCR van at PVR Cinema and on receipt of call, he reached at the spot i.e., shop No.6, E­Block, Vikas Puri, where he found one person namely Gain Chand in injured condition, who had sustained injuries in his right hand fingers. He took him to DDU Hospital and got him admitted there.

21. PW7   HC   Satish   Kumar   has   stated   that   on   18.06.2011, while he was posted at P.S. Vikas Puri, he alongwith SI Manoj and Ct Om Pal went to Nangloi and Mangolpuri in search of the accused persons   of   this   case   but   they   could   not   be   traced   out,   hence   they returned   back   to   P.S.   Vikas   Puri.   At   about   4.00   p.m.,   SI   Manoj received information from the informer that accused who is involved State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 10 of 58 in this case, would come at Chand Nagar Nala, Vikas Puri, Delhi.

22. PW7 has further stated that at about 5.45 p.m., one Swfit D'zire car of Silver colour came there and one person got down from the   car.   The   secret   informer   pointed   out   towards   that     person   and stated that he is accused who is involved in the present case. Hence, he   alongwith   SI   Manoj   and   Ct.   Om   Pal   apprehended   him.   On interrogation, he disclosed his name as Sachin @ Ramu and he could not produce the document of ownership proof of the car and on deep interrogation,  he  disclosed  that  he alongwith  his  associates  namely Sanjay Shokeen and Surinder Buchha had stolen the said car from the area of Rohini. Accused had also placed forged number plate on the car. IO came to know from control room that the original number of the   said   car   was   DL­3CAJ­8919,   whereas   he   had   installed   forged number plate on the car as DL­9CW­5006. He also disclosed that the said  car   was  used  in  the commission   of   present  offence  and he  is having the part of money of the robbed amount Rs.6,000/­ (Ex.P­1 (Colly)   out   of   Rs.10,000/­   which   came   to   his   share   and   the   said amount was recovered from his pocket of jeans pant Ex.PW­7/A. 

23. PW7 has further stated that he made disclosure statement Ex. PW7/C. IO had seized the amount of Rs.6,000/­ vide Ex.PW­7/D and kept the same in an envelope, which was sealed with the seal of MD. IO had seized the car as well as forged number plate Ex.PW­7/F. State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 11 of 58 IO has prepared the site plan of the place of arrest and recovery of car Ex.PW7/G. Thereafter, accused pointed out the place of occurrence Ex.PW7/H. Thereafter they returned back to police station. He drove the said car to the police station. IO deposited the said car and the case property with the MHC(M). Accused Sachin had disclosed that his co­ accused  namely Sanjay Shokeen could be apprehended from Satya Bhama Hospital, Najafgarh, Delhi and third accused Surinder could be apprehended from Najafgarh. Accused led them to Najafgarh but co­accused Surinder could not be traced out there.

24. PW7 has further stated that they went to Satya Bhama Hospital   and   when   they   reached   at   the   gate,   accused   Sachin   had pointed out towards accused Sanjay Shokeen, who was standing at the gate.   On   this,   they   apprehended   him.   He   interrogated   him   and   on interrogation,   his   name   was   revealed   as   Sanjay   Shokeen   and   he confessed his involvement in the present case. On taking his formal search, Rs.11,000/­ (Ex.P­2 (colly) were recovered from his right side pocket of pant and he disclosed that it is the part money of the share of   Rs.20,000/­.   One   mobile   and   some   documents   regarding   his statement were also recovered from his possession. IO arrested him vide   arrest   memo   Ex.PW7/I.   His   jamatalashi   was   conducted   vide memo Ex.PW­7/J. IO had recorded his disclosure statement Ex.PW­ 7/K. IO seized the recovered money as Ex.PW7/L and the same was State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 12 of 58 kept in an envelope of Khakhi colour, which was sealed with the seal of MD. IO has also prepared site plan of the place of occurrence as Ex.PW­7M. Thereafter, they returned back to the P.S. 

25. PW7   has   further   stated   that   on   20.06.2011,   he   again joined the investigation of this case and accused Sanjay Shokeen and Sachin were taken out from the lock­up and they were interrogated by the   IO.   Both   the   accused   persons   led   the   police   party   at   Yamuna Nagar, Haryana for the recovery of weapon of offence but the same could   not   be   found.   Thereafter   accused   Sanjay   Shokken   gave   his supplementary statement to the IO and stated that he can get recover the same from his house at Village Kamruddin Nagar, Nangloi, Delhi and he led them  there. The supplementary statement of accused  is Ex.PW­7/N. Accused got recovered the pistol from the box of bed lying in his room at 1st floor and produced the same to the IO which found containing two live cartridges, which were seized by the IO vide   memo   Ex.PW­7/O.   IO   prepared   the   sketch   of   the   pistol   and cartridges as Ex.PW­7/P and kept the same in a cloth parcel, which was sealed with the seal of MD. IO prepared the site plan of place of recovery   of   pistol   and   cartridges   as   Ex.PW­7/Q.   Accused   has   also disclosed that he had purchased the same from Bulandshehar, U.P. Thereafter, they returned back to the PS and IO deposited the case property with the MHC(M). PW7 has identified the pistol and live State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 13 of 58 cartridges as Ex.P­3 and Ex.P­4. 

26. PW8 SI Dablu Oran has stated that on 14.06.2011, while he was posted at P.S. Vikas Puri, he received a call through W­63 Operator vie intercom at around 11.12 p.m. regarding an incident of shooting   at   Shop   No.6,   E­Block,   Vikaspuri.   He   recorded   this information vide DD No.36­A Ex.PW­8/A. 

27. PW9   Dr.   Sanjay   Rai   has   stated   that   on   14.06.2011   at about 12.30 p.m., patient Gyan Chand S/o Maya Ram aged about 70 years with history of physical assault was brought. Dr. Sidharth JR had   examined   the   said   patient   vide   MLC   No.11680   under   his supervision  and MLC is Ex.PW­9/A. 

28. PW10   ASI   Ajit   Singh   has   stated   that   on   14.10.2011, while he was posted as In­charge Crime Team, he received a call from Control Room to reach at Shop No.6, E­Block, DDA Market, Vikash Puri, Delhi. He alongwith HC Amit Kumar, HC Anil (photographer), HC Devender reached at the spot. ASI Rambir Singh met him there with other police staff. The name of the shop was Dhingra Medicos. He inspected the spot from 11.30 p.m. to 12.30 a.m. on the mid night of   14­15/06/2011.  There  was  an   empty  cartridge  KF  7.65  lying  in front of the counter on floor. Blood stains were also there on the floor and outside the shop. He also found bullet lead­two pieces at the spot. State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 14 of 58 The photographs were taken by HC Devender. The directions were given to the IO to seize the exhibits. He handed over the report to the IO.

29. PW11 Sh. Rajesh Malik, Ld. ACJ­Cum­ARC has stated that on 24.06.2011, while he was posted as MM­05, West, Tis Hazari Courts, Delhi, one application Ex.PW­11/A for TIP of accused Sanjay Shokeen and Sachin filed by the IO/SI Manoj Dahiya was marked to him by link MM Sh. Hemraj, Ld. MM vide order dated 27.06.2011, he visited Central Jail No.1 and conducted TIP proceedings of accused Sanjay Shokeen and Sachin vide separate proceedings by calling them one by one. His detailed reports are Ex.PW­11/B and Ex.PW­11/C.

30. PW12 Kishan Mohan has stated that on 15.06.2011, he was   posted  at  PS  Vikas   Puri as   MHC(M).  On that  day, SI  Manoj deposited   with   him   five   sealed   pullandas   bearing   the   seal   of   JS alongwith the photocopy of the seizure memo. He made an entry in this regard in register No. 19, against serial no. 1765, vide Ex PW 12/A. 

31. PW12 has  further   stated  that on  18.06.2011, SI  Manoj Dahiya   deposited   with   him   a   Swift   D'zire   Car   No.   DL­9CW­5006 alongwith   its   separate   registration   number   plate,   and   two   envelops bearing the seal of MD   and the photocopy of the seizure memo. In State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 15 of 58 this regard also he made an entry in register at serial No. 1769 vide Ex PW 12/B. 

32. PW12 has  further   stated  that on  20.06.2011, SI  Manoj Dahiya deposited with him, a sealed pullanda bearing the seal of  MD. In this regard also, he made an entry in register no. 19, against serial no. 1772, vide Ex PW 12/C. 

