Delhi District Court
State vs Sunny@Peeri@Sunny Kumar on 12 March, 2026
IN THE COURT OF MS. GEETANJALI
ADDITIONAL SESSIONS JUDGE (FTC)- 03; SOUTH EAST
DISTRICT SAKET COURTS: DELHI
S.C. NO. 286/2018
FIR NO. 15/2018
PS C.R. Park
U/S. 302/34 IPC
CNR No. : DLSE01-005398-2018
THE STATE
VERSUS
1. Sunny @ Peeri
S/o Shri Daya Shankar Upadhya
R/o C-306, Navjeevan Camp,
Govindpuri, New Delhi
2. Rahul @ Lala
S/o Late Shri Rajvir Singh
R/o F-86, Navjeevan Camp,
Govindpuri, New Delhi ...... Accused
persons
Date of Institution : 02.07.2018
Order reserved on : 09.03.2026
Order delivered on : 12.03.2026
JUDGMENT
1. The accused persons namely Sunny @ Peeri and Rahul @ Lala are facing trial for the offences u/s. 302/34 of the Indian Penal Code, 1860 (In short 'IPC'). Digitally signed by GEETANJALI GEETANJALI Date:
2026.03.12 17:00:45 +0530 SC No. 286/2018 FIR No. 15/2018, PS C.R. Park State. Vs. Sunny @ Peeri & Anr. Page no. 1 of 36 BRIEF FACTS
2. The case of Prosecution is that on 04.03.2018 upon receipt of DD no. 23A SI Avinash Kumar along with Ct. Praveen Kumar reached at at the spot i.e. gate no. 3, Godavari Apartments, Alaknanda, New Delhi where they found blood stains on Alaknanda road and further came to know that injured was already taken to AIIMS, Trauma Center. In the meanwhile on the receipt of DD no. 24A from AIIMS, Trauma Center, SI Avinash Kumar reached there and collected the MLC of injured as per which he was declared "brought dead". Thereafter he returned to the spot where he met the eye witness namely Krishan Pal who stated that "on 04.03.2018 he was doing a job of guard at gate no. 3, Godawari Apartments, Alaknanda and at about 9.25 p.m. when he was talking to the guard of the Yamuna Apartments namely Shri Nitin Kumar Patel, he saw two boys arguing with one other boy and rushed towards gate no. 3 of Godawari Apartments, Alaknanda; that one boy drenched in blood came running towards him and told him that he has been stabbed by those two boys; that thereafter he fell unconscious and his phone make Samsung fell down on the road; that someone called at 100 number and PCR took the said boy to the hospital ". On the basis of said statement the present FIR was registered. After completion of the investigation, charge-sheet was filed against the accused persons u/s 302/34 IPC.
3. On the basis of charge-sheet so submitted before Ld. Metropolitan Magistrate, cognizance was taken by the Ld. Metropolitan Magistrate. After compliance with the provisions of Digitally signed by GEETANJALI GEETANJALI Date:
SC No. 286/2018 FIR No. 15/2018, PS C.R. Park 2026.03.12 State. Vs. Sunny @ Peeri & Anr. Page no. 2 of 36 17:00:51 +0530 Section 207 Cr.PC, the case was committed to the Court of Sessions and was assigned to this Court.
CHARGE
4. After hearing arguments on point of charge and finding a prima facie case against Sunny @ Peeri and Rahul @ Lala, requisite charges U/s. 302/34 IPC was framed against both of them to which they pleaded not guilty and claimed trial.
PROSECUTION EVIDENCE
5. In support of its case, the prosecution has examined as many as twenty five witnesses.
CHART OF WITNESSES EXAMINED Prosecution Name of the Description.
witness no. witness PW-1 Shri Ram Pratap He is the person who called at 100
number regarding the incident in question.
PW-2 Ct. Anil Kumar He is the driver of PCR vehicle who took the injured to AIIMS, Trauma Center.
PW-3 Shri Krishan He is the eye witness of the
Kumar incident.
PW-4 Shri Akash He is also the eye witness of the
Singh incident.
PW-5 Shri Nitish He is also the eye witness of the
Kumar Patel incident.
PW-6 Shri Abhijit Roy He is the Honorary Secretary of
the Godawari welfare Association and provided the hard disk of the CCTV camera installed at the gate of Godawari Apartments. He also handed over the attendance SC No. 286/2018 FIR No. 15/2018, PSDigitally C.R. Park State. Vs. Sunny @ Peeri & Anr. Page no. 3 ofby signed 36 GEETANJALI GEETANJALI Date:
2026.03.12 17:00:57 +0530 register of the guards and attendance record for the month of March 2018.
PW-7 Shri Kamal He is the employer of deceased
Chopra Dashrath.
