Delhi District Court
State vs Sachin on 19 May, 2026
IN THE COURT OF MS. SHIVALI BANSAL
LD. ADDITIONAL SESSIONS JUDGE-02,
DWARKA COURTS, S-W DISTRICT, NEW DELHI.
In the matter of: -
State Vs. 1. Sachin
S/o Sh. Satpal
R/o V.P.O. Khewra
SHIVALI P.S. Rai, District Sonepat,
BANSAL Haryana.
Digitally signed by
SHIVALI BANSAL
Date: 2026.05.19
16:13:31 +0530
2. Parvesh
S/o Sh. Satbir Singh
R/o V.P.O. Khewra
P.S. Rai, District Sonepat,
Haryana.
3. Sachin
S/o Sh. Inder Jeet
R/o V.P.O. Khewra
P.S. Rai, District Sonepat,
Haryana.
4. Vicky @ Pushkar
S/o Sh. Manoj
R/o H. No.RZ-105,
West Krishna Vihar,
Najafgarh, New Delhi.
5. Pawan Pandey
S/o Sh. Shesh Mani Pandey
R/o H. No.89,
East Krishna Vihar, Khaira Road,
Najafgarh, New Delhi.
6. Lagan Sharma (Since Deceased)
S/o Sh. Devki Nandan Sharma
R/o VPO Kheda Dabar,
Najafgarh, New Delhi.
FIR No. 421/2018. Page No. 1
PS Chhawla State Vs. Sachin & Others.
7. Pradeep @ Pradhan @ Boda
(PROCLAIMED OFFENDER)
S/o Sh. Shiv Narayan
R/o Plot No.102, Gali No.11,
Dabas Enclave, Rawta Mor,
Najafgarh, New Delhi.
........Accused Persons
Sessions Case No. 55/19
SHIVALI FIR No. 421/2018
BANSAL
Digitally signed by PS Chhawla
SHIVALI BANSAL
Date: 2026.05.19
16:13:30 +0530 CNR No. DLSW01-001077-2019.
Charge-sheet filed U/s 396/302/120B IPC & u/S
25/27/54/59 Arms Act
Charges framed against accused U/s 396/302/34 IPC & U/s
Sachin S/o Satpal, Parvesh, Sachin 25/27 Arms Act
S/o Inderjeet, Vicky @ Pushkar,
Pawan Pandey and Lagan Sharma
Date of institution of case 11.01.2019
Date of case received to Sessions 22.01.2019
Court
Date of arguments 16.05.2026
Date of judgment 19.05.2026
Decision ACQUITTAL
JUDGMENT
1. Accused persons are facing trial for commission of offences punishable U/ss. 396/302/34 of the Indian Penal Code, 1860 (in short 'IPC') & U/s 25/27 Arms Act.
2. The case of the prosecution is that on 12.10.2018, DD No. 28A was assigned to SI Prakash Kashyap, wherein it was recorded that a PCR call had been received regarding a firing incident in which 3-4 persons sustained injuries at FIR No. 421/2018. Page No. 2 PS Chhawla State Vs. Sachin & Others.
Corporation Bank, Khera Branch, Delhi. Upon receipt of the said information, SI Prakash Kashyap, accompanied by Constable Ram Swaroop, proceeded to the spot. On reaching the bank premises, they found a live cartridge lying near the main gate of the bank and noticed blood scattered on the floor. The glass pane of the Branch Manager's cabin was found broken, and a fired cartridge shell was lying outside the SHIVALI said cabin. A pool of blood was also found inside the BANSAL Digitally signed by SHIVALI BANSAL bathroom. During the course of inquiry at the spot, it was Date: 2026.05.19 16:13:29 +0530 revealed that one injured person, namely Santosh Kumar, who was working as a cashier, had been shifted to Vikas Hospital, Najafgarh, where he was declared "brought dead." It further came to light that the deceased Santosh Kumar had sustained a gunshot injury on the back of his right shoulder. Thereafter, Inspector Aishvir Singh, along with other police staff, reached the spot. The Crime Team and the FSL Team were called, and both teams conducted their respective proceedings at the scene of occurrence.
3. It is further the case of the prosecution that Sh. Prabhakar Kumar, Senior Manager of the aforesaid bank and complainant in the present case, made a statement to the police. In his statement, he stated that on 12.10.2018, he was on duty in the bank from 10:00 A.M. onwards along with other members of the bank staff, namely, Sh. Nitin (Assistant Manager), Sh. Santosh Kumar Sharma (Cashier-cum-Clerk), Sh. Praveen Kumar (Peon), Sh. Akhilesh Kumar (official), and Sh. Dev Narayan Mehto (Security Guard). According to the complainant, the functioning of the bank remained FIR No. 421/2018. Page No. 3 PS Chhawla State Vs. Sachin & Others.
normal and smooth until about 3:00 P.M., when three young boys entered the bank, one of whom was carrying a pistol in his hand. Immediately upon entering the bank, they started scuffling with the security guard, Sh. Dev Narayan Mehto. In the meantime, three more boys entered the bank, joined the others, and collectively overpowered the security guard and snatched his gun. Thereafter, all the said boys, who were SHIVALI armed with pistols, pushed aside two customers present in the BANSAL Digitally signed by SHIVALI BANSAL bank along with the security guard and forced them towards Date: 2026.05.19 16:13:33 +0530 a corner near the cash counter. The remaining staff members were threatened with dire consequences at gunpoint and were directed to move inside the cabin. The complainant further stated that one of the assailants pointed a pistol at him and threatened him to remain seated. During the course of the incident, at the instance of the other assailants, one of them fired a gunshot, which struck Sh. Santosh Kumar, the cashier, on the back side of his right shoulder. Within a span of 2-3 minutes, after committing dacoity of cash from the cash counter, all the assailants fled away from the bank. Thereafter, when the complainant came out of his cabin, he found Sh. Santosh Kumar lying in the staff bathroom in an injured condition. He immediately took him to Vikas Hospital, Najafgarh, where he was declared "brought dead." Upon returning to the bank from the hospital and checking the cash, it was found that a sum of Rs. 3,00,000/- had been robbed by the dacoits. It also came to light that the dacoits had taken away the gun of the security guard and fled towards Kharkhari Canal on two motorcycles, one being a black FIR No. 421/2018. Page No. 4 PS Chhawla State Vs. Sachin & Others.
coloured Splendor and the other a yellow coloured motorcycle. The complainant further stated that one of the dacoits was wearing a helmet, while two of them had their faces muffled, which, however, got uncovered repeatedly during the commission of the offence, making their faces visible. All the assailants appeared to be in the age group of 20 to 25 years, and the complainant stated that he would be SHIVALI able to identify them if produced before him. On the basis of BANSAL Digitally signed by SHIVALI BANSAL the statement of the complainant, FIR No. 421/18 under Date: 2026.05.19 16:13:30 +0530 Sections 396/302/120B IPC and Sections 25/27/54/59 of the Arms Act was registered at Police Station Chhawla.
4. During the course of investigation, suspicious persons were found roaming outside the bank. A bike Pulsar in abandoned condition, having registration No.DL9SAG8828 was found and the name of the owner of said bike got revealed as accused Pawan Pandey. Another bike of yellow colour, in abandoned condition, was also found at Ujwa Road which was parked with having no number plate at back side and with broken number plat at front side. On the basis of the chassis, engine number and then tracing the chain of purchasers, the said bike was found lastly to be purchased by accused Sachin son of Satpal. Accused Sachin son of Satpal made a disclosure statement and admitted his involvement in the crime. He also revealed that accused Parvesh and Sachin were also involved in the commission of offence of dacoity with him. Accordingly, all these accused persons were arrested. During interrogation, accused Lagan Sharma, Vicky and Pradeep @ Pradhan @ Boda were also found involved in FIR No. 421/2018. Page No. 5 PS Chhawla State Vs. Sachin & Others.
the crime and it revealed that all these persons had hatched a criminal conspiracy to commit dacoity in the bank with pistols. During investigation, site plans were prepared; case property/exhibits were collected and sent to FSL; and CCTV footages were procured of the alleged offence. On the basis of the investigation, the accused persons were charge-sheeted for commission of offences punishable under Sections U/ss. SHIVALI 396/302/120B/34 of the IPC & U/s 25/27/54/59 Arms Act. BANSAL Digitally signed by SHIVALI BANSAL
5. Accused Pradeep @ Pradhan @ Boda was declared Date: 2026.05.19 16:13:32 +0530 Proclaimed Offender vide order dated 17.2.2020.
6. Vide order dated 5.8.2022, charge for offence punishable u/s 396/302/34 IPC as well as u/s 25/27 Arms Act against accused persons Sachin son of Satpal, Parvesh, Sachin son of Inderjeet, Vicky @ Pushkar, Pawan Pandey and Lagan Sharma was framed to which they pleaded not guilty and claimed trial.
7. It is relevant to mention here that after framing of charge and during the trial, accused Lagan Sharma expired on 22.03.2026 and vide order dated 21.4.2026, the proceedings against him stood abated.
8. To prove its case, prosecution examined 14 witnesses whose details are as hereunder:
Prosecution Name of witness Description Witness No. PW-1 Prabhakar Kumar Branch Head of Corporation Bank, Kheda Branch PW-2 Pandit Rajeev Customer of the bank present during the incident PW-3 Akhilesh Kumar Official of the bank present during the incident FIR No. 421/2018. Page No. 6 PS Chhawla State Vs. Sachin & Others.
PW-4 Nitin Assistant Manager of the
Bank present during the
incident
PW-5 Rakesh Sweeper who took out gun
from drainage
PW-6 Dr. Parvindra Singh Conducted Post-mortem of
the body of deceased-
Santosh Kumar
PW-7 Dr. J. Touthang Proved MLC of security
guard-Dev Narayan Mehto
SHIVALI PW-8 Rajender Yadav Customer of the Bank
BANSAL present in the bank during
Digitally signed by
SHIVALI BANSAL
the incident
Date: 2026.05.19
16:13:29 +0530
PW-9 Praveen Kumar Clerk of the Bank present
during the incident
PW-10 Dev Narayan Mahto Security Guard of the
Bank present during the
incident
PW-11 Inspector Aishvir Singh Investigating Officer of the
Case
PW-12 Ins. Manmohan Singh Participated in the
investigation of the case
PW-13 SI Prakash Kashyap Participated in the
investigation of the case
PW-14 Inspector Jagmohan Participated in the
investigation of the case
9. PW1 Prabhakar Kumar (complainant) deposed that while he was posted as Branch Head of the Corporation Bank, Branch Khera, Najafgarh, on 12.10.2018 at about 3.00 P.M, a dacoity took place in the said branch in his presence. PW1, from his cabin, saw that few persons were manhandling Security Guard namely Dev Narayan Mehto and his gun was snatched by those persons. When PW1 stood and reached near the door of his cabin, a person threatened him to kill if he did not sit.