33. PW12 has further stated that on   24.06.2011, ASI Roop Lal from PS Begam Pur came and the car and its number plate were handed over to him.  In this regard also, he made an entry in register no.   19,   against   serial   no.   1769(OSR).   On   09.08.2011,   SI   Manoj Dahiya deposited with him a sealed pullanda sealed with the seal of MD, which was containing five live cartridges alongwith the copy of seizure   memo.  In  this   regard  he  made   an  entry  in  register  no.  19, against serial no. 1849, vide Ex PW 12/D and on 10.08.2011, seven sealed pullandas including five pullandas, which were bearing the seal of JS and two pullandas which were bearing the seal of MD, were sent to FSL through Ct. Ompal, vide RC No. 53/21/11, Ex PW 12/E.  Ct. Ompal   deposited   with   him   the   receiving   copy   of   RC   after   having deposited the above mentioned pullandas  with FSL, vide receiving copy Ex PW 12/F & PW 12/F­1. On 31.10.2011, the result from FSL was received and same was later on handed over to the IO SI Manoj. In this regard also, he made an entry in register No. 19, against serial State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 16 of 58 No. 1772.

34. PW13 Sh. Vijay Shankar, Ld. ACMM has stated that on 15.07.2011, while he was posted as Relieving Judge, an application Ex.PW­13/A   for   TIP   of   accused   Surender   @   Sonu   @   Bucha   was marked to him by the Ld.ACMM, West for TIP, which was fixed for 16.07.2011.   On   16.07.2011,   he   went   to   Central   Jail   No.1   for conducting the TIP of accused Surender @ Sonu @ Bucha who was produced before him by the Jail Superintendent. On explaining the meaning of TIP, accused refused to participate in the same despite the warning given to him that in case of refusal, an adverse inference may be drawn against him. His detailed TIP proceeding is Ex.PW­14/B and the application filed by the IO is  Ex.PW­13/C. 

35. PW14 ASI Jagbir has stated that  on 14.06.2011, while he was posted at PS Vikas Puri, he was on emergency duty and at about 10:50pm    received  DD  No.   36A.  Upon  receiving   the  said  DD,  he alongwith Ct. Kalu Ram reached at Shop no. 6, E­block, DDA market, Vikas Puri, Delhi, where, one Tilak Raj met them and informed that his father namely Gyan Chand who had received bullet injury in his hand was shifted to DDU hospital by PCR van. One fired cartridge (empty cartridge) was lying near the counter of the shop and blood was scattered on the floor of the shop. Part of the bullet (sikka) was also found in the cash box (daraj of the counter) of the said shop. State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 17 of 58 Crime team also reached at the spot, photographs were taken by the crime team. He prepared the pullanda of the fired cartridge and sikka by keeping them in plastic container separately and sealed with the seal of JS. Pullanda of the cartridge was marked as serial no. 1 and pullanda of the sikka was marked as serial no. 2, both were taken into possession vide Ex.PW­5/A. Prior to sealing the fired cartridge, he made sketch of the same and measured it vide sketch memo Ex.PW­ 14/A.

36. PW14 has further stated that he lifted the blood lying on the spot with the help of the cotton and said cotton was kept in a plastic container. He prepared the pullanda of the plastic container and sealed the same with the seal of JS and it was marked as serial no. 3. He took out the blood stained floor with the help of the hammer and the some pieces of the floor were kept in a plastic container and were sealed with the seal of JS and it was marked as serial no. 4. He also took   out   the   pieces   of   the   floor   of   the   said   shop,   which   were   not having   blood   stained   and   the   same   pieces   were   kept   in   a   plastic container and were sealed with the seal of JS and it was marked as serial   no.   5.   Pullanda   of   the   serial   no.   3,   4   &   5   were   taken   into possession vide seizure memo Ex.PW­14/B. Thereafter, he went to the hospital and obtained the MLC no. 11680 pertaining to Gyan Chand. After collecting the MLC, he returned to the spot, where he recorded State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 18 of 58 the statement of Tilak Raj Ex.PW­2/A. He made an endorsement from portion C to C on Ex.PW­2/A and handed over the same to Ct. Kalu Ram for registration of the present case. After registration of the case, Ct. Kalu Ram and SI Manoj Kumar came to the spot with copy of the FIR   and   original   rukka.   Further   investigation   was   assigned   to   SI Manoj   Kumar.   He   handed   over   the   case   property   and   documents prepared by him to SI Manoj Kumar. 

37. PW14     has   identified   empty   cartridge   as   Ex   P­3   and bullet lid piece as Ex P­4 before the court.

38. PW15 SI Padmesh Kumar has stated that on 07.07.2011, while he was posted as ASI at PS Paschim Vihar, investigation of FIR No.205/11 u/s.25/27/54/59 Arms Act, PS Paschim Vihar was assigned to him.  He reached District Centre, Paschim Vihar, where HC Hawa Singh   and   other   police   officials   met   him   and   produced   accused Surender   @   Sonu   and   sealed   case   property.   He   interrogated   the accused and arrested him in that case vide arrest memo Ex.PW15/A. He     interrogated  Surender   @   Sonu    and    recorded   his     disclosure statement as Ex.PW15/B. 

39. PW15 has further stated that accused disclosed about the commission   of   the   offence   of   the   present   case   and   the   same   is mentioned at point no.2 of his disclosure statement Ex.PW15/B. He State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 19 of 58 conveyed the information about the disclosure and arrest of accused Surender @ Sonu to the IO of the present case. Later on, IO of the present   case   came   to   PS   Paschim   Vihar.   He   handed   over   the photocopy   of   the   disclosure   statement   of   accused,   arrest   memo, personal search memo to IO.  IO recorded his statement. 

40. PW16 Arun Julka has stated that he was  the owner of Swift D'zire silver colour car bearing registration no. DL3CAZ­8919. In the year 2011, his car was stolen by someone.  He got registered the FIR in this regard in PS falling under the area of Sector­24, Rohini. After one month, he received a telephone call from PS Vikas Puri that his   car   was   recovered.     Later   on,   he   got   released   the   said   car   on superdari from the Rohini Court. The  RC is Ex.PW16/A and car No. DL­3CAZ­8919 is Ex. P5.

41. PW17 Ct. Manish Kumar has stated that on 07.07.2011, while he was posted at PS Paschim Vihar and was on patrolling duty alongwith   ASI   Shri   Kishan   and   HC   Hawa   Singh   and   when   they reached  District   Park,  Paschim  Vihar,  Delhi, they  noticed  that one person who was sitting on the bench in the park after seeing them, started running. They apprehended the said person and his name was revealed as Surender @ Sonu @ Bucha. HC Hawa Singh conducted his casual search and one country made pistol and one live cartridge were recovered from his right side pocket of the pant. HC Hawa Singh State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 20 of 58 prepared the pullanda of the said pistol and sealed the same. It was taken into possession. HC Hawa Singh prepared the tehrir and handed over the same to him for registration of the FIR. He took the same to PS Paschim Vihar and got registered the FIR of present case and after registration of the said FIR, further investigation was assigned to ASI Padmesh Tyagi. 

42. PW17   has   further   stated   that   he   alongwith   IO   ASI Padmesh Tyagi came to the spot and arrested accused Surender @ Sonu vide arrest memo Ex.PW­15/A. HC Hawa Singh handed over the sealed pullanda of the country made pistol to ASI Padmesh. IO ASI Padmesh Tyagi interrogated the accused Surender @ Sonu and recorded   his   disclosure   statement   Ex.PW­15/B   and   he   made confession  about  several cases  including the present case. Accused Surender disclosed that he committed the robbery at one chemist shop situated in the area of Vikas Puri alongwith his two associates. IO of the present case recorded his statement. 

43. PW18 ASI Om Pal Singh has stated that on 18.06.2011 while he was posted at P.S. Vikas Puri, he alongwith HC Satish joined the investigation of the present case with S.I. Manoj Dahiya. At about 9:30 a.m. all of them left the police station in a private vehicle in search of accused  persons and stolen property and they reached at Mangol Puri Delhi. At Mangol Puri, they tried to search the accused State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 21 of 58 persons but no clue was found. Thereafter, they went to Nangloi, there they made sincere efforts to find out the accused persons and stolen property but no clue was found. At about 4:00 p.m. they returned to the area of P.S. Vikas Puri. At the same time, one secret informer informed IO telephonically that one boy namely Sachin would arrive in a stolen car near Chander Vihar Nala, Vikas Puri, Delhi and told that   the   said   person   might   have   been   involved   in   the   incident   of 14.06.2011. IO called secret informer at Machhi Market, Vikas Puri, Delhi. At about 5:00 p.m., the secret informer reached at the aforesaid place and IO joined him in the investigation of the present case. 