PW-8 ASI Radhey He is the MHC(M) who handed
Shyam over the exhibits of the present
case to Ct. Matadeen and Ct.
Devender for depositing the same in FSL.
PW-9 HC Mahesh He is the photographer of the Crime Team and took photographs of the spot.
PW-10 Ct. Praveen He joined the IO during the investigations, got registered the present FIR and was part of the team who arrested, personally searched and recorded disclosure statement of accused namely Sunny @ Peeri and Rahul @ Lala.
PW-11 HC Anil Kumar He is the police official who was present in the PCR who took the injured to AIIMS, Trauma Center. PW-12 SI Rakesh He collected the postmortem Kumar report of deceased Dashrath Mukhiya from AIIMS, Trauma Center along with exhibits on the instructions of IO/Inspector M.P. Singh.
PW-13 HC Hardwari He is the messenger who delivered
Lal the copy of FIR at the residence of
Ld. MM and at the office of DCP
SC No. 286/2018 FIR No. 15/2018,
Digitally PS C.R. Park
signed
State. Vs. Sunny @ Peeri & Anr. Page no. 4 of 36
by GEETANJALI
GEETANJALI Date:
2026.03.12
17:01:11 +0530
South East District.
PW-14 Inspector He joined the IO during the
Avinash Kumar investigations, got registered the
present FIR and was part of the
team who arrested, personally searched and recorded disclosure statement of accused namely Sunny @ Peeri and Rahul @ Lala.
PW-15 Shri Arvinder He is the Manager, Operations at Pal Singh security services, Jawa Management Services Pvt. Ltd. who provided security services to Yamuna Apartments, Alaknanda. He along with area supervisor Sanjay Kumar produced guard Nitesh Kumar who was on duty on the date of incident before the police. They also handed over to the police the salary voucher dated 10.04.2017, application for leave and copy of aadhar card of said guard.
PW-16 Smt. Anita Devi She is the wife of deceased Dashrath Mukhiya and she identified dead body of her husband. After postmortem the dead body was handed over to her.
PW-17 Shri Mohan He is the uncle (chacha) of Mukhiya deceased Dashrath Mukhiya and he identified his dead body. After postmortem the dead body was handed over to him.
PW-18 SI Surender He along with IO Inspector M.P.
SC No. 286/2018 FIR No. 15/2018, PS C.R.
Digitally Park
signed
State. Vs. Sunny @ Peeri & Anr. byPage no. 5 of 36
GEETANJALI
GEETANJALI Date:
2026.03.12
17:04:27 +0530
Singh Singh took the accused persons to
AIIMS hospital for taking their blood samples and doctor handed over the sealed blood in gauze with two sample seals.
PW-19 Ct. Matadeen He collected seventeen sealed exhibits along with sample seal from malkhana, PS C.R. Park and deposited the same with FSL, Rohini and obtained acknowledgment slip qua the same.
PW-20 HC Jagbir He was the Duty Constable at AIIMS Trauma Center and informed the PS C.R. Park regarding admission of unknown patient who was declared "brought dead". He recovered one white colour lead of earphone make Samsung from the said person and handed over the same to IO M.P. Singh.
PW-21 Retd. SI Vijay He proved DD entries in Singh roznamcha register regarding the arrival and departure of the police officials.
PW-22 SI Yamin He joined the investigation along with the IO and collected the postmortem report of deceased Dashrath Mukhiya from AIIMS Trauma Center.
PW-23 Ct. Devender He took case property i.e. hard-
drive along with two blank hard drives with FSL form from Digitally signed by GEETANJALI SC No. 286/2018 FIR No. 15/2018, PS C.R. Park GEETANJALI Date:
State. Vs. Sunny @ Peeri & Anr. Page no. 6 of 36 2026.03.12 17:04:35 +0530 malkhana of PS C.R. Park and deposited the same in FSL Rohini. PW-24 Inspector M.P. He is the IO of the present case.
Singh PW-25 ASI Radhe He is the MHC(M) who deposited Shyam the case property and sealed exhibits in the malkhana.