PW1 along with two others officials present in his cabin, were made to sit on the floor. In the meantime, window pane of his cabin was broken and he also heard noise of a gun shot. After FIR No. 421/2018. Page No. 7 PS Chhawla State Vs. Sachin & Others.
few minutes, customers shouted that dacoits had left the bank. PW1 further deposed that dacoits had locked 4-5 of his staff members as well as one customer in the washroom. Cashier of the bank namely Santosh Kumar was found locked inside the washroom with bullet injury. PW1 made a call to the Police. Cashier Santosh Kumar was immediately taken to the hospital by PW1 but he was declared 'brought dead'. After SHIVALI checking, it revealed that Rs.3.18 lakhs had been robbed by BANSAL Digitally signed by SHIVALI BANSAL dacoits from the bank. According to PW1, dacoits were 6 in Date: 2026.05.19 16:13:34 +0530 number, one was wearing helmet while rest were wearing masks. Entire incident of dacoity took place in 4-5 minutes and PW1 had no time to identify any of those dacoits. During his testimony, PW1 proved following documents:
S.No. Description of Document Exhibit Number 1 Statement of PW1 Ex.PW1/A 2 Site Plan Ex.PW1/B 3 Seizure memo of one live and fired Ex.PW1/C cartridge 4 Sketch of bullets Ex.PW1/D 5 Seizure memo of one piece of floor Ex.PW1/E tile 6 Seizure memo of blood stained floor Ex.PW1/F tile 7 Seizure Memo of Blood gauze Ex.PW1/G 8 Seizure memo of DVR of the CCTV Ex.PW1/H installed in the bank 9 Seizure memo of duty roster of bank Ex.PW1/I and photocopy of RC of PW1's car 10 Attendance Ex.PW1/I-1 11 Photocopy of RC of PW1's car Ex.PW1/I-2 12 Bank statement showing stolen Ex.PW1/J amount of Rs.3.18 lakhs FIR No. 421/2018. Page No. 8 PS Chhawla State Vs. Sachin & Others.
13 Cartridges Ex.P1 14 Tiles Ex.P2 and Ex.P3 15 DVR Ex.P4 16 Pen Drive containing CCTV Footage Ex.P5 17 Duty Register of relevant date Ex.PW1/K regarding car No. DL2C AX 1590 18 Registration Certificate of Car Ex.PW1/L No.DL2C AX 1590 SHIVALI BANSAL Digitally signed by
10. As PW1 did not support the case of the prosecution qua SHIVALI BANSAL Date: 2026.05.19 16:13:32 +0530 identification of accused persons, he was cross-examined by Ld. Addl. PP for State wherein he stated that on 15.10.2018 in the Police Station, he was shown accused Parvesh @ Lalu @ Kera and Sachin S/o Satpal and Police told him that these persons were amongst others who had committed dacoity in the bank. PW1 denied that he had identified them as robbers and was confronted with statement Ex.PW1/X1 in this regard but to no avail. He further deposed that on 18.10.2018, police brought accused Parvesh S/o Satbir, Sachin S/o Satpal and Vicky S/o Manoj; on 22.10.2018 accused Sachin s/o Inderjit and on 7.11.2018 accused Pawan Pandey (who allegedly shot the cashier Santosh Kumar Sharma), to Bank but PW1 denied the suggestion that he had identified them as dacoits/assailants who had committed dacoity in the bank as their masks got removed during the incident and their faces became visible. PW1 was confronted with statement dated 18.10.2018 (Ex.PW1/X-2), dated 22.10.2018 (Ex.PW1/X-3) and 7.11.2018 (Ex.PW1/X-4) in this regard but his testimony remained intact. PW1 denied the suggestion that he was not FIR No. 421/2018. Page No. 9 PS Chhawla State Vs. Sachin & Others.
identifying accused persons due to fear of his life of himself and also of his family members.
11. In cross-examination by Ld. Counsel for accused persons, PW-1 stated that he saw a person snatching the gun from the guard. He admitted that bank does not allow persons entering the bank with covered face. PW1 did not remember the exact number of documents signed by him during investigation of SHIVALI the case. He even did not know which agency was BANSAL Digitally signed by SHIVALI BANSAL maintaining the DVR in respect of the CCTV footage. PW1 Date: 2026.05.19 16:13:28 +0530 did not know about certificate U/s 65B of the Indian Evidence Act and also could not tell number of currency notes robbed from the bank. He did not depute anyone to take care of crime scene before leaving for hospital. PW1 denied the suggestion that has made false complaint or that none of the allegations made in Ex.PW1/A are correct.
12. PW-2 Pandit Rajeev, who was present in the bank being a customer, deposed that at about 3.00 P.M., he was standing at the deposit counter of bank to deposit cash. In the meantime, three persons entered the bank and one of them was having a pistol in his hand. They started manhandling the security guard. In the meantime, three more persons entered the bank out of two were also having pistols with them. One person was also having one black colour bag with him. PW2 also gave description of clothes worn by all of those persons. As per PW2, all the six persons snatched gun from the guard and made him, along with other customers, sit near the corner of the cash counter. One of the robber directed the Bank Manager to sit down threatening him to kill. One person FIR No. 421/2018. Page No. 10 PS Chhawla State Vs. Sachin & Others.
wearing black T shirt fired a gun shot towards cashier Santosh Kumar with his pistol on the instigation of other associates. Two robbers were standing at the entry gate; one of them was holding the snatched gun of security guard and said gun was also pointed out towards them. PW2 further deposed that within 2-3 minutes, dacoits ran away after committing dacoity in the bank along with gun of the security SHIVALI guard. After dacoity, PW2 noticed that cashier Santosh BANSAL Digitally signed by SHIVALI BANSAL Kumar was lying in the washroom in the pool of blood. He Date: 2026.05.19 16:13:28 +0530 was taken to hospital by bank manager with the assistance of customer but he his life could not be saved. As per PW2, one robber was wearing helmet; five were in muffled faces and during the incident their faces turned unmuffled. Robbers were aged about 20-25 years. When CCTV footage of the dacoity was shown to the witness, though he identified himself in the said footage; he stated that due to lapse of time, he is unable to identify the persons who committed dacoity in the bank. Even when all the accused persons were pointed out and shown to PW2, he failed to identify them to be the persons involved in the incident of dacoity. This witness was declared hostile on the point of identification of accused persons and was cross-examined by Ld. Addl. P.P. for State. In his cross-examination, PW2 denied the suggestion that he is intentionally not identifying accused persons due to fear or being won over by them or their relatives. He voluntarily added that due to lapse of time, he is unable to identify assailants.
FIR No. 421/2018. Page No. 11PS Chhawla State Vs. Sachin & Others.
13. In his cross-examination by Ld. Defence Counsel for all the accused persons, PW2 stated that though he is having his account in the Corporation Bank but he did not remember his account number. He admitted that the persons who entered the bank were having masks on their faces and one of them was wearing helmet. PW2 denied the suggestion that incident did not take place in his presence.
SHIVALI 14. PW-3 Akhilesh Kumar, an employee of the Bank, deposed BANSAL Digitally signed by SHIVALI BANSAL that on 12.10.2018 at about 3.00 P.M., three boys entered the Date: 2026.05.19 16:13:30 +0530 bank. One of them was wearing yellow shirt and blue jeans;
second one was in dark red shirt and white pant and was having a pistol in his hand; and third one was wearing a red shirt and light grey pant. All of them started scuffling with guard Dev Narayan Mehto. Meanwhile, three more persons entered the bank and attacked the guard. They snatched gun of the guard. The boy in blue shirt and black pant was wearing helmet on his head and was also having pistol in his hands. One boy wearing black T shirt was having a black colour bag and a pistol in his hand. Another boy who was in half sleeves shirt and light blue jeans was also having a pistol in his hand. The dacoits thrashed two customers and security guard in the corner near cashier counter. The boy in black T shirt pointed pistol towards the Manager and threatened him to sit otherwise he will shoot him. At the behest of other associates, the boy in black T shirt, shot cashier Santosh Kumar. Within 2-3 minutes, dacoits looted the cash counter and fled away from the bank. PW3 further deposed that he found Santosh Kumar in the pool of blood in the bathroom. Sh. Prabhakar FIR No. 421/2018. Page No. 12 PS Chhawla State Vs. Sachin & Others.
Kumar shifted Santosh Kumar to the hospital where he was declared 'brought dead'. It revealed that a sum of Rs.3 lakhs had been looted from the bank. Dacoits had fled away towards Kharkhari Nahar on two motorcycles out of which one was black colour Splendor and second bike was of yellow colour. One of the boy was wearing helmet and two were in muffled faces. Their face masks/clothes were getting down SHIVALI again and again due to which their faces got visible during BANSAL Digitally signed by SHIVALI BANSAL the incident. As per PW3, all the dacoits were aged about 20- Date: 2026.05.19
16:13:34 +0530 25 years.
15. PW3 further deposed that during investigation, Police along with three boys, came to the Bank on 18.10.2018 and told names of those three persons as Parvesh, Sachin S/o Satpal and Vicky. Police told PW3 that these three were the persons out of six, who had committed dacoity in the bank. Police asked PW3 to identify them but he could not identify them as assailants were wearing helmet and were in muffled faces on the day of incident. On 22.10.2018, Police brought Sachin S/o Inderjeet to Bank telling PW3 that he had committed dacoity in the bank with other persons but he also could not identify him. On 7.11.2018, Police brought Pawan Pandey stating the same fact but PW3 also could not identify him reiterating his same plea. PW3 deposed that he cannot identify the assailants in the court as faces of the assailants were muffled and one persons was wearing helmet. When CCTV footage (Ex.P5) of the incident of dacoity in the bank was played in the court and shown to the witness, he identified himself in the said footage but stated that as FIR No. 421/2018. Page No. 13 PS Chhawla State Vs. Sachin & Others.
assailants were wearing masks and one was in helmet, he cannot identify any of them.
16. PW3 was cross-examined by Ld. Addl. PP for State as witness had not supported the case of the prosecution on the point of identification. Accused Parvesh, Sachin S/o Satpal, Vicky, Sachin S/o Inderjeet and Pawan Pandey were specifically pointed out in the court but witness after seeing SHIVALI them, still stated that he cannot identify them as assailants BANSAL Digitally signed by SHIVALI BANSAL had muffled their faces with helmet and cloth and, hence, he Date: 2026.05.19 16:13:30 +0530 was not able to see their faces on the date of incident. PW3 denied the suggestion that he had identified accused persons when they were brought to the bank by the Police to be the assailants who committed dacoity in the bank. PW3 voluntarily added that names of those persons were told to him by Police. PW3 denied the suggestion that accused Parvesh along with other associates namely Sachin S/o Satpal and Vicky were having arms in their hands and threatened the bank staff and public persons. PW3 denied statement u/s 161 Cr.PC (Mark PW3/A) recorded by Police in toto. PW3 denied that on 22.10.2018 he had identified accused Sachin S/o Inderjeet as one of the assailants as mentioned in statement (Mark PW3/B) or on 7.11.2018 he had identified Pawan Pandey as one of the assailants. PW3 denied statement u/s 161 Cr.PC (Mark PW3/C) in toto.