44. PW18   has   further   stated   that   IO   alongwith   secret informer  took position near  nala towards Vikas Puri. IO instructed them to take positions at the distance of 15­20 paces from him in the bushes and directed him and HC Satish to apprehend the accused on receiving the signal from secret informer. At about 5:45 p.m., one silver colour Swift Desire car arrived from the side of Chander Vihar on the road by the side of Nala and stopped near them. IO reached near the Swift Desire car and signaled them. They also reached near the Swift Desire car. On seeing them, the person who was driving the car tried to start the car but IO took out the key of the said car and the person was taken out of the car. IO asked that person to show the documents   of   the   said   car   but   he   could   not   be   able   to   show   the State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 22 of 58 documents   and   disclosed     his   name   as   Sachin   @   Ramu.   On interrogation, he told that few days back the aforesaid vehicle was stolen by him alongwith co­accused persons namely Sanjay Shokeen and Surender @ Buccha. Car was bearing number plate of DL­9CW­ 5006. When, accused was strictly interrogated, he told that aforesaid car   was   used   in   the   robbery   at   Chemist   shop   at   Vikas   Puri   on 14.06.2011. He further disclosed that on 17.06.2011 at Mangol Pur village, he alongwith Sanjay Shokeen and Surender had a quarrel with the   boys   of   Mangol   Puri   Village   and   Sanjay   and   Surender   had sustained injuries. So, he had left both of them and run away with the aforesaid   vehicle.   He   has   further   stated   that   he   had   received Rs.10,000/­ out of the robbed money and he had spent some amount and rupees 6,000/­ (Ex.P­1) are left, which he produced before IO. IO seized   the   same   after   making   the   pullanda,   vide   seizure   memo Ex.PW7/D. Original registration number of the aforesaid vehicle was DL­3C­AZ­8919. IO seized the fake number plates vide seizure memo Ex.PW­7/F. Accused Sachin was arrested vide arrest memo Ex.PW­ 7/A.   Personal   search   of   the   accused   was   conducted   vide   memo Ex.PW­7/B. 

45. PW18 has further stated that IO handed over the custody of the accused to him. He alongwith IO and accused boarded in a private car and HC Satish drove the stolen car to P.S. Vikas Puri.

State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 23 of 58 Accused Sachin disclosed about the incident and his statement was recorded by the IO vide memo Ex.PW­7/C. Thereafter, he alongwith IO, HC Satish and accused went to Nangloi via Najafgarh Road and at about 8:45 p.m. reached near Satya Bhama Hospital. There accused Sachin pointed towards a person, who was coming out of the gate of aforesaid hospital and told that the person was his co­accused namely Sanjay   Shokeen,   who   was   involved   in   the   incident   of   robbery   at Chemist   Shop   at   Vikas   Puri.   IO   apprehended   the   accused   Sanjay Shokeen   with   the   help   of   HC   Satish.   IO   interrogated   the   accused Sanjay Shokeen, who disclosed that they had robbed Rs.41,000/­ and during the commission of the offence, he also fired with his pistol and he had received Rs.20,000/­ out of the robbed amount. He produced Rs.11,000/­ (Ex.P­2) and told the IO that he had spent the remaining amount. IO made pullanda and sealed the same with the seal of MD. The aforesaid pullanda was seized by the IO vide memo Ex.PW­11/L. Accused   Sanjay   Shokeen   was   arrested   vide   memo   Ex.PW­7/I. Personal search of the accused Sanjay Shokeen was conducted vide memo Ex.PW­7/J. Disclosure statement of accused Sanjay Shokeen was recorded by the IO vide memo Ex.PW­7/K.  Custody of accused Sanjay   Shokeen   was   handed   over   to   H.Ct.   Satish   by   the   IO. Thereafter, he alongwith HC Satish, IO and both the accused persons returned to the P.S. IO deposited the case property at the Malkhana of P.S. Vikas Puri. 

State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 24 of 58

46. PW18  has further stated that all of them went to Nangloi in search of third accused Surender @ Buccha but no clue was found. They searched for the accused Surender @ Buccha but he could not be found. Thereafter, the accused persons were taken to hospital for medical examination. After medical examination, they were produced before the Hon'ble Court at Tis Hazari Court Complex. Thereafter, two days PC remand was obtained by the IO and they were again taken to the police station. On 20.06.2011, he alongwith HC Satish again joined the investigation of the present case with the IO. Accused persons   were   taken   out   from   the   lock­up   of   P.S.   Vikas   Puri.   IO handed over the custody of accused Sachin to him and that of accused Sanjay Shokeen to HC Satish. All of them boarded private vehicle i.e. car and went in search of weapon of offence and co­accused Surender and they reached at Nangloi. They made efforts to arrest the accused but   could   not   be   found.   Thereafter,   they   headed   towards   Yamuna Nagar   as   per   the   disclosure   of   the   accused   persons.   When   they reached near Sonipat, accused Sanjay Shokeen disclosed that he had misled   IO   regarding   the   place   of   recovery   of   weapon   of   offence. Actually, he had hidden the weapon of offence i.e. pistol at the first floor   of   his   house   i.e.   H.No.   106,   Kamruddin   Nagar,   Nangloi.   IO recorded   supplementary   disclosure   statement   of   accused   Sanjay Shokeen vide memo Ex.PW­7/N.  State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 25 of 58

47. PW18 has further stated that they went to the house of accused Sanjay Shokeen and accused Sanjay led them at the first floor of his house and got recovered one country made pistol, which was kept inside a bed. He produced the same before the IO and IO checked the   same,   its   magzine   was   found   containing   two   live   rounds (cartridges.)   IO   prepared   the   sketch   of   pistol   and   rounds.   On measuring, the total length of the pistol was 16.5 c.m. and length of butt was 7.5 c.m. colour of Pistol was black and was made of iron. Length of rounds(cartridge) was 2.5 c.m. Sketch prepared by the IO as Ex.PW­7/P. IO prepared the pullanda of recovered pistol and rounds and   sealed   the   same   with   the   seal   of   MD   and   seized   vide   seizure memo     Ex.PW­7/O.   Thereafter,   all   of   them   returned   to   the   police station.

48. PW19   S.I.   Shri   Krishan   has   stated   that   on   07.07.2011 while he was posted at P.S. Paschim Vihar, he alongwith HC Hawa Singh and Ct. Manish was on evening patrolling duty in the area of police station. While patrolling, when they reached in the District Park Paschim Vihar, they saw that one person was sitting on the bench and on seeing them, he started moving towards the gate with fast steps. They apprehended the accused who disclosed his name as Surender @ Sonu. On conducting formal search of the accused, one country made pistol and one live cartridge was recovered from his possession. HC State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 26 of 58 Hawa Singh prepared pullanda of recovered pistol and live cartridge and same were seized by HC Hawa Singh. HC Hawa Singh prepared rukka and handed over the same to Ct. Manish for registration of the case. Ct. Manish went to the police station for registration of the case and   after   registration   of   FIR,   ASI   Padmesh   alongwith   Ct.   Manish reached at the spot. Further investigation of the case was marked to ASI Padmesh. 

49. PW19 has further stated that ASI Padmesh prepared site plan at the instance of HC Hawa Singh. Accused was arrested vide memo Ex.PW­15/A. Personal search of the accused was conducted vide  Mark  PW­19/A.  The  disclosure  statement  of  the  accused   was recorded   vide   memo   Ex.PW­15/B.   In   his   disclosure   statement, accused disclosed about his involvement in the incident of robbery of Rs.41,000/­ from a chemist shop at Vikas Puri after firing. Later on his statement was recorded by the IO in P.S. Paschim Vihar. 

50. PW20 SI Manoj Dahiya has stated that on 15.06.2011, while he was posted at P.S. Vikas Puri as Sub­Inspector. He received copy   of   FIR   and   original  rukka  from   Ct.   Kalu   Ram   in   the   police station. Thereafter, he alongwith Ct. Kalu Ram went to the spot i.e. E­ Block Market, Vikas Puri. There they met ASI Jagbir and complainant Tilak   Raj.   ASI   Jagbir   handed   over   relevant   documents   and   case property of the present case to him. Thereafter, he prepared the site State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 27 of 58 plan   Ex   PW20/A     at   the   instance   of   complainant   and   ASI   Jagbir Ex.PW­20/A. In the meantime, father  of  complainant namely  Gian Chand   also   arrived   at   the   spot   from   the   hospital.   He   recorded   his statement.   He   recorded   supplementary   statement   of   complainant. Thereafter, he alongwith Ct. Kalu Ram and ASI Jagbir along with case property went to P.S. Vikas Puri. He deposited case property in the  Malkhana  and   recorded   statements   of   Ct.   Kalu   Ram   and   ASI Jagbir. He made efforts to arrest the accused and to recover the case property but in vain. 