Documents produced on behalf of the Prosecution. Exhibit No. Description of the Exhibit Proved by/ attested by Ex.PW1/A Complaint PW-3 Shri Krishan Kumar Ex.PW4/A TIP proceedings qua PW-4 Shri Akash Singh accused Sunny @ Peeri Ex.PW4/B TIP proceedings qua PW-4 Shri Akash Singh accused Sunny @ Peeri Ex.PW5/A Statement u/s. 161 Cr.PC PW-5 Shri Nitish of Shri Nitish Kumar Patel Kumar Patel Ex.PW6/A Seizure memo of hard disc PW-6 Shri Abhijit Roy of CCTV camera Ex.PW6/B Certificate u/s. 65-B of the PW-6 Shri Abhijit Roy Indian Evidence Act qua CCTV footage Ex.PW6/C Seizure memo of attedance PW-6 Shri Abhijit Roy register of the guards Ex.PW6/D Attendance record for the PW-6 Shri Abhijit Roy month of March 2018 Ex.A-14 Entries qua depositing PW-8 ASI Radhey exhibits in the FSL by Ct. Shyam Matadeen Digitally signed by GEETANJALI GEETANJALI Date:2026.03.12 17:04:40 +0530
SC No. 286/2018 FIR No. 15/2018, PS C.R. Park State. Vs. Sunny @ Peeri & Anr. Page no. 7 of 36 Ex.A-15 Entries qua depositing PW-8 ASI Radhey exhibits in the FSL by Ct. Shyam Matadeen Ex.PW9/A Negatives of the PW-9 HC Mahesh photographs Ex.PW9/B 22 photographs of the spot PW-9 HC Mahesh Ex.PW10/A Arrest memo of accused PW-10 Ct. Praveen Sunny @ Peeri Ex.PW10/B Personal search memo of PW-10 Ct. Praveen accused Sunny @ Peeri Ex.PW10/C Disclosure statement of PW-10 Ct. Praveen accused Sunny @ Peeri Ex.PW10/D Pointing out memo of the PW-10 Ct. Praveen place of occurrence prepared at the instance of accused Sunny @ Peeri Ex.PW10/E Seizure memo of shirt of PW-10 Ct. Praveen the accused Sunny @ Peeri Ex.PW10/F Sketch memo of blood PW-10 Ct. Praveen stained knife Ex.PW10/G Seizure memo of blood PW-10 Ct. Praveen stained knife Ex.PW12/A Seizure memo of the PW-12 SI Rakesh exhibits of the deceased Kumar Dashrath along with report received from AIIMS, Trauma Center Ex.PW13/A DD entry qua delivering PW-13 HC Hardwari the copy of FIR at the Lal residence of the Ld. MM and at the office of DCP, South East Ex.PW14/A Seizure memo of mobile PW-14 SI Avinash phone make Samsung Kumar Digitally signed by GEETANJALI SC No. 286/2018 GEETANJALI Date:
FIR No. 15/2018, PS C.R. Park 2026.03.12 State. Vs. Sunny @ Peeri & Anr. Page no. 8 of 36 17:04:45 +0530 Ex.PW14/B Seizure memo of blood PW-14 SI Avinash stained earth control and Kumar blood stains swipe Ex.PW14/C Seizure memo of earn PW-14 SI Avinash phone with one speaker Kumar and wire of the deceased Ex.PW14/D Arrest memo of accused PW-14 SI Avinash Rahul @ Lala Kumar Ex.PW14/E Personal search memo of PW-14 SI Avinash accused Rahul @ Lala Kumar Ex.PW14/F Disclosure statement of PW-14 SI Avinash accused Rahul @ Lala Kumar Ex.PW14/G Seizure memo of one PW-14 SI Avinash reddish brown coloured Kumar purse of deceased Ex.PW14/H Pointing out memo of PW-14 SI Avinash place of occurrence Kumar prepared at the instance of accused Rahul @ Lal Ex.PW14/I Site plan of the place of PW-14 SI Avinash recovery of purse prepared Kumar at the instance of accused Rahul @ Lala PW14/J Site plan of the place of PW-14 SI Avinash recovery of knife and Kumar blood stained shirt prepared at the instance of accused Rahul @ Lala Ex.PW15/A Seizure memo of copy of PW-15 Shri Arvinder salary voucher dated Pal Singh 10.04.2018 of guard Nitesh, application for leave and copy of Aadhar card Ex.PW15/B Copy of salary voucher PW-15 Shri Arvinder dated 10.04.2018 of guard Pal Singh Nitesh Digitally signed by GEETANJALI SC No. 286/2018 FIR No. GEETANJALI 15/2018, PS C.R. Park Date:
State. Vs. Sunny @ Peeri & Anr. Page no. 9 of 36 2026.03.12 17:04:51 +0530 Ex.PW15/C Application for leave of PW-15 Shri Arvinder guard Nitesh Pal Singh Ex.PW15/D Copy of Aadhar card of PW-15 Shri Arvinder guard Nitesh Pal Singh Ex.PW16/A Identification memo of the PW-16 Smt. Anita Devi dead body by Smt. Anita Devi Ex.PW16/B Identification memo of the PW-16 Smt. Anita Devi dead body by Shri Ram Mukhiya Ex.PW16/C Handing over memo of the PW-16 Smt. Anita Devi dead body Ex.PW18/A Seizure memo of blood in Ex.PW18/A gauze with two sample seals handed over by the doctor Ex.PW21/A DD entries in roznamcha PW-21 Retd. SI Vijay (OSR) to Ex register regarding the Singh PW21/I arrival and departure of the police officials.