17. PW3 was not cross-examined by Ld. Defence Counsel for any of the accused persons despite opportunity granted.
18. PW4 Nitin, Asstt. Manager of the Bank, deposed on the same lines as deposed by PW3. He deposed that on 12.10.2018 he FIR No. 421/2018. Page No. 14 PS Chhawla State Vs. Sachin & Others.
was present in the bank with other staff and at around 3.00 P.M., three boys entered the bank. PW4 gave the description of the clothes of the assailants. He further deposed that assailants snatched gun from the guard; one boy was in helmet and others had covered their faces and were having pistols in their hands. Assailants made bank staff and customers thrashed in the corner; one boy pointed pistol SHIVALI towards Manager and one of the assailant in black T-shirt BANSAL Digitally signed by SHIVALI BANSAL fired gun shot towards cashier Santosh Kumar who was Date: 2026.05.19 16:13:31 +0530 declared 'brought dead' when shifted to the hospital.
Assailants had looted Rs.3 lakhs from the bank and had fled away on two motorcycles, one of black and second of yellow colour, along with gun of the security guard. On 18.10.2018, 22.10.2018 and 7.11.2018, accused persons were brought to the bank and were shown to this witness but PW4 could not identify them on the ground that one assailant was wearing helmet and others had muffled their faces. When CCTV footage of incident in Pen Drive (Ex.P5) was shown to him, though PW4 identified himself in the footage, he did not identify accused persons to be assailants and involved in the commission of dacoity in the bank taking the similar plea that one assailant was wearing helmet and rest were in muffled faces.
19. PW4 was cross-examined by Ld. Addl. PP for State like PW1, PW2 and PW3, as this witness had also not supported the case of the prosecution on the point of identification. During this cross-examination, accused Parvesh, Sachin S/o Satpal, Vicky, Sachin S/o Inderjeet and Pawan Pandey were FIR No. 421/2018. Page No. 15 PS Chhawla State Vs. Sachin & Others.
specifically pointed out in the court and shown to the witness but PW4 after seeing them, still stated that he is unable to identify them as assailants had covered their faces with helmet and cloth and he could not see their faces on the date of incident. PW4 denied the suggestion that he had identified accused persons when they were brought to the bank by the Police to be the assailants who committed dacoity in the bank. SHIVALI PW4 voluntarily added that names of accused persons were BANSAL Digitally signed by SHIVALI BANSAL told to him by Police. PW4 denied the suggestion that Date: 2026.05.19 16:13:34 +0530 accused Parvesh along with other associates namely Sachin S/o Satpal and Vicky were having arms in their hands and threatened the bank staff and public persons. PW4 denied statement u/s 161 Cr.PC (Mark PW4/A) recorded by Police in toto. PW4 further denied that on 22.10.2018 he had identified accused Sachin S/o Inderjeet as one of the assailant or on 7.11.2018 he had identified accused Pawan Pandey as one of the assailants in his statement (Mark PW4/B). PW4 also denied statement u/s 161 Cr.PC (Mark PW4/C) in toto.
20. PW4 was not cross-examined by all the Ld. Defence Counsel for accused persons despite opportunity granted.
21. PW5 Rakesh deposed that he worked as Sweeper in Kheda Dabar Hospital and on 17.10.2018 at the instance of one Police Official namely Sudhir, he took out a gun from a drainage with the help of rope and shovel. PW5 Rakesh cleaned himself as well as gun with water. This witness correctly identified accused Vicky to be with the Police at the time of recovery of gun and correctly identified the said gun as Ex.P1.
FIR No. 421/2018. Page No. 16PS Chhawla State Vs. Sachin & Others.
22. PW5 was cross-examined by Ld. Defence Counsel for accused Lagan Sharma and Vicky wherein he stated that he had never seen accused Vicky in his life and had identified him only at the instance of Police. Photograph of accused Vicky was shown and he was asked to identify him in PS as well as in Court. This witness stated that his signatures were never obtained by the Police nor his statement was recorded. SHIVALI PW5 stated that he cannot say whether any videography or BANSAL Digitally signed by SHIVALI BANSAL photography of the recovery proceedings of gun (Ex.P1) was Date: 2026.05.19 16:13:36 +0530 conducted. He further admitted that there was no specific identification mark on the recovered gun (Ex.P1) by which it can be identified.
23. When PW5 resiled from his previous statement regarding identification of accused Vicky, Ld. Addl. P.P. cross- examined him during which he admitted that he had identified accused Vicky in the court on 12.11.2024 but clarified that he had done so at the instance of Police. He denied the suggestion that he had deposed falsely either due to the reason that he has been won over by accused persons or has been threatened by them. After his cross-examination by Ld. Addl. P.P., PW5 was not cross-examined by Ld. Counsel for accused persons despite opportunity granted to them.
24. PW6 Dr. Parvindra Singh proved the post-mortem report of deceased Santosh Kumar as Ex.PW6/A and opined the cause of death due to hemorrhage and shock consequent to the injuries mentioned in Ex.PW6/A.
25. In his cross-examination conducted by Ld. Defence Counsel, FIR No. 421/2018. Page No. 17 PS Chhawla State Vs. Sachin & Others.
PW6 stated that he had not removed clothes from the dead body. He also did not remember the name of the person who had assisted him in conducting the post-mortem.
26. PW7 Dr. J Touthang proved the MLC of guard-Dev Narayan Mehto as Ex.PW7/A vide which nature of injuries was opined as 'simple'. The patient was brought with alleged history of physical assault. In his cross-examination conducted by Ld. SHIVALI Defence Counsel, PW7 voluntarily stated that patient as well BANSAL Digitally signed by SHIVALI BANSAL as Constable Sanjay had informed him about the alleged Date: 2026.05.19 16:13:35 +0530 history of physical assault.
27. PW8 Rajender Yadav, deposed that on 12.10.2018 when he was present in Corporation Bank, two persons in muffled faces; one having gun in his hand, entered the bank and they snatched gun of the guard. They directed all the customers present in the bank to stand silent in a corner. PW8 stated that due to lapse of time, he is unable to tell about the clothes worn by said robbers. PW8 further deposed that thereafter 2-3 more persons, in muffled faces entered the bank. All bank staff entered into a room. A gun shot took place. Robbers looted cash and then fled away from the bank with gun of the guard. PW8 informed the bank staff about fleeing away of the robbers from the bank. PW8 came to know that one bank official had sustained gun shot injury who was immediately taken to a nearby Hospital by Manager of the bank. According to PW8, he was unable to identify any of the assailants as they were in muffled face and incident had taken place in few minutes.
28. PW-8 was cross-examined by Ld. Addl. PP for State as he did FIR No. 421/2018. Page No. 18 PS Chhawla State Vs. Sachin & Others.
not support case of the prosecution on material aspects. In his cross-examination, PW8 stated that on 13.10.2018, his statement was recorded by the Police and he proved the same as Ex.PW8/A. He remained intact to the fact that at about 3.00 PM, two boys and not three, had entered the bank. He again stated that he cannot comment on the clothes worn by the said assailants. PW8, however, admitted that first boy SHIVALI started scuffling with the guard of the bank and also gave BANSAL Digitally signed by SHIVALI BANSAL beatings to him. PW8 further admitted that thereafter three Date: 2026.05.19 16:13:31 +0530 more boys entered the bank and one of them was wearing helmet. As per PW8, he cannot tell whether the person wearing helmet, was having pistol in his hand or not. This witness also could not state which of the boy was having bag. However, PW8 admitted that one of those assailants threatened, "Niche beth jaa nahi to goli maar denge ". The bank staff members did not sit and started running towards a room and at that time, one of the assailant fired which hit cashier of the bank namely Santosh Kumar. PW8 admitted that robbers had looted the cash within 2-3 minutes from the bank and then fled away. PW8 further admitted that age of assailants was around 20-25 years. PW8 denied that clothes from the faces of the assailants were getting off during the incident and he was able to see their faces. As per PW8, he was not sure that assailants were six, they might be five or six. He clarified that even if those assailants are shown to him with bare faces or with muffled faces, he will not be able to identify them as the incident had taken place very quickly and he was terrified. He stated that the fact mentioned in his FIR No. 421/2018. Page No. 19 PS Chhawla State Vs. Sachin & Others.
statement (Ex.PW8/A) that he saw the faces of assailants, is not correct. PW8 denied the suggestion that he has been deposing falsely being won over by accused persons or due to pressure or coercion imparted upon him by the accused persons.
29. In his cross-examination by Ld. Defence Counsel, PW8 voluntarily added that he had not stated in his statement SHIVALI (Ex.PW8/A) about the identification of the assailants before BANSAL Digitally signed by SHIVALI BANSAL the IO.
Date: 2026.05.1916:13:32 +0530 30. PW9 Praveen Kumar was posted as clerk in the Corporation Bank, Branch Kheda who also deposed on the same lines as PW1, PW3 and PW4. PW9 deposed that on 12.10.2018 at 3.00 PM, two persons caught hold of the gun of the guard at the gate of the bank. Thereafter, two more persons entered the bank. They set aside 3-4 customers present in the bank. The assailants were pointing guns towards them. Five officials of the bank present rushed towards the toilet of the bank. Manager of the bank was in his cabin. Cashier was the last person who entered the toilet and he had sustained gun shot injury. PW9 clearly stated that he cannot identify the assailants who entered the bank on the day of incident. When all the six accused persons were shown to this witness, he failed to identify them and stated that he could not recognize them as robbers had come with covered faces.
31. PW9 was declared hostile and was cross-examined by Ld. Addl. PP for State, however, in his cross-examination, he denied the suggestion that he had seen one of the robber entering the bank with a pistol. He denied the suggestion that FIR No. 421/2018. Page No. 20 PS Chhawla State Vs. Sachin & Others.
assailants had threatened the staff at the gun point or one assailant snatched gun of the guard or when cashier was shot, he sat down due to fear. However, he admitted that robbers had committed robbery in the bank after which they fled away. Thereafter, it revealed that cashier Santosh Kumar had died. Manager told PW9 that around Rs.3 lakhs had been robbed from the bank. This witness denied the suggestion that SHIVALI face mask/cloth wrapped on the faces of robbers had slipped BANSAL Digitally signed by SHIVALI BANSAL from their faces during the incident and their faces became Date: 2026.05.19 16:13:28 +0530 visible. PW9 was not aware whether dacoits fled away from the spot on two motorcycles. PW9 denied the suggestion that in his statement-Ex.PW9/A, he had stated that he could recognize the robbers if shown to him. He voluntarily stated that Police might have recorded this statement on their own. He denied the suggestion that during investigation he had identified accused persons when shown to him by the Police on different dates in the bank. He denied that he deposed falsely due to fear or pressure. This witness was not cross- examined by any of the Ld. Defence Counsel despite opportunity granted.
32. PW10 Dev Narayan Mahto was posted as security guard in the Corporation Bank on the day of incident. He deposed that on 12.10.2018 at about 3.00 PM, two persons came inside the bank and caught hold of his gun. Thereafter, two more persons came at the gate and snatched his gun. At gunpoint, those persons forced the customers present in the bank to move aside. After seeing those persons, bank staff including cashier rushed to the toilet. Manager was still in his cabin.
FIR No. 421/2018. Page No. 21PS Chhawla State Vs. Sachin & Others.