51. PW20 has further stated that on 18.06.2011, he received secret information regarding the accused. Thereafter, he alongwith HC Satish, Ct. Om Pal and secret informer went to near Najafgarh drain, Chander Vihar. He laid a trap and they took position to apprehend the accused. At about 5.30 p.m. one person arrived in a white Swift Dzire car   and   they   apprehended   him   at   the   instance   of   secret   informer. Accused was interrogated about the ownership of said car but accused was not able to give any satisfactory answer. On verifying from the Auto­match, he came to know that the aforesaid car was stolen from the area of P.S. Begumpur and same was bearing a fake number plate. Accused   disclosed   about   his   involvement   in   the   present   case   and disclosed   about   the   names   of   two   accused   persons   namely   Sanjay Shokeen and Surender @ Bucha. Accused produced Rs.6,000/­ (Ex.P­ State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 28 of 58

1) from the pocket of his wearing pant, which was remaining amount out of the share, which he has received from the looted amount. He put the same in an envelope and sealed the with the seal of "MD". Aforesaid envelope was seized by him vide seizure memo Ex.PW7/D. Accused   was   arrested   at   about   6.45   p.m   vide   memo   Ex.PW­7/A. Personal search of accused was conducted vided memo Ex.PW­7/B. Aforesaid car and fake number plate were seized by him vide seizure memos Ex.PW­7/E and Ex.PW­7/F. 

52. PW20   has   further   stated   that   he   recorded   disclosure statement   of   accused   Sachin   @  Ramu   vide   memo  Ex.PW­7/C.   He prepared the site plan of the place of recovery   Ex.PW­7/G. Accused Sachin @ Ramu had pointed towards the place of incident vide memo Ex.PW­7/H. Thereafter, he alongwith staff, accused alongwith case property went to the police station. He deposited the case property in the  Malkhana. Thereafter, he alongwith HC Satish, Ct. Om Pal and accused went in search of co­accused persons and they reached near Satya Bhama Hospital, Nangloi, Najafgarh Road. There they saw that one person was coming from the side of Satya Bhama Hospital. They apprehended   accused   Sanjay   Shokeen   at   the   instance   of   accused Sachin @ Ramu. Accused Sanjay Shokeen was interrogated. Accused confessed   about   his   involvement   in   the   present   case   and   produced Rs.11,000/­ (Ex.P­2) from the right side back pocket of his jeans pant, State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 29 of 58 which was remaining amount of his  share of the looted amount. He had put the aforesaid amount in an envelope and sealed the same with the seal of "MD". Aforesaid envelope was seized vide seizure memo Ex.PW­11/L.   Accused   was   arrested   at   about   9.15   p.m.   vide   arrest memo Ex.PW­7/I. Personal search of the accused was conducted vide memo Ex.PW­7/J. 

53. PW20 has further stated that the disclosure statement of the accused was recorded by him vide memo   Ex.PW­7/K. Face of accused persons were covered with the cloth. He had prepared the site plan of the place of recovery same is Ex.PW­7/M. Accused persons were taken for medical examination and thereafter, they were taken to the police station and were sent to lock­up of the P.S. Vikas Puri.

54. PW20   has   further   stated   that   on   19.06.2011,   accused Sachin @ Ramu and Sanjay Shokeen were produced before the Ld. MM   and they  were  taken on  two days  police  remand. They  made efforts for the arrest of accused Surender @ Bucha but in vain. On 20.06.2011, accused  persons  were taken out of the lock­up and he alongwith   accused   persons,   H.Ct.   Satish   and   Ct.   Om   Pal   left   P.S. Vikas Puri for Yamuna Nagar, Haryana. On the way, accused Sanjay Shokeen   made   supplementary   disclosure   statement   vide   memo Ex.PW­7/N. Thereafter accused Sanjay Shokeen led them to the first floor of his house at Village Kamruddin Nagar, Nangloi and produced State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 30 of 58 one country made pistol which was kept inside bed lying in that room. On checking, two live cartridges were found inside that pistol. He prepared   sketch   of   aforesaid   pistol   and   cartridges   Ex.PW­7/P. Thereafter, he made pullanda of aforesaid pistol and cartridges with the help of white cloth and sealed the same with the seal of "MD". Seal   after   use  was  handed  over  to  HC  Satish.  He seized   aforesaid pullanda vide seizure memo Ex.PW­7/O. He prepared the site plan of the   place   of   recovery   Ex.PW­7/Q.   Thereafter,   he   alongwith   staff, accused   persons   and   case   property   went   to   P.S.   Vikas   Puri.   Case property was deposited in Malkhana of the P.S. Vikas Puri. Accused persons were sent to lock­up after medical examination. 

55. PW20 has further stated that on 21.06.2011, he produced accused persons before the Ld. MM and they were sent to J.C. He had moved   application   for   conducting   TIP   of   the   accused   persons   but accused   persons   refused   to   join   TIP   proceedings.   He   received information regarding the arrest of third accused namely Surender @ Bucha from P.S. Paschim Vihar in an Arms Act case. He went to P.S. Paschim Vihar and collected relevant documents from the concerned IO. He had recorded statement of concerned police officials. He had moved   application   before   the   concerned   Court   for   the   production warrant of accused Surender @ Bucha. 

56. PW20   has   further   stated   that   on   13.07.2011,   accused State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 31 of 58 Surender   @   Bucha   was   produced   before   the   concerned   Ld.   MM. Accused was interrogated and formally arrested with the permission of Ld. MM  vide arrest memo Ex.PW­4/A. Disclosure  statement of accused Surender @ Bucha was recorded vide memo Ex.PW­4/B. He recorded   statement   of   Ct.   Munna   Yadav.   Thereafter,   he   moved application for TIP of accused Surender @ Bucha vide application Ex.PW­13/A. Accused had refused to join TIP proceedings. He had moved   application   for   providing   copy   of   TIP   proceedings   Ex.PW­ 13/C. 

57. PW20 has further stated that when the case property was sent to FSL, it was asked by the FSL authorities to provide five live cartridges   of   same   caliber   for   test   firing.   He   had   applied   at   PHQ through proper channel to provide cartridges for test firing and five live   cartridges   were   provided   by  kot  P   &   L   (store   of   Arms   and Ammunition of Delhi Police). He kept aforesaid cartridges in a box and made pullanda with the help of white cloth. Same was sealed with the seal of "MD". Aforesaid pullanda was seized vide seizure memo Ex.PW20/B. Case property and aforesaid cartridges were sent to FSL on 10.08.2011 through Ct. Om Pal. He recorded statement of Ct. Om Pal   and   MHC(M)   in   this   regard.   After   completing   investigation challan was prepared and filed in the Court through SHO. He had also submitted the FSL report and permission U/Sec.39 Arms Act in the State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 32 of 58 Court.

58. PW20 has identified 12 currency notes of Rs.500/­ each (total Rs.6,000/­) as the same notes, which were recovered from the possession of accused Sachin as Ex.P­1 (colly); 11 currency notes of Rs.1000/­   each     (total   Rs.11,000/­)   as   the   same   notes   which   were recovered from the possession of accused Sanjay Shokeen as  Ex.P­2 (colly);  one pistol and two empty cartridges  as the same, which were recovered from the possession of accused Sanjay Shokeen as Ex.P­3 and   the   empty   cartridges   as   Ex.P­4   (Colly);     Swift   Dzire   bearing no.DL­3CAZ­8919  as Ex.P­5. 

59. PW21 Anita Chhari, Senior Scientific Officer (Biology) FSL has stated that on 10.08.2011, six parcels were received in the office   and   examination   of   the   parcels   were   marked   to   her.   She examined   the   parcels   and   her   detailed   biological   report   is   Ex.PW­ 21/A and serological report is Ex.PW­21/B. 

60. Statement   of   accused   persons   u/s   313   Cr.P.C   was recorded, wherein they have denied  the case of prosecution and also denied to lead defence evidence.

61. Report of the FSL is admissible u/s 293 Cr.P.C, Ex PX against accused Snjay Shokeen in respect of one empty cartridge, one State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 33 of 58 metal piece  and one improvised country made pistol. 

  62. I have heard Ms. Suchitara Singh Chauhan, Ld. Addl. PP for   State   and   Sh.   Ayub   Ahmad   Khan   Qureshi,   Ld.   Counsel   for accused and gone through the record of this case.

