Delhi District Court
State vs . Vikas & Anr. on 13 January, 2015
SC No. : 85/13
State Vs. Vikas & Anr.
FIR No. 115/13
PS: Fatehpur Beri
13.01.2015
PW-17: Ct. Ranbir Singh, No. 1439/SD, PS-Fatehpur Beri.
On S.A. On 14.05.2013, I was posted at PS-Fatehpur Beri and was on Day Emergency Duty from 8.00 AM to 8.00 PM with SI Pradeep Kumar. On that day, at 6.15 PM, SI Pradeep received DD No. 27-A which pertains to committal of suicide. On this, we both reached at House No. 21, Chaupal, Village-Sultanpur, Delhi. There, on the first floor of the said house, in the left side room, one lady was found hanging from a ceiling fan with the help of chunni in the attached bathroom of the room. At the spot, the then SHO/Insp. Ved Prakash alongwith staff, also reached. Private Photographer was also called. After some time, Crime Team also reached at the spot. Photographer clicked the spot and the Crime Team inspected the spot. The room was searched and at that time, the relatives of the deceased also participated in that search. A 'Nokia' mobile phone was found from underneath the pillow which was lying on the bed. An i-Phone was found from the wooden almirah, which was along left side of the dead body. A pair of 'Reebok' chappal was lying on the right side of the dead body. They were converted into separate pullandas of white SC No. : 85/13 : State Vs. Vikas & Anr.: FIR No. 115/13 1/ 3 cloth and were sealed with the seal of 'JS' and the IO seized the same vide seizure memo exhibited as- EX.PW-17/A of Nokia mobile phone; EX.PW-17/B of i-Phone; and EX.PW-17/C of the pair of 'Reebok' chappal, which all bear my signatures at point 'A' respectively. Thereafter, at about 9.30 PM, the dead body was sent to Mortuary through Ct. Anil. On the next day, the IO/Insp. Gurnam Singh recorded my statement.
I can identify the case property, if shown to me.
At this stage, MHC (M) has produced three pullandas, which were duly sealed, but on the two sealed pullandas, the seals are not legible. However, one pullanda bears the seal impression of 'JS'.
All the pullandas are opened up. From the pullanda bearing the seal impression of 'JS', one mobile phone make 'Nokia C-3-00' is taken out, which is partially broken from left side bottom. Witness identifies it, as the same mobile phone, which was lying underneath the pillow, on the bed. The same is EX.PW-17/P-1.
From the another pullanda, on the which, the seal impression is not legible, one cardboard box of i-Phone 5, is taken out, in which, i-Phone 5, having screen guards on both the sides, having some scratch marks on the screen guards, has been taken out. The box also contains information booklet; an 'earphone box'; a couple of stickers of 'i-Phone' logo; and a 'SIM tray pulling pin'. Witness SC No. : 85/13 : State Vs. Vikas & Anr.: FIR No. 115/13 2/ 3 identifies it, as the same mobile phone, which was recovered from the wooden almirah. The same is EX.PW-17/P-2.
From the another pullanda, on the which also, the seal impression is not legible, one pink colour 'Reebok' chappal of left foot, is taken out. Witness identifies it, as the same 'Reebok' chappal, which was recovered from the right side of the dead body. The same is EX.PW-17/P-3.
XXXX by Sh. S. P. Kaushal Counsel for accused-Vikas and Sh. Naresh Khatana, Counsel for accused-Geeta:
Deferred at the request of ld. counsels as they want to cross-examine this witness alongwith the another witness of the same facts, namely- Tilak Raj or SI Pradeep.
RO & AC (Rajeev Bansal)
s ASJ-3/South District/13.01.2015
SC No. : 85/13 : State Vs. Vikas & Anr.: FIR No. 115/13 3/ 3
SC No. : 85/13
State Vs. Vikas & Anr.
FIR No. 115/13
PS: Fatehpur Beri
13.01.2015
PW-16: Ct. Dalip Kumar, No. 3430/Security, Vinay Marg,
New Delhi.
On S.A.
On 14.05.2013, I was posted at PS-Fatehpur Beri. On that day, at 6.15 PM, I received copy of DD No. 27-A and as per the directions of the DO, I handed over the same to SI Pradeep Kumar at Pehla Bus Stop, Village- Jonapur, Delhi. After handing over the same, I returned back to PS and on the next day, the IO/Insp. Gurnam Singh recorded my statement.
XXXX by Sh. S. P. Kaushal, Counsel for accused-Vikas:
I did not make my arrival entry in the Rojnaamcha, on my return, after handing over the DD to SI Pradeep Kumar, as stated by me above. It is wrong to suggest that I did not hand over the said DD as deposed by me; or that I have deposed falsely in this case.
XXXXXXX by Sh. Naresh Khatana, Counsel for accused-Geeta:
Nil. Opportunity given.
RO & AC (Rajeev Bansal)
s ASJ-3/South District/13.01.2015
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