PW10 was made to sit at the side of cash counter. Those four persons left the premises after looting the bank. Later, PW10 came to know that cashier was shot by the robbers. According to this witness, he had not seen anyone shooting the cashier. PW10 further deposed that he cannot identify the persons who entered the bank on the day of incident. When accused persons were shown to him in the court, he failed to identify SHIVALI any of them. He further deposed that during investigation his BANSAL Digitally signed by SHIVALI BANSAL gun (Ex.PW10/2) was recovered which he got released on Date: 2026.05.19 16:13:30 +0530 superdari vide order dated 29.11.2018 (Ex.PW10/1).
33. PW10 was declared hostile and was cross-examined by Ld. Addl. PP for State. In his cross-examination, he admitted that he had seen pistols in the hands of 2-3 robbers entering the bank. PW10 denied that those persons threatened the staff at gun point or one of the boy had fired upon one bank official. Later he came to know that a sum of Rs.3 lakhs were looted from the bank and cashier Santosh Kumar had died. He showed ignorance that robbers had fled away on two motorcycles. He also denied that face masks/cloth wrapped on the faces of robbers had slipped from their faces during the incident and their faces became visible and they were seen by them. He further denied that he had identified accused persons when they were brought by the Police in the bank on different dates as the persons who had committed robbery in the bank. PW10 denied that he is deposing falsely due to fear or pressure. This witness was not cross-examined by any of the Ld. Counsel for accused persons despite opportunity granted.
FIR No. 421/2018. Page No. 22PS Chhawla State Vs. Sachin & Others.
34. PW11 IO Inspector Aishvir Singh deposed while being posted as SHO, PS Chhawla, on 12.10.2018, vide DD No.28A, he came to know that a firing incident had taken place in the Corporation Bank, Branch Khera Village. Accordingly, he reached there and came to know that Cashier Santosh Kumar had sustained bullet injuries and already shifted to Vikas Hospital by Bank Manager Sh. Prabhakar SHIVALI Kumar. Crime and FSL teams were called at the spot. One BANSAL Digitally signed by SHIVALI BANSAL live and one fired cartridge were found lying on floor. Blood Date: 2026.05.19 16:13:33 +0530 was also scattered on the floor. SI Prakash Kashyap, who had gone to Vikas Hospital, informed him that Cashier Santosh Kumar was declared 'brought dead' by the doctor. PW11 carried out the investigation and prepared site plan (Ex.PW1/B). PW11 further deposed that during inspection, one Pulsar motorcycle of black colour bearing regn. No. DL9SAG 8828 was found in abandoned condition near the bank. PW11 checked the CCTV footage and on the basis of the same deposed that three persons were seen entering the bank with weapons in their hands and they had started scuffle with guard. In the meantime, 3 more persons entered the bank and all of them, made two customers as well as the security guard sit in the corner near Cash Counter. Two robbers stood near the gate of the bank; one near customers and guard; one broke the glass of the cabin of Bank Manager and one person aimed towards bank officials rushing towards washroom and had fired. As per PW11, two boys out of six entered the cash counter, one was having black colour bag was him. The person carrying bag was the same person who had fired upon FIR No. 421/2018. Page No. 23 PS Chhawla State Vs. Sachin & Others.
the bank official. They looted the bank within 4-5 minutes and then fled away towards Kharkhardi Nahar Village on two motorcycles, one Apache (yellow colour) and another Splendor (black colour).
35. PW11 further deposed that one Apache Motorcycle of yellow colour was found in abandoned condition near Bus Stand on Khera Dabar to Ujwa Village Road. CCTV footage showed SHIVALI two boys of the same description as seen in the bank CCTV BANSAL Digitally signed by SHIVALI BANSAL footage, were seen roaming in the street near bank on Date: 2026.05.19 16:13:34 +0530 motorcycle, just prior to incident. One another motorcycle model Pulsar with missing number plates, was found in abandoned condition, and the same was found belonging to accused Pawan Pandey. On search, he was found missing from his home. The owner of Apache Motorcycle, which was also not having number plate, was searched and following the trail, Police came to know that lastly the said motorcycle was sold to accused Sachin son of Satpal. Accordingly, this accused was interrogated who disclosed that he along with Parvesh, Sachin son of Inderjeet, Lagan Sharma, Vicky, Pradeep @ Boda and Pawan Pandey had looted the bank in criminal conspiracy with one another. One by one, all the accused persons were arrested. Accused Sachin made disclosure statement that Apache Motorcycle bearing registration No.HR10P2278 belonged to him. Finger prints from the said motorcycle were lifted by the Crime Team. Accused Parvesh got recovered one pistol from the bushes near Apache Motorcycle. Accused Sachin son of Satpal also FIR No. 421/2018. Page No. 24 PS Chhawla State Vs. Sachin & Others.
got recovered one loaded countrymade pistol and one live cartridge.
36. PW11 further deposed that on 15.10.2018 Bank Manager Prabhakar Kumar visited the PS and after seeing accused Parvesh and Sachin, identified them. Accused Parvesh got recovered his clothes worn by him during the dacoity. PW11 deposed that on different dates, he showed all the accused SHIVALI persons to the bank officials in the bank and they had BANSAL Digitally signed by SHIVALI BANSAL identified them as persons who had committed dacoity in the Date: 2026.05.19 16:13:34 +0530 bank and their statements in this regard were recorded. Case property ie DVR, 4 countrymade pistols etc were sent to FSL. PW11 correctly identified all the accused persons in the court.
37. PW11 IO Inspector Aishvir Singh proved the following documents:
S.No. Description of Document Exhibit Number 1 Seizure memo of blood lifted in Ex.PW11/A gauze 2 Seizure memo of DVR of Radha Ex.PW11/B Krishan Mandir 3 Seizure memo of Pulsar Motorcycle Ex.PW11/C 4 Arrest Memo of Sachin son of Ex.PW11/D Satpal 5 Personal Search Memo of Sachin Ex.PW11/E son of Satpal 6 Arrest Memo of Parvesh Ex.PW11/F 7 Personal Search Memo of Parvesh Ex.PW11/G 8 Seizure memo of cash and Samsung Ex.PW11/H Mobile Phone from accused Parvesh 9 Disclosure Statement of accused Ex.PW11/I Parvesh 10 Seizure memo of Apache Ex.PW1/J FIR No. 421/2018. Page No. 25 PS Chhawla State Vs. Sachin & Others.
Motorcycle No. HR10P2278 11 Sketch of pistol recovered at the Ex.PW1/K instance of accused Parvesh 12 Seizure memo of pistol belonging Ex.PW1/L to Parvesh 13 Sketch of pistol recovered at the Ex.P11/L1 instance of accused Sachin son of Satpal 14 Seizure Memo of pistol recovered at Ex.PW11/L2 SHIVALI the instance of accused Sachin son BANSAL of Satpal Digitally signed by SHIVALI BANSAL 15 Pointing Out Memo of spot Ex.PW11/L3 Date: 2026.05.19 16:13:36 +0530 and Ex.PW11/L4 16 Pointing Out Memo of spot of Ex.PW11/L5 abandoning Pulsar Motorcycle and prepared at the instance of accued Ex.PW11/L6 Parvesh and Sachin 17 Pointing out memo of house of Ex.PW11/L7 Lagan Sharma made at the instance and of accused Parvesh and Sachin Ex.PW11/L8 18 Pointing out memo of house of Ex.PW11/L9 Pradeep made at the instance of and accused Parvesh and Sachin Ex.PW11/L1 0 19 Seizure Memo of clothes worn by Ex.PW11/M accused Parvesh
20. Seizure Memo of clothes and shoes Ex.PW11/M1 recovered at the instance of accused Sachin
21. Seizure Memo of number plates of Ex.PW11/M2 Apache Motorcycle Bearing regn No. HR10P2278 recovered at the isntance of accused Sachin son of Satpal 22 Arrest Memo of accused Vicky Ex.PW11/M3 23 Personal search memo of accued Ex.PW11/M4 Vicky
24. Disclosure statement of accused Ex.PW11/M5 Vicky FIR No. 421/2018. Page No. 26 PS Chhawla State Vs. Sachin & Others.
25. Sketch of the gun of the guard of Ex.PW11/M6 the bank 26 Pointing out cum seizure memo of Ex.PW11/M7 gun of guard recovered at the instance of accused Vicky
27. Pointing out memo of house of Ex.PW11/M8 accused Pradeep W Pradhan prepared at the instance of accused Vicky
28. Pointing out memo of house of Ex.PW11/M9 SHIVALI accused Lagan Sharma prepared at BANSAL Digitally signed by the instance of accused Vicky SHIVALI BANSAL Date: 2026.05.19 29. Pointing out memo of the place Ex.PW11/ where Pulsar Motorcycle was left M10 16:13:33 +0530 by accused Pawan Pandey, prepared at the instance of Vicky
30. Pointing Out Memo of spot ie Bank Ex.PW11/N prepared at the instance of accused Vicky 31 Pointing Out Memo of spot from Ex.PW11/N1 where Vicky had stolen Splendor Motorcycle 32 Pointing out memo of spot where Ex.PW11/N2 Splendor Motorcycle was left abandoned 33 Sketch of the pistol recovered at the Ex.PW11/N3 instance of accused Vicky 34 Seizure Memo of pistol recovered at Ex.PW11/N4 the instance of accused Vicky
35. Pointing out of spot prepared at the Ex.PW11/N5 instance of accused Pawan Pandey
36. Pointing Out memo of place where Ex.PW11/N6 Pulsar Motorcycle was left, prepared at the instane of accused Pawan pandey 37 Pointing Out memo of house of Ex.PW11/N7 accused Lagan Sharma, prepared at the instance of accused Pawan Pandey 38 Pointing Out memo of house of Ex.PW11/N8 FIR No. 421/2018. Page No. 27 PS Chhawla State Vs. Sachin & Others.
accused Pawan Pradhan, prepared at the instance of accused Pawan Pandey
39. Seizure of cloth used for muffling Ex.PW11/N9 the face during commission of dacoity, recovered at the instance of accused Pawan Pandey
40. Pointing out Memo of place of Ex.PW11/ recovery of Apache Motorcycle, N10 and recovered at the instance of accused Ex.PW11/N1 SHIVALI Parvesh and Sachin son of Satpal 1 BANSAL Digitally signed by 41 Seizure Memo of Bullet Motorcycle Ex.PW11/O SHIVALI BANSAL Date: 2026.05.19 No. DL1SAA9086 16:13:28 +0530
38. During his cross-examination by Ld. Counsel for accused Sachin son of Satpal, Parvesh and Pawan, PW11 deposed that beat staff Satyanarayan had informed him that Pulsar bike, found parked at road side in front of Jhor, belonged to accused Pawan Pandey. PW11 admitted that statement of Satyanarayan was not recorded in the present case. There is no public witness who had seen accused Pawan Pandey driving the said bike. There is no photograph of Pulsar bike parked outside the bank. There is no public person who had seen accused Pawan Pandey, Parvesh and Sachin son of Satpal entering or exiting the bank on the day of incident. PW11 denied the suggestion that accused persons have been falsely implicated in the present case.