63. In  the  present   case,   all  the  accused  persons   have  been charged for the offences u/s 392/34 of IPC and  also for the offence u/s 394 of IPC.   Accused Sanjay Shokeen has been charged for the offences u/s 397 of IPC r/w Section 392/394/397 of IPC with offence u/s 27/25 of Arms Act. Accused Sanjay Shokeen and Surrender  have also been charged for the offences u/s 450/ 34 of IPC

64. The present case has been registered  on the statement of one Sh. Tilak Raj, who has been examined as PW2. He has stated that on 14.06.2011, at about 10.40 p.m., he alongwith his father Shri Gian Chand was present at chemist shop and they were ready to leave their shop to go to their house and he was counting the cash at that time. Two boys aged about 35/40 years old entered inside their shop at that time and one of those two boys asked him to provide one tablet of N­

10. He told that boy that there is no tablet available in his shop under the brand of N­10. Thereafter, one of those two boys closed the door of his shop from inside and he started wrapping muffler around his face and other boy took out pistol from the right pocket of his wearing State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 34 of 58 pant and he exhorted to his father by pointing pistol towards him and the boy who was  carrying pistol has snatched bag containing cash amounting   of   Rs.41,000/­   approximately,   which   were   in   the denomination   of   100/500   currency   notes.   When   his   father   tried   to intervene and to snatch the pistol from the hand of that boy, the said boy fired from the said pistol and caused bullet injury to his father on his right hand. Those two boys ran away from the spot after opening the door from his shop alongwith the robbed cash amount and bag, by sitting in a white colour Swift D'zire car, which was parked and was ready in starting position. 

65. PW2   has   further   stated   that   he   informed   the   PCR   at No.100   from   his   mobile   phone   bearing   No.9897484637.   PCR   van reached at the spot. His father was removed from the spot by the PCR van in an injured condition and he was taken to DDU Hospital. One ASI from Local Police Station alongwith the staff reached at the spot. His statement Ex PW2/A was recorded by the ASI.  He had told the description and age group of those two boys to the IO. 

66. PW2   has   identified   both   accused     Sanjay   Shokeen   @ Sandeep and Surinder   @ Sonu @ Guchha in the court during his examination   in   chief     and   said   that   accused   Sanjay   Shokeen   @ Sandeep is the same person who was carrying pistol  in his hand and has snatched  the cash amount and bag from his possession  and had State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 35 of 58 fired   upon his father   and accused Surinder @ Sonu   is the same person who entered  the shop and asked for N­10 tablet and  he closed the door of the shop   from inside and started   wearing muffler. The names of the two accused persons revealed  to him on the last date of hearing  when he had come to court on this case.

67. PW2 has further stated that blood started oozing out from the bullet injury on the hand and the same was scattered on the floor of the shop. Accused persons have also thrown empty cartridge which was   fired.   IO   lifted   blood,   blood   stained   floor   stained   floor   after breaking the same at the spot. IO also lifted empty case from the  spot and same were sealed  in pullanda. IO prepared site plan of the place of occurrence at his instance. 

68. PW2 has stated that he was also called by the police at P.S. Mianwali Nagar, where he was shown the dossier of the suspects. Thereafter,   he   accompanied   the   police   to   police     station,   where portrait   of   the   two   suspects   were   prepared   at   his   instance   and observation.

69. PW2 has further stated that later on,   he came to know about   the   arrest   of   the   accused   persons   and   the   recovery   of Rs.17,000/­ from the looted amount of Rs.40,000/­ in this case.   He moved application in the court of Ld. MM for the release of the said State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 36 of 58 amount. 

70. PW2 has further stated that   he does not remember the date and month but after the arrest of accused persons, he was called to Tihar Jail for the purpose of TIP of accused persons but he came to know there that both the accused persons have refused to join the TIP proceedings. 

71. PW2 has identified accused Sachin @ Ramu  during  his examination in chief in court  and said that he was sitting on the driver seat of the said Swift D'zire car at that time.

72. PW2 has identified 12 currency notes in denomination of rupees five hundred each (total amount Rs.6,000/­) as Ex.P­1 (Colly); 11 currency notes in denomination of rupees one thousand each (Total amount Rs.11,000/­) as Ex.P­2, which were robbed by the accused persons,   empty cartridge  which  was  of  the  fired bullet  by accused Sanjay Shokeen at the spot as Ex P­3. 

73. During his examination in chief, PW2 Sh. Tilak Raj has identified both accused  Sanjay Shokeen and Surrender  as the same persons, who  had committed the offence and  also identified accused Sanjay Shokeen as the same, who was carrying pistol in his hand and had snatched  the cash amount and bag from his possession  and had State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 37 of 58 fired upon his father. PW2 has also identified accused Surrender   as the same, who had entered the shop and asked  for tablet  and closed the door of the shop  from inside  and started wearing muffler.  PW2 has also identified accused   Sachin @ Ramu as the same, who was sitting on the driver seat of the car. 

74. PW2  has not been able to identified the robbed currency notes,  which were robbed by the accused persons before the court. 

75. In the cross examination, PW2 has stated that there was darkness at the time of incident. The seizure memo of the cartridge and the led (bullet) was not prepared in his presence by the police. The   seizure   memo   regarding   blood   stained   (concrete)   was   not prepared in his presence and even the led (empty cartridge) was also not   seized   by     the   police   in   his   presence.   This   witness   has   also admitted that the number plate  of the car bearing no. DL9CW­5006 was also not seized by the police in his presence nor the same was shown to him till date. 

76. In further cross examination, PW2  has stated that due to darkness, he could not identify the assailants  at the time of incident. He   has   further   stated   that   he   was   shown   the   photographs   of   the accused by the police and the police told him to identify the same. So, on the behest of  the police, he identified  those photographs. He even State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 38 of 58 did not identify the assailants  in the dozzier. 

77. PW2   has   further   stated   that   on   30/05/2012,   his examination   in   chief   was   recorded   and   on   that   day,   IO   met     him outside the court and he was tutored  by the IO and as per  the desire of IO, he had deposed accordingly before the court. PW2 has further stated that after the incident, he was called by the police   after the arrest of the accused persons and he identified the accused persons at the instance of the IO. 

78. PW2 has admitted part of his statement  recorded by the police Ex PW2/A. PW2  has further  stated that he had not stated that accused Sachin was sitting on the driver seat of the car. He had told this fact on the last date on the asking of the police officer. PW2 has admitted that  since there was darkness, so he could not identify the assailants. He did not see the accused at the place of occurrence at the time of incident.  

79. Again, PW2 was re­examined on behalf of State on the request of Ld. Addl. PP for the State, wherein he has stated that  when his statement was recorded in the court on 30/05/2012, he was not under any pressure or threat and his statement given in the court on 10/10/2012 is correct but again he has stated vol. that he had deposed in the court on 30/05/2012 and identified the accused persons as well State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 39 of 58 as their role at the instance of the police. He has denied that  he had changed his version in the cross examination after a gap of about five months as he has been won over by the accused persons during this period. 

80. PW3 Sh. Gian Chand has stated that   his son Tilak Raj was   running   shop   No.6,   E­Block,   Vikas   Puri,   Delhi   and   on 14.06.2011, at about 10.40 p.m., he alongwith his son Tilak Raj was present at the shop of his son. He was sitting on the counter of the chemist shop. When they were ready to close the shop after counting the cash of the sale amount. The cash was in the hand of his son Tilak Raj. At about 10.40 p.m., two young boys in the age group of 30/35 years entered into their shop. One of those two boys had asked his son Tilak Raj to provide one N­10 Tablet. Thereafter, his son Tilak Raj told those two boys that he is not having any tablet by the name of N­ 10 in his shop. Thereafter, the boy who was asking for N­10 tablet, immediately   took   out   pistol   from   his   possession   and   pointed   out towards his son Tilak Raj and the other boy, who was accompanying the said boy, had closed the door of shop from inside at that time. His son told him that the cash counted by him and which was snatched by the said boy, was Rs.41,000/­ and some cash was lying in the cash box also. When he tried to snatch the pistol from the hand of the said boy inside the shop, he fired from the said pistol and he received injury State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 40 of 58 during this process on his thumb and between wrist and finger. Both those   two   boys   immediately   came   out   from   the   shop   and   they immediately ran away from the spot in a white colour car, which was already parked in the front of the door of shop. His son Tilak Raj informed the police at number 100. PCR reached at the spot and took him to DDU Hospital where he was medically examined.  IO recorded his statement in this case on 15.06.2011. PW3 has not been able to identify   the   accused   persons   as   the   same   who   had   committed   the offence. PW3 has stated that as the incident had occurred within a very short span and due to his week eye sight, he could not identify those two boys. 