39. PW12 Inspector Manmohan Singh deposed that on 13.10.2018, while being posted at PS Chhawla, he had joined the investigation of the present case with IO Inspector Aishvir Singh and other Police Officials. Accused Parvesh was caught near Shipra Mall Market with the help of his cousin FIR No. 421/2018. Page No. 28 PS Chhawla State Vs. Sachin & Others.
namely Anshu. This witness corroborated the testimony of PW11 qua investigation conducted on 13.10.18, 14.10.2018, 17.10.2018, 18.10.2018 and 19.10.2018 as he was accompanying the IO on these days. PW12 further deposed that on 23.10.2018, he conducted the investigation of the present case as concerned IO was on leave. PW12 took accused Sachin son of Inderjit to his village Khewra, Sonipat SHIVALI and he led the Police Team to his house from where he got BANSAL Digitally signed by SHIVALI BANSAL recovered one countrymade pistols along with 2 live Date: 2026.05.19 16:13:29 +0530 cartridges, one sky blue colour jeans and cash amount of Rs.55,500/- from the iron almirah lying at the first floor of his house. PW12 proved the following documents:
S.No. Description of Document Exhibit Number 1 Sketch of pistol and two live Ex.PW12/1 cartridges recovered at the instance of Sachin son of Inderjit 2 Seizure memo of pistol and live Ex.PW12/2 cartridges recovered at the instance of Sachin son of Inderjit 3 Seizure memo of cash of Rs.55,500/- Ex.PW12/3 4 Seizure memo of blue jeans Ex.PW12/4 5 Pointing out memo of spot prepared at Ex.PW12/5 the instance of accused Sachin son of Inderjit 6 Seizure memo of cloth piece used by Ex.PW12/6 accused Sachin s/o Inderjit to muffle his face during dacoity 7 Number Plates of motorcycle bearing Ex.PW12/ registration No.HR10P2278 A-1 (colly.)
40. Besides above, Ld. Defence Counsel did not dispute the identity of remaining case properties and, accordingly, the FIR No. 421/2018. Page No. 29 PS Chhawla State Vs. Sachin & Others.
identification of remaining case properties was dispensed with. During his cross-examination by Ld. Defence Counsel for accused Sachin son of Satpal, Parvesh and Pawan, PW12 admitted that site plan of the place of arrest of accused was not prepared by IO in his presence. He further admitted that no signature of brother of accused Parvesh namely Anshu or any other public person was obtained on arrest memo of SHIVALI accused Parvesh. PW12 could not tell whether disclosure BANSAL Digitally signed by SHIVALI BANSAL statement of accused Parvesh was recorded at the spot or not.
Date: 2026.05.1916:13:33 +0530 PW12 stated that he cannot tell whether the arrival and departure entry of 13.10.2018 were placed on the judicial file or not. This witness further admitted that no site plan of the spot of recovery of the broken number plate of the Apache motorcycle was made by the IO in his presence. He further admitted that there is no signature of any public person on the seizure memo of the broken number plate.
41. PW-13 SI Prakash Kashyap deposed that on 12.10.2018, while being posted at PS Chhawla, he received DD No. 12A regarding firing in Corporation Bank, Kheda Branch. He along with Ct. Ram Swaroop reached the spot and found one live cartridge at the entrance of the bank, blood lying on the floor inside the bank, broken glass of the Manager's cabin and one empty shell outside the cabin. On learning that the injured had been shifted to hospital, he left Ct. Ram Swaroop at the spot and proceeded to the hospital, where he obtained the MLC of the injured, who had been declared 'brought dead'. SI Sumit also reached there and the dead body was shifted to RTRM Hospital. Thereafter, he returned to the spot FIR No. 421/2018. Page No. 30 PS Chhawla State Vs. Sachin & Others.
and met the SHO and other police officials. He recorded the statement (Ex. PW1/A) of the Senior Branch Manager Prabhakar Kumar and prepared rukka (Ex.PW13/A) on the basis of the statement. He further deposed that he called the Crime Team and FSL Team, which inspected the spot in his presence. The IO prepared sketches of the live cartridge and empty cartridge (Ex. PW1/D), and seized them vide seizure SHIVALI memo (Ex. PW1/C). He further stated that on the next day BANSAL Digitally signed by SHIVALI BANSAL post-mortem of the deceased was conducted. This witness Date: 2026.05.19 16:13:30 +0530 further accompanied the IO to a place about 100 meters from Radha Krishan Mandir, where an abandoned motorcycle bearing No. 8828 was found and which was seized vide seizure memo (Ex. PW11/E). This witness was not cross- examined by Ld. Defence Counsel for all the accused persons despite opportunity granted.
42. PW-14 Inspector Jagmohan, while being posted as PS Chhawla as SI, deposed that on 21.10.2018 the case file of the present case was handed over to him for further investigation. On receipt of secret information, he along with other Police Staff reached near Peeragarhi Metro Station where he arrested accused Sachin. On 6.11.2018, PW14 formally arrested accused Pawan Pandey from the office of Special Staff. Accused Sachin as well as Pawan Pandey refused to participate in TIP Proceedings. On 16.11.2018, PW14 arrested accused Lagan Sharma also. PW14 proved the following documents:
S.No. Description of Document Exhibit Number 1 Arrest Memo of accused Sachin Ex.PW14/A FIR No. 421/2018. Page No. 31 PS Chhawla State Vs. Sachin & Others.
2 Personal Search Memo of accused Ex.PW14/B Sachin 3 Disclosure Statement of accused Ex.PW14/C Sachin 4 Seizure Memo of Rs.20,000/- Ex.PW14/D recovered from accused Sachin 5 Arrest Memo of accused Pawan Ex.PW14/E Pandey 6 Disclosure statement of accused Ex.PW14/F SHIVALI Pawan Pandey BANSAL 7 Arrest Memo of accused Lagan Ex.PW14/G Digitally signed by SHIVALI BANSAL Sharma Date: 2026.05.19 16:13:32 +0530 8 Disclosure Statement of accused Ex.PW14/H Lagan Sharma 9 Pointing out memo of Bank prepared Ex.PW14/I at the instance of accused Lagan Sharma 10 Pointing out memo of spot where Ex.PW14/J looted money was shared among accused persons 11 Seizure memo of bike No. Ex.PW14/K DL1SAA9086 12 Pointing out memo of house of co- Ex.PW14/L accused Pradeep
43. In his cross-examination conducted by Ld. Defence Counsel for accused Sachin S/o Satpal, Parvesh and Pawan Pandey, PW14 admitted that in the arrest memo-Ex.PW14/E it is not mentioned that accused Pawan Pandey was arrested from the office of Special Staff of Delhi Police. This witness further admitted that in murder case, investigation is carried out by a Police official at Inspector level.
44. On 27.4.2026, at the request of Ld. Addl. PP for State witnesses mentioned at Sr. No. 7,8, 9, 10, 11, 24 to 32, 34, 35, 40 to 43, 45, 46, 48, 51 were dropped from list of FIR No. 421/2018. Page No. 32 PS Chhawla State Vs. Sachin & Others.
witnesses as witnesses having similar testimony had already been recorded.
45. In their statement recorded u/s 294 CrPC, accused persons namely Sachin S/o Inderjeet; Sachin S/o Satpal; Vicky; Parvesh and Pawan Pandey admitted the following documents:
CHART OF ADMITTED DOCUMENTS SHIVALI BANSAL Document Description of Document Digitally signed by SHIVALI BANSAL Ex.PX1 FIR Date: 2026.05.19 16:13:32 +0530 Ex.PX2 Certificate U/s 65B of the Indian Evidence Act Ex.PX3 GD No. 28 dated 12.10.2018 Ex.PX4 Dead body handed over memo Ex.PX5 Crime scene report Ex.PX-6. TIP proceeding of accused Sachin s/o sh.
Inderjeet Ex.PX-7 TIP proceeding of accused Vicky Ex.PX-8 TIP proceeding of accused Pawan Ex.PX-9 TIP proceeding of accused Sachin s/o sh.
Satpal Ex.PX-10 TIP proceeding of accused Parvesh Ex.PX-11 Report of Chance print in case DD No. 28A dated 12.10/2018 Ex.PX-12 Road Certificate No. 7/21/19 Ex.PX-13 Acknowledgment slip of Bio Ex.PX-14 CAF and CDR of mobile no. 8851800650 (Colly.) alongwith Certificate u/s 65 B Ex.PX-15 CAF and CDR of mobile no. 8447561824 colly.) alongwith Certificate u/s 65 B Ex.PX-16 CAF and CDR of mobile no 8684020018 (colly.) alongwith Certificate u/s 65 B FIR No. 421/2018. Page No. 33 PS Chhawla State Vs. Sachin & Others.
Ex.PX-17 CAF and CDR of mobile no. 8743071452 (colly.) alongwith Certificate u/s 65 B Ex.PX-18 FSL report of Physics division of CCTV dated 28.06.2019 Ex.PX-19 Seizure memo of document of Kavita hotel Ex.PX-20 The document of kavita Hotel Ex.PX-21 Photographs of hotel Kavita Ex.PX-22 FSL report of Ballistic Division dated SHIVALI 09.08/2019 BANSAL Ex.PX-23 FSL report of Bio division along with Digitally signed by SHIVALI BANSAL Date: 2026.05.19 Allelic data dated 30.01.2019 16:13:35 +0530 Ex.PX-24 FSL report of CO division dated 31.05.2019 alongwith Certificate U/s 65 B IEA Ex.PX-25 FSL report of Ballistic division dated 05.08.2019 Ex.PX-26 Sanction U/s 39 Arms Act dated 02.02.2019 and 28.08.2019 Ex.PX-27 MLC No. 1041/18 of deceased Santosh Kumar Sharma
46. In view of statement of accused persons recorded u/s 294 Cr.PC, witnesses at serial number 14 to 18, 23, 33, 37, 38, 44, 47, 49 and 50 and serial number 1 to 6, 9 & 10 from supplementary charge sheet were also dropped at the request of Ld. Addl. PP for State and on the submission of Ld. Addl. PP that no other witness remained to be examined, prosecution evidence was closed vide order dated 27.4.2026.
47. Statement u/s 313 CrPC of accused persons Sachin S/o Satpal, Parvesh, Sachin s/o Inderjeet, Vicky @ Pushkar and Pawan Pandey were recorded, wherein accused persons were briefed on all the incriminating ocular and documentary FIR No. 421/2018. Page No. 34 PS Chhawla State Vs. Sachin & Others.
evidence to which they denied and further deposed that they are innocent and have been falsely implicated in this case.
48. Final arguments were advanced by Ms. Rajesh Kumari, Ld. Addl. PP for the State; Sh. Prince Sharma, Ld. Counsel for the accused persons Sachin son of Satpal, Parvesh and Pawan; and Sh. Vipin Sehrawat, Ld. Counsel for accused Vicky, Sachin son of Inderjeet.
SHIVALI BANSAL 49. Ld. Addl. PP for the State argued that the prosecution through Digitally signed by SHIVALI BANSAL public witnesses i.e. PW1 Prabhakar Kumar, PW2 Pandit Date: 2026.05.19 16:13:37 +0530 Rajeev, PW3 Akhilesh Kumar, PW4 Nitin, PW8 Rajender Yadav, PW9 Praveen Kumar and PW-10 Dev Narayan Mahto have proved that offences of dacoity and murder of cashier Santosh Kumar had taken place in the Corporation Bank, Kheda Branch on 12.10.2018. It is further contended that bank official witnesses had identified the accused persons before Police to be the persons who committed dacoity in the bank as their faces became visible during the incident but due to fear of life, they did not support the case of the prosecution qua their identification in the court. Ld. Addl. PP has furthered contended that other circumstances ie recovery of motorcycles used in the commission of offence; recovery of pistols from the possession of the accused persons; cloth piece used for covering their faces and the clothes worn by them during the incident match with the CCTV footage of the dacoity; and recovery of currency notes from the possession of accused persons; all these facts establish that these were the accused persons who had committed dacoity as well as murder of cashier Santosh Kumar in furtherance of their FIR No. 421/2018. Page No. 35 PS Chhawla State Vs. Sachin & Others.
common intention after hatching criminal conspiracy. PW11 IO Aishvir Singh, PW12 Inspector Manmohan, PW13 SI Prakash Kashyap and PW14 Inspector Jagmohan have also supported the case of the prosecution. It is further contended that PW11 also identified accused persons to be the assailants involved in the commission of dacoity. CCTV footages show that these were accused persons who committed dacoity in SHIVALI the bank. Two motorcycles used in the commission of the BANSAL Digitally signed by SHIVALI BANSAL crime were found belonging to two accused persons. It is Date: 2026.05.19 16:13:35 +0530 further argued that the fact discovered after recovery at the instance of accused persons is admissible u/S 27 of the Indian Evidence Act. It is argued that prosecution has proved its case beyond reasonable doubt against all the accused persons and, hence, all the accused persons should be convicted under all the Sections of law under which charges have been framed against them.
50. Per Contra, Sh. Prince Sharma, Ld. Counsel for the accused persons Sachin son of Satpal, Parvesh and Pawan argued that the prosecution has miserably failed to prove its case against accused persons beyond reasonable doubt. To substantiate his point, he argued that none of the public witnesses have identified any of the accused persons to be assailants involved in the commission of bank dacoity and murder of cashier Santosh Kumar. Two motorcycles have been falsely planted upon the accused persons to show the present case as solved. It is also argued that the police officials have made a false case against the accused persons. It is further argued that investigation is faulty and there are major contradictions in FIR No. 421/2018. Page No. 36 PS Chhawla State Vs. Sachin & Others.
the testimonies of police witnesses. No public witness was joined at the time of recovery of bikes, as per prosecution story, allegedly to be used in the commission of crime. It is also argued that the prosecution story cannot be relied upon. Disclosure statements shown to have been made by accused persons, are not admissible under the law. Money shown to have been recovered at the behest of accused persons cannot SHIVALI be connected with the currency notes looted in the bank BANSAL Digitally signed by SHIVALI BANSAL dacoity as there is no detail of the serial numbers of the Date: 2026.05.19 16:13:29 +0530 currency notes. Ld. Counsel also argued that since the prosecution has failed to prove its case against accused Sachin son of Satpal, Parvesh and Pawan beyond reasonable doubts, they should be acquitted under all sections of law under which charges have been framed against them.
51. Similarly, Sh. Vipin Sehrawat, Ld. Counsel for accused Vicky, Sachin son of Inderjeet also argued that the prosecution has miserably failed to prove its case against these two accused persons beyond reasonable doubt and both the accused persons are liable to be acquitted in the present case.
52. In the present case, besides sections 25/27 Arms Act, charges under Sections 396/302/34 IPC have been framed against the accused persons. These Sections have been elaborated as under:-
"396. Dacoity with murder.--If any one of five or more persons, who are conjointly committing dacoity, commits murder in so committing dacoity, every one of those persons shall be punished with death, or imprisonment for life, or rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine..FIR No. 421/2018. Page No. 37
PS Chhawla State Vs. Sachin & Others.
302. Punishment for murder.--Whoever commits murder shall be punished with death, or imprisonment for life, and shall also be liable to fine.
34. Acts done by several persons in furtherance of common intention.--When a criminal act is done by several persons in furtherance of the common intention of all, each of such persons is liable for that act in the same manner as if it were done by him alone.
53. I have thoughtfully considered the arguments advanced, SHIVALI perused the material available on record, scrutinized the BANSAL evidence led by the prosecution and gone through the relevant Digitally signed by SHIVALI BANSAL Date: 2026.05.19 provisions of law.
16:13:35 +053054. In the present case, PW1 Prabhakar Kumar (Branch Head), PW2 Pandit Rajeev (customer), PW3 Akhilesh Kumar (official of bank); PW4 Nitin (Asstt. Manager of Bank), PW8 Rajender Yadav (Customer), PW9 Praveen Kumar (official of bank) and PW10 Dev Narayan Mahto (Security Guard) have proved that an incident of dacoity and murder of cashier Santosh Kumar had taken place in the Corporation Bank, Kheda Branch but none of these witnesses identified any of the accused person to be involved in the commission of dacoity and murder in the Bank. All these witnesses have not supported the case of the prosecution qua identification of accused persons. Though in their statements before Police, these witnesses stated that during the incident of dacoity and murder, the cloth/masks worn by dacoits had put off from their faces and their faces became visible, however, in the court during their deposition, these witnesses in one voice deposed that all dacoits had covered their faces with masks/cloth and one was wearing helmet and that is why they could not see the faces of the dacoits and, hence, were not FIR No. 421/2018. Page No. 38 PS Chhawla State Vs. Sachin & Others.
able to say that dacoity and murder was committed by accused persons.
55. The investigating agency tried to establish and connect the motorcycles to be used in the crime with the accused persons. However, PW11 IO Aishvir Singh admitted that no public witness was joined during recovery of both the motorcycles or their number plates. The clear connection between SHIVALI motorcycles allegedly stated to be belonging to accused BANSAL Digitally signed by SHIVALI BANSAL persons and its use before, during and after commission of Date: 2026.05.19 16:13:28 +0530 dacoity and murder, could not be established. Even the currency notes, recovered at the instance of accused persons, could not be matched with the currency notes looted from the bank as no such witness to complete the chain of circumstances has been examined by the prosecution in this regard.
56. It has come on record in the testimony of PW6 Dr. Parvindra Singh that cashier Santosh Kumar had died due to bullet injury in the gunshot fired by one of the assailant. However, there is nothing on record to show that the bullet was fired from any of the countrymade pistol recovered at the instance of any of the accused persons. Even otherwise, no public person was made a witness either to the recovery and seizure of both the motorcycles or to the recovery of countrymade pistols allegedly recovered at the instance of accused persons.
57. So far as gun snatched from the security guard is concerned, PW5 Rakesh though initially deposed that accused Vicky was present with the Police at the time of recovery of gun from drainage near to Khera Khurd Hospital but later on in his FIR No. 421/2018. Page No. 39 PS Chhawla State Vs. Sachin & Others.
cross-examination conducted by Ld. Defence Counsel for accused Vicky, he stated that he had identified accused Vicky in the court at the instance of Police. He stated that photograph of the said person was shown to him and he was asked to identify him in the PS as well as in the Court. He also stated that he had never seen accused Vicky in his life. It has also come on record that there was no specific SHIVALI identification mark on the recovered gun (Ex.P1) by which it BANSAL Digitally signed by SHIVALI BANSAL could be identified. Despite his cross-examination by Ld. Date: 2026.05.19 16:13:33 +0530 Addl. PP for State qua identification of accused Vicky, though he admitted that he had identified accused Vicky on 12.11.2024 before this Court as the person who was in Police custody at the time of recovery of gun (Ex.P1), this witness volunatrily added that he had identified accused Vicky at the instance of Police and he had not seen accued Vicky prior to that day at the place of recovery. He denied the suggestion that he has been won over by accused Vicky or his family members or has been threatened by them.
58. Even the investigation in the present case suffers from various infirmities. They are:-
(a) Absence of public witnesses
59. It is a well-settled proposition that non-joining of public witness shrouds doubt over the fairness of the investigation by police. No public witness was joined at the time of recovery of pistols or currency notes allegedly recovered at the instance of accused persons. Section 100(4) of Cr.P.C also casts a statutory duty on an official conducting search to join two respectable persons of the society. Same has not been FIR No. 421/2018. Page No. 40 PS Chhawla State Vs. Sachin & Others.
done in the present case. This casts a doubt on the fairness of the investigation. Reliance is placed on paragraph 6 of the judgment in Pawan Kumar Vs. The Delhi Administration, 1989 Cri.L.J. 127, wherein the Hon'ble High Court of Delhi had observed as under:-
"... According to Jagbir Singh, he did not join any public witness in the case while according to Kalam Singh, no public person was present there. It hardly stands to SHIVALI reason that at a place like a bus stop near Subhas Bazar, BANSAL there would be no person present at a crucial time like Digitally signed by SHIVALI BANSAL 07.30 p.m. when there is a lot of rush of commuters for Date: 2026.05.19 16:13:36 +0530 boarding the buses to their respective destinations. Admittedly, there is no impediment in believing the version of the Police officials but for that the prosecution has to lay a good foundation. At least one of them should deposed that they tried to contact the public witnesses or that they refused to join the investigation. Here is a case where no effort was made to join any public witness even though number of them were present. No plausible explanation from the side of the prosecution is forthcoming for not joining the independent witnesses in a case of serious nature like the present one. It may be that there is an apathy on the part of the general public to associate themselves with the Police raids or the recoveries but that apart, at least the I.O. should have made an earnest effort to join the independent witnesses. No attempt in this direction appears to have been made and this, by itself, is a circumstance throwing doubt on the arrest or the recovery of the knife from the person of the accused."
60. This Court is, however, conscious that the prosecution case cannot be thrown out or doubted on the sole ground of non- joining of public witnesses as public witnesses keep themselves away from the Court unless it is inevitable, as has been held in Appabhai & Another Vs. State of Gujarat, AIR 1988 SC 696. However, in the present case, it is not only the absence of public witnesses which raises a doubt on the prosecution but there are other circumstances too, as FIR No. 421/2018. Page No. 41 PS Chhawla State Vs. Sachin & Others.
discussed hereinafter, which raise suspicion over the prosecution version.
(b) Departure entry not proved
61. Police officials are under a statutory duty to mark their departure and arrival in the register kept in the police station for the purpose as per the Punjab Police Rules. It is relevant here to reproduce Chapter 22 Rule 49 of the Punjab Police SHIVALI Rules, 1934, which reads as under: -
BANSAL Digitally signed by "22.49 Matters to be entered in Register No. II- The SHIVALI BANSAL Date: 2026.05.19 following matters shall, amongst others, be entered: -16:13:29 +0530
The hour of arrival and departure on duty at or from a police station of all enrolled police officers of whatever rank, whether posted at the police station or elsewhere, with a statement of the nature of their duty. This entry shall be made immediately on arrival or prior to the departure of the officer concerned and shall be attested by the latter personally by signature or seal.