81. In view of above neither PW2 Sh. Tilak Raj  nor PW Sh. Gian Chand  has been able to identify the accused persons as the same who had committed robbery and PW2  has given various statements. In his examination in chief, he had identified  the accused persons and in   the   cross   examination,   he   has   stated   that     he   has   identified   the accused persons as stated by the IO and photographs of the accused persons    were  shown  to him. Again,     firstly he  has  stated  that  on 30/05/2012, when his examination in chief was recorded  but again he has  stated  that  he had deposed  at the instance  of  police.  So, PW2 cannot be relied upon in any manner. 

82. FSL  report Ex PX  is per se admissible in evidence u/s State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 41 of 58 293 Cr.P.C. The cartridge, one metal piece and two live cartridges were examined.  According to the report, country made pistol is fire arm   as   defined     in   the   Arms   Act.   The   test   fire   was   conducted successfully through country made pistol, which shows that it was in working order and two live cartridges were   test fired. It is further opined that the crime cartridge was fired from this countrymade pistol and no opinion can be given whether the exhibit metal piece   was discharged  from this countrymade pistol or not.  So, FSL result is not helpful  to the extent that the accused Sanjay Shokeen made fired at the time of committing robbery and in view of the report, it is not proved that the metal piece  recovered from the spot  was fired with the country made pistol recovered from the possession of accused.  

83. Other   witnesses     have   been   examined   in   respect   of investigation of this case are formal in nature.

84. In   view   of   above,  prosecution   has   not   been   able   to prove the offence u/s 392/394/397 of IPC and u/s 27 of Arms Act against the accused Sanjay Shokeen and u/s 450/34 of IPC  against accused Sanjay Shokeen and Surrender and offences u/s 392/34, 394/34   of   IPC  against   accused   Sanjay   Shokeen,   Surrender   and Sachin for which all the three accused persons  are acquitted.  

85. Accused Sanjay Shokeen has also been charged for the State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 42 of 58 offence u/s 25 of Arms Act. 

86. According to the investigation, the country made pistol was recovered from the possession of accused Sanjay Shokeen and seizure memo of the same is Ex PW7/O which is witnessed by HC Satish Kumar  and   Ct Om Pal and prepared by SI  Manoj Dahiya. Sketch of the same  was prepared as  Ex PW7/P. Again witnessed by both   the   aforesaid   police   officials   and   was   prepared   by   SI   Manoj Dahiya. 

87. HC Satish Kumar  has been examined as PW7, who has deposed that  on 18.06.2011 while he was posted at P.S. Vikas Puri, he   alongwith   SI   Manoj   and   Ct   Om   Pal   went   to   Nangloi   and Mangolpuri  in search  of  the  accused  persons  of  this case  but they could not be traced out there and hence they returned back to P.S. Vikas Puri. At about 4.00 p.m., SI Manoj received information from the informer that accused who is involved in this case, would come at Chand Nagar Nala, Vikas Puri, Delhi.

88. PW7 has further stated that at about 5.45 p.m., one Swfit D'zire car of Silver colour came there and one person got down from the car. The secret informer pointed out towards that person and stated that  he  is   accused  who  is   involved   in  the   present   case.   Hence,  he alongwith   SI   Manoj   and   Ct.   Om   Pal   apprehended   him.   On State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 43 of 58 interrogation, he disclosed his name as Sachin @ Ramu and he could not produce the document of ownership proof of the car and on deep interrogation,  he  disclosed  that  he alongwith  his  associates  namely Sanjay Shokeen and Surinder Buchha had stolen the said car from the area of Rohini. Accused had also placed forged number plate on the car. IO came to know from control room that the original number of the   said   car   was   DL­3CAJ­8919,   whereas   he   had   installed   forged number plate on the car as DL­9CW­5006. He also disclosed that the said  car   was  used  in  the commission   of   present  offence  and he  is having the part of money of the robbed amount Rs.6,000/­ (Ex.P­1 (Colly)   out   of   Rs.10,000/­   which   came   to   his   share   and   the   said amount was recovered from his pocket of jeans pant Ex.PW­7/A. 

89. PW7 has further stated that he made disclosure statement Ex. PW7/C. IO had seized the amount of Rs.6,000/­ vide Ex.PW­7/D and kept the same in an envelope which was sealed with the seal of MD. IO had seized the car as well as forged number plate Ex.PW­7/F. IO has prepared the site plan of the place of arrest and recovery of car Ex.PW7/G. Thereafter, accused pointed out the place of occurrence Ex.PW7/H. Thereafter they returned back to police station. He drove the said car to the police station. IO deposited the said car and the case property with the MHC(M). Accused Sachin had disclosed that his co­ accused  namely Sanjay Shokeen could be apprehended from Satya State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 44 of 58 Bhama Hospital, Najafgarh, Delhi and third accused Surinder could be apprehended from Najafgarh. Accused led them to Najafgarh but co­accused Surinder could not be traced out there.

90. PW7 has further stated that thereafter they went to Satya Bhama Hospital and when they reached at the gate, accused Sachin had pointed out towards accused Sanjay Shokeen, who was standing at the gate. On this, they apprehended him. He interrogated him and on interrogation, his name was revealed as Sanjay Shokeen and he confessed his involvement in the present case. On taking his formal search, Rs.11,000/­ (Ex.P­2 (colly) were recovered from his right side pocket of pant and he disclosed that it is the part money of the share of   Rs.20,000/­.   One   mobile   and   some   documents   regarding   his statement were also recovered from his possession. IO arrested him vide   arrest   memo   Ex.PW7/I.   His   jamatalashi   was   conducted   vide memo Ex.PW­7/J. IO had recorded his disclosure statement Ex.PW­ 7/K. IO seized the recovered money as Ex.PW7/L and the same was kept in an envelope of Khakhi colour, which was sealed with the seal of MD. IO has also prepared site plan of the place of occurrence as Ex.PW­7M. Thereafter, they returned back to the P.S. 

91. PW7   has   further   stated   that   on   20.06.2011,   he   again joined the investigation of this case and accused Sanjay Shokeen and Sachin were taken out from the lock­up and they were interrogated by State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 45 of 58 the   IO.   Both   the   accused   persons   led   the   police   party   at   Yamuna Nagar, Haryana for the recovery of weapon of offence but the same could   not   be   found.   Thereafter   accused   Sanjay   Shokken   gave   his supplementary statement to the IO and stated that he can get recover the same from his house at Village Kamruddin Nagar, Nangloi, Delhi and he led them  there. The supplementary statement of accused  is Ex.PW­7/N. Accused got recovered the pistol from the box of bed lying in his room at 1st floor and produced the same to the IO which found containing two live cartridges which were seized by the IO vide memo Ex.PW­7/O. IO prepared the sketch of the pistol and cartridges as Ex.PW­7/P and kept the same in a cloth parcel which was sealed with the seal of MD. IO prepared the site plan of place of recovery of pistol and cartridges as Ex.PW­7/Q. Accused has also disclosed that he had purchased the same from Bulandshehar, U.P. Thereafter, they returned back to the PS and IO deposited the case property with the MHC(M) and recorded his statement. PW7 has identified 12 currency notes of rupees five hundred each (total Rs 6000/­) as Ex P­1 (colly); 11 currency notes of rupees  thousand each (total Rs 11,000) as Ex P­ 2 (colly); pistol as Ex P­3 and live cartridges as Ex.P­4.

92. Ct Ompal  has been examined as PW18, who has stated that  on   18.06.2011   while   he   was   posted   at   P.S.   Vikas   Puri,   he alongwith HC Satish joined the investigation of the present case with State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 46 of 58 S.I.   Manoj   Dahiya.   At   about   9:30   a.m.   all   of   them   left   the   police station in a private vehicle in search of accused persons and stolen property and they reached at Mangol Puri Delhi. At Mangol Puri, they tried to search the accused persons but no clue was found. Thereafter, they went to Nangloi, there they made sincere efforts to find out the accused persons and stolen property but no clue was found. At about 4:00 p.m. they returned to the area of P.S. Vikas Puri. At the same time,   one  secret   informer   informed  IO  telephonically   that   one  boy namely Sachin would arrive in a stolen car near Chander Vihar Nala, Vikas   Puri,   Delhi   and   told   that   the   said   person   might   have   been involved in the incident of 14.06.2011. IO called secret informer at Machhi   Market,   Vikas   Puri,   Delhi.   At   about   5:00   p.m.,   the   secret informer   reached   at   the   aforesaid   place   and   IO   joined   him   in   the investigation of the present case. 