The term Police Station will include all places such as Police Lines and Police Posts where Register No. II is maintained."
62. Since public persons were not joined in the investigation, the departure entry of the aforesaid police official, who were allegedly on patrolling duty at the relevant time and had apprehended the accused with case property, becomes a vital piece of evidence. No departure entry is stated to have been made while going for the recovery of the bikes in the present case. No such daily diary entry regarding departure of police is, however, present on record. The prosecution has not brought on record any proof of the said entries, and the same is indispensable as the present case rests solely on the alleged recovery made by the aforesaid police officials.
FIR No. 421/2018. Page No. 42PS Chhawla State Vs. Sachin & Others.
63. Lastly, despite availability of CCTV footage, no steps were taken by the prosecution qua establishing identification of accused persons through any other mode. It has also not come on record that the currency notes allegedly recovered from the possession of the accused persons were the part of the money looted from the bank. The prosecution has mainly relied upon the evidence of public witnesses/bank SHIVALI officials/customers of the bank rather than scientific BANSAL Digitally signed by SHIVALI BANSAL evidence. No chance prints have been matched from the Date: 2026.05.19 16:13:34 +0530 finger prints of the accused persons from the place of incident.
64. The entire case of the prosecution is built upon the testimony of police witnesses in whose testimonies there are material inconsistencies. However, for conviction of accused persons it is essential that the prosecution proves its case beyond doubt. Upon close scrutiny of testimony of abovesaid witnesses, it is clear that except for police officials, there is no independent witness/public person, who had joined the investigation at the time of recovery of alleged weapons, at any point in time. There is no witness who had seen police officials recovering the bikes. There is no DD entry showing the departure time or arrival time of the police officials at the time of recovery and for carrying out investigation of the present case.
65. All these casts doubt as to the manner of investigation and these contradictions and lacuna in the investigation gives indication of certain manipulation by the police officials for the reasons best known to them. There is no independent FIR No. 421/2018. Page No. 43 PS Chhawla State Vs. Sachin & Others.
recovery witness examined by the prosecution.
66. It is a settled proposition of law that while the prosecution is required to prove its case beyond reasonable doubts, the defence of the accused persons has to be considered on the scale of preponderance of probabilities. The accused persons in the present case have been able to create doubt upon the story of the prosecution for which benefit has to be given to SHIVALI them. Accordingly, the accused persons are entitled to benefit BANSAL Digitally signed by SHIVALI BANSAL of doubt.
Date: 2026.05.1916:13:36 +0530 67. To prove the prosecution case, the testimony of the prosecution witnesses must be reliable. It is not the quantity but the quality of the testimony of the witness that helps a court in arriving at a conclusion in any case. The test in this regard is that the evidence adduced by the parties must have a ring of truth. In a criminal trial, the prosecution has to prove the case beyond reasonable doubt and it is possible only when the testimony of prosecution witnesses is cogent, trustworthy and credible. To secure a conviction of accused, the testimony of the prosecution witness must be of sterling quality.
68. In case titled as Rai Sandeep @ Deepu Vs. State (NCT of Delhi), (2012) 8 SCC 21, it is held that: -
"22. In our considered opinion, the "sterling witness"
should be of a very high quality and caliber whose version should, therefore, be unassailable. The court considering the version of such witness should be in a position to accept it for its face value without any hesitation. To test the quality of such a witness, the status of the witness would be immaterial and what would be relevant is the truthfulness of the statement made by such a witness. What would be more relevant would be the consistency of the statement right from the starting point till the end, namely, at the time when the witness makes the initial statement and ultimately before the court. It should be natural and consistent with the case of the FIR No. 421/2018. Page No. 44 PS Chhawla State Vs. Sachin & Others.
prosecution qua the accused. There should not be any prevarication in the version of such a witness. The witness should be in a position to withstand the cross- examination of any length and howsoever strenuous it may be and under no circumstances should given room for any doubt as to the factum of the occurrence, the persons involved, as well as the sequence of it. Such a version should have corelation with each and every one of other supporting material such as the recoveries made, the weapons used, the manner of offence committed, the scientific evidence and the expert opinion. The said version should consistently match with the version of SHIVALI very other witness. It can even be stated that it should be BANSAL akin to the test applied in the case of circumstantial Digitally signed by evidence where there should not be any missing link in SHIVALI BANSAL Date: 2026.05.19 the chain of circumstances to hold the accused guilty of 16:13:36 +0530 the offence alleged against him. Only, if the version of such a witness qualifies the above test as well as all other such similar tests to be applied, can it be held that such a witness can be called as a "sterling witness' whose version can be accepted by the court without any corroboration and based on which the guilty can be punished. To be more precise, the version of the said witness on the core spectrum of the crime should remain intact while all other attendant materials, namely, oral, documentary and material objects should match the said version in material particulars in order to enable the court trying the offence to rely on the core version to sieve the other supporting materials for holding the offender guilty of the charge alleged."
69. Similarly, in case of Ramdas Vs. State of Maharashtra, (2007) SCC 170, it is held that: -
"23.It is no doubt true that the conviction in a case of rape can be based solely on the testimony of the prosecutrix, but that can be done in a case where the court is convinced about the truthfulness of the prosecutrix and there exist no circumstances with cast of shadow of doubt over her veracity. It the evidence of the prosecutrix is of such quality that may be sufficient to sustain an order of conviction solely on the basis of her testimony. In the instant case we do not fine her evidence to be of such quality."
70. Thus, from the above said judgments, it is clear that the version of the witness should be natural one and it must corroborate the prosecution case. Such version must match FIR No. 421/2018. Page No. 45 PS Chhawla State Vs. Sachin & Others.
with the testimony of other prosecution witnesses. It should be of such a quality that there should not be any shadow of doubt upon it.
71. In the instant case, prosecution witnesses had not inspired confidence and their evidence cannot be said to be of sterling quality.
72. It is established principle of law that if two views are SHIVALI possible, the view favourable to the accused must be BANSAL Digitally signed by SHIVALI BANSAL accepted. The benefit of doubt must always go to the accused Date: 2026.05.19 16:13:31 +0530 as the prosecution has to prove the case beyond reasonable doubt.
73. The Hon'ble Apex court in Rang Bahadur Singh Vs. State of U.P. reported in AIR 2000 SC 1209 has held as follows: -
"The timetested rule in that acquittal of a guilty person should be preferred to conviction of an innocent person. Unless the prosecution establishes the guilt of the ac- cused beyond reasonable doubt a conviction cannot be passed on the accused. A criminal court cannot afford to deprive liberty of the appellants, lifelong liberty, without having at least a reasonable level of certainty that the appellants were the real culprits."
74. In yet another decision in State of U.P. Vs. Ram Veer Singh and Another, 2007 (6) Supreme 164 the Hon'ble Apex Court has held as follows: -
"The golden thread which runs through the web of ad- ministration of justice in criminal cases is that if two view are possible on the evidence adduced in the case, one pointing to the guilt of the accused and the other to his innocence, the view which is favourable to the ac- cused should be adopted. The paramount consideration of the Court is to ensure that miscarriage of justice is prevented. A miscarriage of justice which may arise from acquittal of the guilty is no less than from the con- viction of an innocent. In a case where admissible evi- dence is ignored, a duty is cast upon the appellate Court to reappreciate the evidence where the accused has been FIR No. 421/2018. Page No. 46 PS Chhawla State Vs. Sachin & Others.
acquitted, for the purpose of ascertaining as to whether any of the accused really committed any offence or not."
75. For the reasons stated above, this court is of the considered opinion that the prosecution has failed to prove the ingredients of offence punishable under Sections 396/302/34 IPC or u/s 25/27 Arms Act against accused persons namely Sachin S/o Satpal, Parvesh, Sachin s/o Inderjeet, Vicky @ Pushkar and Pawan Pandey beyond reasonable doubt. SHIVALI BANSAL 76. Accordingly in view of the aforesaid discussion, accused Digitally signed by SHIVALI BANSAL persons namely Sachin S/o Satpal, Parvesh, Sachin s/o Date: 2026.05.19 16:13:31 +0530 Inderjeet, Vicky @ Pushkar and Pawan Pandey are acquitted for commission of offences punishable U/ss.396/302/34 IPC as well as u/s 25/27 Arms Act. Their bail bonds are cancelled and sureties are discharged. Documents, if any, be returned to the sureties against proper acknowledgment.
77. File be consigned to Record Room after due compliance.
(SHIVALI BANSAL) Announced in the open ASJ-02, DWARKA COURTS, Court today on 19.5.26. S-W DISTRICT, NEW DELHI (SA) Annexures: 1. Chart of witnesses examined.
2. Chart of exhibited documents.
3. Chart of admitted documents.
FIR No. 421/2018. Page No. 47 PS Chhawla State Vs. Sachin & Others.
APPENDIX
CHART OF WITNESSES EXAMINED
Prosecution Name of witness Description
Witness No.
PW-1 Prabhakar Kumar Branch Head of
Corporation Bank, Kheda
Branch
PW-2 Pandit Rajeev Customer of the bank
present during the incident
SHIVALI PW-3 Akhilesh Kumar Official of the bank
BANSAL present during the incident
Digitally signed by
SHIVALI BANSAL PW-4 Nitin Assistant Manager of the
Date: 2026.05.19
16:13:28 +0530 Bank present during the
incident
PW-5 Rakesh Sweeper who took out gun
from drainage
PW-6 Dr. Parvindra Singh Conducted Post-mortem of
the body of deceased-
Santosh Kumar
PW-7 Dr. J. Touthang Proved MLC of security
guard-Dev Narayan Mehto
PW-8 Rajender Yadav Customer of the Bank
present in the bank during
the incident
PW-9 Praveen Kumar Clerk of the Bank present
during the incident
PW-10 Dev Narayan Mahto Security Guard of the
Bank present during the
incident
PW-11 Inspector Aishvir Singh Investigating Officer of the
Case
PW-12 Ins. Manmohan Singh Participated in the
investigation of the case
PW-13 SI Prakash Kashyap Participated in the
investigation of the case
PW-14 Inspector Jagmohan Participated in the
investigation of the case
FIR No. 421/2018. Page No. 48
PS Chhawla State Vs. Sachin & Others.