93. PW18   has   further   stated   that   IO   alongwith   secret informer  took position near  nala towards Vikas Puri. IO instructed them to take positions at the distance of 15­20 paces from him in the bushes and directed him and HC Satish to apprehend the accused on receiving the signal from secret informer. At about 5:45 p.m., one silver colour Swift Desire car arrived from the side of Chander Vihar on the road by the side of Nala and stopped near them. IO reached near the Swift Desire car and signaled them. They also reached near State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 47 of 58 the Swift Desire car. On seeing them, the person who was driving the car tried to start the car but IO took out the key of the said car and the person was taken out of the car. IO asked that person to show the documents   of   the   said   car   but   he   could   not   able   to   show   the documents   and   disclosed     his   name   as   Sachin   @   Ramu.   On interrogation, he told that few days back the aforesaid vehicle was stolen by him alongwith co­accused persons namely Sanjay Shokeen and Surender @ Buccha. Car was bearing number plate of DL­9CW­ 5006. When, accused was strictly interrogated, he told that aforesaid car   was   used   in   the   robbery   at   Chemist   shop   at   Vikas   Puri   on 14.06.2011. He further disclosed that on 17.06.2011 at Mangol Pur village, he alongwith Sanjay Shokeen and Surender had a quarrel with the   boys   of   Mangol   Puri   Village   and   Sanjay   and   Surender   had sustained injuries. So, he had left both of them and run away with the aforesaid   vehicle.   He   has   further   stated   that   he   had   received Rs.10,000/­ out of the robbed money and he had spent some amount and rupees 6,000/­ (Ex.P­1) are left, which he produced before IO. IO seized   the   same   after   making   the   pullanda,   vide   seizure   memo Ex.PW7/D. Original registration number of the aforesaid vehicle was DL­3C­AZ­8919. IO seized the fake number plates vide seizure memo Ex.PW­7/F. Accused Sachin was arrested vide arrest memo Ex.PW­ 7/A.   Personal   search   of   the   accused   was   conducted   vide   memo Ex.PW­7/B.  State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 48 of 58

94. PW18 has further stated that IO handed over the custody of the accused to him. He alongwith IO and accused boarded in a private car and HC Satish drove the stolen car to P.S. Vikas Puri. Accused Sachin disclosed about the incident and his statement was recorded by the IO vide memo Ex.PW­7/C. Thereafter, he alongwith IO, HC Satish and accused went to Nangloi via Najafgarh Road and at about 8:45 p.m. reached near Satya Bhama Hospital. There accused Sachin pointed towards a person who was coming out of the gate of aforesaid hospital and told that the person was his co­accused namely Sanjay   Shokeen,   who   was   involved   in   the   incident   of   robbery   at Chemist   Shop   at   Vikas   Puri.   IO   apprehended   the   accused   Sanjay Shokeen   with   the   help   of   HC   Satish.   IO   interrogated   the   accused Sanjay Shokeen, who disclosed that they had robbed Rs.41,000/­ and during the commission of the offence he also fired with his pistol and he had received Rs.20,000/­ out of the robbed amount. He produced Rs.11,000/­ (Ex.P­2) and told the IO that he had spent the remaining amount. IO made pullanda and sealed the same with the seal of MD. The aforesaid pullanda was seized by the IO vide memo Ex.PW­11/L. Accused   Sanjay   Shokeen   was   arrested   vide   memo   Ex.PW­7/I. Personal search of the accused Sanjay Shokeen was conducted vide memo Ex.PW­7/J. Disclosure statement of accused Sanjay Shokeen was recorded by the IO vide memo Ex.PW­7/K.  Custody of accused Sanjay   Shokeen   was   handed   over   to   H.Ct.   Satish   by   the   IO.

State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 49 of 58 Thereafter, he alongwith HC Satish, IO and both the accused persons returned to the P.S. IO deposited the case property at the Malkhana of P.S. Vikas Puri. 

95. PW18  has further stated that all of them went to Nangloi in search of third accused Surender @ Buccha but no clue was found. They searched for the accused Surender @ Buccha but he could not be found. Thereafter, the accused persons were taken to hospital for medical examination. After medical examination, they were produced before the Hon'ble Court at Tis Hazari Court Complex. Thereafter, two days PC remand was obtained by the IO and they were again taken to the police station. On 20.06.2011, he alongwith HC Satish again joined the investigation of the present case with the IO. Accused persons   were   taken   out   from   the   lock­up   of   P.S.   Vikas   Puri.   IO handed over the custody of accused Sachin to him and that of accused Sanjay Shokeen to HC Satish. All of them boarded private vehicle i.e. car and went in search of weapon of offence and co­accused Surender and they reached at Nangloi. They made efforts to arrest the accused but   could   not   be   found.   Thereafter,   they   headed   towards   Yamuna Nagar   as   per   the   disclosure   of   the   accused   persons.   When   they reached near Sonipat, accused Sanjay Shokeen disclosed that he had misled   IO   regarding   the   place   of   recovery   of   weapon   of   offence. Actually, he had hidden the weapon of offence i.e. pistol at the first State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 50 of 58 floor   of   his   house   i.e.   H.No.   106,   Kamruddin   Nagar,   Nangloi.   IO recorded   supplementary   disclosure   statement   of   accused   Sanjay Shokeen vide memo Ex.PW­7/N. 

96. PW18 has further stated that they went to the house of accused Sanjay Shokeen and accused Sanjay led them at the first floor of his house and got recovered one country made pistol which was kept inside a bed. He produced the same before the IO and IO checked the   same,   its   magzine   was   found   containing   two   live   rounds (cartridges.)   IO   prepared   the   sketch   of   pistol   and   rounds.   On measuring, the total length of the pistol was 16.5 c.m. and length of butt was 7.5 c.m. colour of Pistol was black and was made of iron. Length of rounds(cartridge) was 2.5 c.m. Sketch prepared by the IO as Ex.PW­7/P. IO prepared the pullanda of recovered pistol and rounds and   sealed   the   same   with   the   seal   of   MD   and   seized   vide   seizure memo     Ex.PW­7/O.   Thereafter,   all   of   them   returned   to   the   police station. He had identified  12 old currency notes  of Rs 500/­ each  as Ex P­1 (colly); 11 old currency notes of Rs 1000/­ each   as Ex P­2 (colly); pistol as Ex P­3 and cartridges as Ex P­4 (colly). 

97. SI Manoj Dahiya  has been examined as PW20, who has stated that  on 15.06.2011, while he was posted at P.S. Vikas Puri as Sub­Inspector. He received copy of FIR and original  rukka  from Ct. Kalu  Ram   in  the  police  station.   Thereafter,  he   alongwith  Ct.  Kalu State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 51 of 58 Ram went to the spot i.e. E­Block Market, Vikas Puri. There they met ASI   Jagbir   and   complainant   Tilak   Raj.   ASI   Jagbir   handed   over relevant   documents   and   case   property   of   the   present   to   him. Thereafter, he prepared the site plan Ex PW20/A   at the instance of complainant and ASI Jagbir Ex.PW­20/A. In the meantime father of complainant   namely   Gian  Chand   also   arrived  at   the   spot  from  the hospital.   He   recorded   his   statement.   He   recorded   supplementary statement of complainant. Thereafter, he alongwith Ct. Kalu Ram and ASI   Jagbir   along   with   case   property   went   to   P.S.   Vikas   Puri.   He deposited case property in the  Malkhana  and recorded statements of Ct. Kalu Ram and ASI Jagbir. He made efforts to arrest the accused and to recover the case property but in vain. 

98. PW20 has further stated that on 18.06.2011, he received secret information regarding the accused. Thereafter, he alongwith HC Satish, Ct. Om Pal and secret informer went to near Najafgarh drain, Chander Vihar. He laid a trap and they took position to apprehend the accused. At about 5.30 p.m. one person arrived in a white Swift Dzire car   and   they   apprehended   him   at   the   instance   of   secret   informer. Accused was interrogated about the ownership of said car but accused was not able to give any satisfactory answer. On verifying from the Auto­match, he came to know that the aforesaid car was stolen from the area of P.S. Begumpur and same was bearing a fake number plate.

State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 52 of 58 Accused   disclosed   about   his   involvement   in   the   present   case   and disclosed   about   the   names   of   two   accused   persons   namely   Sanjay Shokeen and Surender @ Bucha. Accused produced Rs.6,000/­ (Ex.P­

1) from the pocket of his wearing pant, which was remaining amount out of the share, which he has received from the looted amount. He put the same in an envelope and sealed the with the seal of "MD". Aforesaid envelope was seized by him vide seizure memo Ex.PW7/D. Accused   was   arrested   at   about   6.45   p.m   vide   memo   Ex.PW­7/A. Personal search of accused was conducted vided memo Ex.PW­7/B. Aforesaid car and fake number plate were seized by him vide seizure memos Ex.PW­7/E and Ex.PW­7/F. 