CHART OF EXHIBITED DOCUMENTS
Proved Description of Document Exhibit
by/atteste
d by Number
PW1 Statement of PW1 Ex.PW1/A
PW1 Site Plan Ex.PW1/B
PW1 Seizure memo of one live and fired Ex.PW1/C
cartridge
PW1 Sketch of bullets Ex.PW1/D
SHIVALI PW1 Seizure memo of one piece of floor Ex.PW1/E
BANSAL tile
Digitally signed by
SHIVALI BANSAL PW1 Seizure memo of blood stained Ex.PW1/F
Date: 2026.05.19
16:13:35 +0530 floor tile
PW1 Seizure Memo of Blood gauze Ex.PW1/G
PW1 Seizure memo of DVR of the Ex.PW1/H
CCTV installed in the bank
PW1 Seizure memo of duty roster of Ex.PW1/I
bank and photocopy of RC of
PW1's car
PW1 Attendance Ex.PW1/I-1
PW1 Photocopy of RC of PW1's car Ex.PW1/I-2
PW1 Bank statement showing stolen Ex.PW1/J
amount of Rs.3.18 lakhs
PW1 Cartridges Ex.P1
PW1 Tiles Ex.P2 and
Ex.P3
PW1 DVR Ex.P4
PW1 Pen Drive containing CCTV Ex.P5
Footage
PW1 Duty Register of relevant date Ex.PW1/K
regarding car No. DL2C AX 1590
PW1 Registration Certificate of Car Ex.PW1/L
No.DL2C AX 1590
PW1 Statement/complainant of PW1 Ex.PW1/X1
PW1 Statement of PW1 dated 18.10.2018 Ex.PW1/X2
PW1 Statement of PW1 dated 22.10.2018 Ex.PW1/X3
PW1 Statement of PW1 dated 7.11.2018 Ex.PW1/X-4
FIR No. 421/2018. Page No. 49
PS Chhawla State Vs. Sachin & Others.
PW6 Post-mortem report of deceased Ex.PW6/A
Santosh Kumar
PW7 MLC of guard-Dev Narayan Mehto Ex.PW7/A
PW8 Statement of PW8 Ex.PW8/A
PW9 Statement of PW9 Ex.PW9/A
PW10 Gun Ex.PW10/2
PW10 Superdari order dated 29.11.2018 Ex.PW10/1
PW11 Seizure memo of blood lifted in Ex.PW11/A
SHIVALI
BANSAL gauze
Digitally signed by
SHIVALI BANSAL
PW11 Seizure memo of DVR of Radha Ex.PW11/B
Date: 2026.05.19
16:13:35 +0530
Krishan Mandir
PW11 Seizure memo of Pulsar Motorcycle Ex.PW11/C
PW11 Arrest Memo of Sachin son of Ex.PW11/D
Satpal
PW11 Personal Search Memo of Sachin Ex.PW11/E
son of Satpal
PW11 Arrest Memo of Parvesh Ex.PW11/F
PW11 Personal Search Memo of Parvesh Ex.PW11/G
PW11 Seizure memo of cash and Samsung Ex.PW11/H
Mobile Phone from accused
Parvesh
PW11 Disclosure Statement of accused Ex.PW11/I
Parvesh
PW11 Seizure memo of Apache Ex.PW11/J
Motorcycle No. HR10P2278
PW11 Sketch of pistol recovered at the Ex.PW11/K
instance of accused Parvesh
PW11 Seizure memo of pistol belonging Ex.PW11/L
to Parvesh
PW11 Sketch of pistol recovered at the Ex.P11/L1
instance of accused Sachin son of
Satpal
PW11 Seizure Memo of pistol recovered Ex.PW11/L2
at the instance of accused Sachin
son of Satpal
PW11 Pointing Out Memo of spot Ex.PW11/L3
and
FIR No. 421/2018. Page No. 50
PS Chhawla State Vs. Sachin & Others.
Ex.PW11/L4
PW11 Pointing Out Memo of spot of Ex.PW11/L5
abandoning Pulsar Motorcycle and
prepared at the instance of accued Ex.PW11/L6 Parvesh and Sachin PW11 Pointing out memo of house of Ex.PW11/L7 Lagan Sharma made at the instance and of accused Parvesh and Sachin Ex.PW11/L8 PW11 Pointing out memo of house of Ex.PW11/L9 Pradeep made at the instance of and SHIVALI accused Parvesh and Sachin Ex.PW11/L10 BANSAL Digitally signed by PW11 Seizure Memo of clothes worn by Ex.PW11/M SHIVALI BANSAL Date: 2026.05.19 accused Parvesh 16:13:31 +0530 PW11 Seizure Memo of clothes and shoes Ex.PW11/M1 recovered at the instance of accused Sachin PW11 Seizure Memo of number plates of Ex.PW11/M2 Apache Motorcycle Bearing regn No. HR10P2278 recovered at the isntance of accused Sachin son of Satpal PW11 Arrest Memo of accused Vicky Ex.PW11/M3 PW11 Personal search memo of accused Ex.PW11/M4 Vicky PW11 Disclosure statement of accused Ex.PW11/M5 Vicky PW11 Sketch of the gun of the guard of Ex.PW11/M6 the bank PW11 Pointing out cum seizure memo of Ex.PW11/M7 gun of guard recovered at the instance of accused Vicky PW11 Pointing out memo of house of Ex.PW11/M8 accused Pradeep Pradhan prepared at the instance of accused Vicky PW11 Pointing out memo of house of Ex.PW11/M9 accused Lagan Sharma prepared at the instance of accused Vicky PW11 Pointing out memo of the place Ex.PW11/ where Pulsar Motorcycle was left M10 FIR No. 421/2018. Page No. 51 PS Chhawla State Vs. Sachin & Others.
by accused Pawan Pandey, prepared at the instance of Vicky PW11 Pointing Out Memo of spot ie Bank Ex.PW11/N prepared at the instance of accused Vicky PW11 Pointing Out Memo of spot from Ex.PW11/N1 where Vicky had stolen Splendor Motorcycle PW11 Pointing out memo of spot where Ex.PW11/N2 Splendor Motorcycle was left SHIVALI abandoned BANSAL Digitally signed by PW11 Sketch of the pistol recovered at the Ex.PW11/N3 SHIVALI BANSAL Date: 2026.05.19 instance of accused Vicky 16:13:33 +0530 PW11 Seizure Memo of pistol recovered Ex.PW11/N4 at the instance of accused Vicky PW11 Pointing out of spot prepared at the Ex.PW11/N5 instance of accused Pawan Pandey PW11 Pointing Out memo of place where Ex.PW11/N6 Pulsar Motorcycle was left, prepared at the instane of accused Pawan pandey PW11 Pointing Out memo of house of Ex.PW11/N7 accused Lagan Sharma, prepared at the instance of accused Pawan Pandey PW11 Pointing Out memo of house of Ex.PW11/N8 accused Pawan Pradhan, prepared at the instance of accused Pawan Pandey PW11 Seizure of cloth used for muffling Ex.PW11/N9 the face during commission of dacoity, recovered at the instance of accused Pawan Pandey PW11 Pointing out Memo of place of Ex.PW11/ recovery of Apache Motorcycle, N10 and recovered at the instance of accused Ex.PW11/N11 Parvesh and Sachin son of Satpal PW11 Seizure Memo of Bullet Motorcycle Ex.PW11/O No. DL1SAA9086 PW12 Sketch of pistol and two live Ex.PW12/1 FIR No. 421/2018. Page No. 52 PS Chhawla State Vs. Sachin & Others.
cartridges recovered at the instance of Sachin son of Inderjit PW12 Seizure memo of pistol and live Ex.PW12/2 cartridges recovered at the instance of Sachin son of Inderjit PW12 Seizure memo of cash of Ex.PW12/3 Rs.55,500/-
PW12 Seizure memo of blue jeans Ex.PW12/4
PW12 Pointing out memo of spot prepared Ex.PW12/5
SHIVALI at the instance of accused Sachin
BANSAL son of Inderjit
Digitally signed by
SHIVALI BANSAL
PW12 Seizure memo of cloth piece used Ex.PW12/6
Date: 2026.05.19
16:13:29 +0530
by accused Sachin s/o Inderjit to
muffle his face during dacoity
PW12 Number Plates of motorcycle Ex.PW12/A-1
bearing registration No.HR10P2278 (colly.)
PW14 Arrest Memo of accused Sachin Ex.PW14/A
PW14 Personal Search Memo of accused Ex.PW14/B
Sachin
PW14 Disclosure Statement of accused Ex.PW14/C
Sachin
PW14 Seizure Memo of Rs.20,000/- Ex.PW14/D
recovered from accused Sachin
PW14 Arrest Memo of accused Pawan Ex.PW14/E
Pandey
PW14 Disclosure statement of accused Ex.PW14/F
Pawan Pandey
PW14 Arrest Memo of accused Lagan Ex.PW14/G
PW14 Disclosure Statement of accused Ex.PW14/H
Lagan Sharma
PW14 Pointing out memo of Bank Ex.PW14/I
prepared at the instance of accused
Lagan Sharma
PW14 Pointing out memo of spot where Ex.PW14/J
looted money was shared among
accused persons
PW14 Seizure memo of bike DL1SAA9086 Ex.PW14/K
PW14 Pointing out memo of house of co- Ex.PW14/L
accused Pradeep
FIR No. 421/2018. Page No. 53
PS Chhawla State Vs. Sachin & Others.
CHART OF ADMITTED DOCUMENTS
Document Description of Document
Ex.PX1 FIR
Ex.PX2 Certificate U/s 65B of the Indian
Evidence Act
Ex.PX3 GD No. 28 dated 12.10.2018
Ex.PX4 Dead body handed over memo
SHIVALI
BANSAL Ex.PX5 Crime scene report
Digitally signed by
SHIVALI BANSAL
Date: 2026.05.19
Ex.PX-6. TIP proceeding of accused Sachin s/o sh.
16:13:32 +0530 Inderjeet Ex.PX-7 TIP proceeding of accused Vicky Ex.PX-8 TIP proceeding of accused Pawan Ex.PX-9 TIP proceeding of accused Sachin s/o sh.
Satpal Ex.PX-10 TIP proceeding of accused Parvesh Ex.PX-11 Report of Chance print in case DD No. 28A dated 12.10/2018 Ex.PX-12 Road Certificate No. 7/21/19 Ex.PX-13 Acknowledgment slip of Bio Ex.PX-14 CAF and CDR of mobile no. 8851800650 (Colly.) alongwith Certificate u/s 65 B Ex.PX-15 CAF and CDR of mobile no. 8447561824 colly.) alongwith Certificate u/s 65 B Ex.PX-16 CAF and CDR of mobile no 8684020018 (colly.) alongwith Certificate u/s 65 B Ex.PX-17 CAF and CDR of mobile no. 8743071452 (colly.) alongwith Certificate u/s 65 B Ex.PX-18 FSL report of Physics division of CCTV dated 28.06.2019 Ex.PX-19 Seizure memo of document of Kavita hotel Ex.PX-20 The document of kavita Hotel Ex.PX-21 Photographs of hotel Kavita FIR No. 421/2018. Page No. 54 PS Chhawla State Vs. Sachin & Others.
Ex.PX-22 FSL report of Ballistic Division dated 09.08/2019 Ex.PX-23 FSL report of Bio division along with Allelic data dated 30.01.2019 Ex.PX-24 FSL report of CO division dated 31.05.2019 alongwith Certificate U/s 65 B IEA Ex.PX-25 FSL report of Ballistic division dated 05.08.2019 SHIVALI Ex.PX-26 Sanction U/s 39 Arms Act dated BANSAL 02.02.2019 and 28.08.2019 Digitally signed by SHIVALI BANSAL Ex.PX-27 MLC No. 1041/18 of deceased Santosh Date: 2026.05.19 16:13:37 +0530 Kumar Sharma FIR No. 421/2018. Page No. 55 PS Chhawla State Vs. Sachin & Others.