99. PW20   has   further   stated   that   he   recorded   disclosure statement   of   accused   Sachin   @  Ramu   vide   memo  Ex.PW­7/C.   He prepared the site plan of the place of recovery   Ex.PW­7/G. Accused Sachin @ Ramu had pointed towards the place of incident vide memo Ex.PW­7/H. Thereafter, he alongwith staff, accused alongwith case property went to the police station. He deposited the case property in the  Malkhana. Thereafter, he alongwith HC Satish, Ct. Om Pal and accused went in search of co­accused persons and they reached near Satya Bhama Hospital, Nangloi, Najafgarh Road. There they saw that one person was coming from the side of Satya Bhama Hospital. They apprehended   accused   Sanjay   Shokeen   at   the   instance   of   accused State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 53 of 58 Sachin @ Ramu. Accused Sanjay Shokeen was interrogated. Accused confessed   about   his   involvement   in   the   present   case   and   produced Rs.11,000/­ (Ex.P­2) from the right side back pocket of his jeans pant, which was remaining amount of his  share of the looted amount. He had put the aforesaid amount in an envelope and sealed the same with the seal of "MD". Aforesaid envelope was seized vide seizure memo Ex.PW­11/L.   Accused   was   arrested   at   about   9.15   p.m.   vide   arrest memo Ex.PW­7/I. Personal search of the accused was conducted vide memo Ex.PW­7/J. 

100. PW20 has further stated that the disclosure statement of the accused was recorded by him vide memo   Ex.PW­7/K. Face of accused persons was covered with the cloth. He had prepared the site plan of the place of recovery same is Ex.PW­7/M. Accused persons were taken for medical examination and thereafter, they were taken to the police station and were sent to lock­up of the P.S. Vikas Puri.

101. PW20   has   further   stated   that   on   19.06.2011   accused Sachin @ Ramu and Sanjay Shokeen were produced before the Ld. MM   and they  were  taken on  two days  police  remand. They  made efforts for the arrest of accused Surender @ Bucha but in vain. On 20.06.2011, accused  persons  were taken out of the lock­up and he alongwith   accused   persons,   H.Ct.   Satish   and   Ct.   Om   Pal   left   P.S. Vikas Puri for Yamuna Nagar, Haryana. On the way, accused Sanjay State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 54 of 58 Shokeen   made   supplementary   disclosure   statement   vide   memo Ex.PW­7/N. Thereafter accused Sanjay Shokeen led them to the first floor of his house at Village Kamruddin Nagar, Nangloi and produced one country made pistol which was kept inside bed lying in that room. On   checking   two   live   cartridges   were   found   inside   that   pistol.   He prepared   sketch   of   aforesaid   pistol   and   cartridges   Ex.PW­7/P. Thereafter, he made pullanda of aforesaid pistol and cartridges with the help of white cloth and sealed the same with the seal of "MD". Seal   after   use  was  handed  over  to  HC  Satish.  He seized   aforesaid pullanda vide seizure memo Ex.PW­7/O. He prepared the site plan of the   place   of   recovery   Ex.PW­7/Q.   Thereafter,   he   alongwith   staff, accused   persons   and   case   property   went   to   P.S.   Vikas   Puri.   Case property was deposited in Malkhana of the P.S. Vikas Puri. Accused persons were sent to lock­up after medical examination. 

102. PW20 has further stated that on 21.06.2011, he produced accused persons before the Ld. MM and they were sent to J.C. He had moved   application   for   conducting   TIP   of   the   accused   persons   but accused   persons   refused   to   join   TIP   proceedings.   He   received information regarding the arrest of third accused namely Surender @ Bucha from P.S. Paschim Vihar in an Arms Act case. He went to P.S. Paschim Vihar and collected relevant documents from the concerned IO. He had recorded statement of concerned police officials. He had State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 55 of 58 moved   application   before   the   concerned   Court   for   the   production warrant of accused Surender @ Bucha. 

103. PW20   has   further   stated   that   on   13.07.2011,   accused Surender   @   Bucha   was   produced   before   the   concerned   Ld.   MM. Accused was interrogated and formally arrested with the permission of Ld. MM  vide arrest memo Ex.PW­4/A. Disclosure  statement of accused Surender @ Bucha was recorded vide memo Ex.PW­4/B. He recorded   statement   of   Ct.   Munna   Yadav.   Thereafter,   he   moved application for TIP of accused Surender @ Bucha vide application Ex.PW­13/A. Accused had refused to join TIP proceedings. He had moved   application   for   providing   copy   of   TIP   proceedings   Ex.PW­ 13/C. 

104. PW20 has further stated that when the case property was sent to FSL, it was asked by the FSL authorities to provide five live cartridges   of   same   caliber   for   test   firing.   He   had   applied   at   PHQ through proper channel to provide cartridges for test firing and five live   cartridges   were   provided   by  kot  P   &   L   (store   of   Arms   and Ammunition of Delhi Police). He kept aforesaid cartridges in a box and made pullanda with the help of white cloth. Same was sealed with the seal of "MD". Aforesaid pullanda was seized vide seizure memo Ex.PW20/B. Case property and aforesaid cartridges were sent to FSL on 10.08.2011 through Ct. Om Pal. He recorded statement of Ct. Om State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 56 of 58 Pal   and   MHC(M)   in   this   regard.   After   completing   investigation challan was prepared and filed in the Court through SHO. He had also submitted the FSL report and permission U/Sec.39 Arms Act in the Court.

105. PW20 has identified 12 currency notes of Rs.500/­ each (total Rs.6,000/­) as the same notes which were recovered from the possession of accused Sachin as Ex.P­1 (colly); 11 currency notes of Rs.1000/­   each     (total   Rs.11,000/­)   as   the   same   notes   which   were recovered from the possession of accused Sanjay Shokeen as  Ex.P­2 (colly);  one pistol and two empty cartridges  as the same, which were recovered from the possession of accused Sanjay Shokeen as Ex.P­3 and the empty cartridges as Ex.P­4 (Colly);  Swift Dzire bearing no. DL­3CAZ­8919  as Ex.P­5. 

106. I have gone through the cross examination of PW18 ASI Ompal  and PW7 HC Satish Kumar. Both of them have not been cross examined on the point of recovery of country made pistol from the possession of accused Sanjay Shokeen on his pointing. 

107. PW20 SI Manoj Dahiya  has been cross examined on this aspect. In the cross examination, PW20 has stated that  on 20/06/2011, when they reached at the house of Sanjay Shokeen, 2­3 persons were present. One of them  was mother of accused Sanjay Shokeen. He did State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 57 of 58 not record statement of his mother or any other person at that time. At that time, house of accused Sanjay Shokeen was built upto first floor. Accused   Sanjay   Shokeen   had   pointed   towards   the   bed   which   was lying in the room at the first floor and he told them that country made pistol was lying inside that bed. He had pointed towards the specific point where the aforesaid pistol was kept. At his pointing out, they recovered   the   aforesaid   pistol.   He   prepared   sketch   of   pistol   and seizure   memo   of   the   said   pistol.   No   public   person   was   joined   as witness to the said recovery. Vol. He has stated that apart from the relatives of accused, no other independent public person was present at that time and therefore public person could not be joined to the said recovery.     The   entrance   door   of   the   house   of   the   accused   Sanjay Shokeen was south facing.  He had denied that  he is deposing falsely as the entrace door of the accused house was  north facing or that  he had never visited the house of accused Sanjay Shokeen. The site plan of place of recovery of country made pistol was prepared. No chance print were obtained/lifted from the said pistol as well as cartridges. After   sealing   the   country   made   pistol   and   cartridges,   the   seal   was handed over by him to HC Satish. The said seal was handed over to him   by   Ct   Satish   on   the   same   day   after   he   deposited   the   sealed country made pistol and cartridges  at the malkhana. 

108. All   the   aforesaid   three   witnesses   have   identified   the State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri Page 58 of 58 country   made   pistol   which   was   recovered   from   the   possession   of accused Sanjay Shokeen. 

109. After   looking   into   the   cross   examination   of   PW20   SI Manoj   Dahiya,     the   same   cannot   be   disbelieved.   His   testimony remained unshaken and in the cross examination also, nothing came out to disbelieve him. 

110. In   view   of   above   discussion,   all   the   aforesaid   three witnesses have corroborated each other regarding recovery of country made pistol   from the possession of accused Sanjay Shokeen on his pointing out. Accordingly, prosecution has been able to prove  the offence u/s 25 of Arms Act against the accused Sanjay Shokeen for which he is held guilty and convicted accordingly. 

(Announced in open Court on 22.09.2018) (Virender Kumar Goyal) ASJ­04, West District,           Tis Hazari Court, Delhi State Vs. Sanjay Shokeen @ Sandeep FIR No. 216/11 P.S. - Vikas Puri