Ex.PW24/A Site plan of the place of PW-24 Inspector M.P. incident Singh Ex.PW24/B Application for conducting PW-24 Inspector M.P. postmortem of the dead Singh body Ex.PW24/AA Application for conducting PW-24 Inspector M.P. TIP of both the accused Singh persons Ex. A1 (colly) FIR alongwith certificate Admitted u/s. 294 u/s 65B Indian Evidence Cr.PC by both the Act accused persons Ex. A2 and Ex. DD No. 23A and 24A both Admitted u/s. 294 A3 dated 04.03.2018 Cr.PC by both the accused persons Digitally signed by GEETANJALI GEETANJALI Date:
2026.03.12 17:05:00 SC No. 286/2018 FIR No.+0530 15/2018, PS C.R. Park State. Vs. Sunny @ Peeri & Anr. Page no. 10 of 36 Ex. A4 PCR call form Admitted u/s. 294 Cr.PC by both the accused persons Ex. A5 Scaled site plan Admitted u/s. 294 Cr.PC by both the accused persons Ex. A6 Crime scene report Admitted u/s. 294 Cr.PC by both the accused persons Ex. A7 MLC of deceased Admitted u/s. 294 Cr.PC by both the accused persons Ex. A8 Postmortem report of Admitted u/s. 294 deceased Cr.PC by both the accused persons Ex.A9 (colly) MLC of accused Sunny @ Admitted u/s. 294 and A-10 Peeri @ Sunny Kumar Cr.PC by both the dated 09.03.2018 and accused persons 23.03.2018 As Ex.A-11 TIP of accused Sunny @ Admitted u/s. 294 Peeri Cr.PC by both the accused persons Ex. A12 Case property TIP Admitted u/s. 294 proceedings of accused Cr.PC by both the Rahul accused persons Ex.A-13 (colly.) Age proof documents of Admitted u/s. 294 accused Sunny @ Peeri. Cr.PC by both the accused persons Ex. A14 Copy of RC no. 30/21/18 Admitted u/s. 294 dated 10.04.2018. Cr.PC by both the accused persons Ex. A15 Copy of RC no. 32/21/18 Admitted u/s. 294 dated 27.04.2018. Cr.PC by both the accused persons Digitally signed by GEETANJALI GEETANJALI Date:
SC No. 286/2018 FIR No. 15/2018, PS C.R. Park 2026.03.12 State. Vs. Sunny @ Peeri & Anr. Page no. 11 of 36 17:05:09 +0530 Ex. A16, Subsequent opinion dated Admitted u/s. 294 07.09.2019. Cr.PC by both the accused persons Ex. A17 FSL report dated Admitted u/s. 294 13.07.2018. Cr.PC by both the accused persons Ex. A18 FSL report dated Admitted u/s. 294 10.07.2018. Cr.PC by both the accused persons Ex. A19 (colly) CDR and CAF alongwith Admitted u/s. 294 certificate u/s 65B Indian Cr.PC by both the Evidence Act of mobile accused persons No. 8527957479.
Ex. A20 and Ex. Duty roster of South Zone Admitted u/s. 294 A21 dated 04.03.2018, certified Cr.PC by both the copy of Call Book. accused persons Ex. A22 (colly) MLC of accused Rahul Admitted u/s. 294 and Ex. A23 dated 09.03.2018 as and Cr.PC by both the (colly) MLC dated 23.03.2018. accused persons Ex. A24 and Ex. TIP proceedings of Admitted u/s. 294 A25 (colly) accused Rahul @ Lala and Cr.PC by both the his age proof documents. accused persons Ex.A-20. FSL report dated Admitted u/s. 294 19.04.2023 prepared by Cr.PC by both the Shri Kaushalendra Kumar accused persons Chaudhary, Jr. F/ACE.
List of Material Objects.
Material Description of exhibit Proved by / attested by object no.
Ex.P-1 Hard drive PW-10 Ct. Praveen Ex.P-2 Red coloured shirt of PW-10 Ct. Praveen accused Sunny @ Peeri Ex.P-3 Knife PW-10 Ct. Praveen SC No. 286/2018 FIR No.Digitally 15/2018,signed PS C.R. Park State. Vs. Sunny @ Peeri & Anr. Page no. 12 of 36 by GEETANJALI GEETANJALI Date:
2026.03.12 17:05:15 +0530 Ex.MO-1 Broken Samsung earbud PW-14 SI Avinash Kumar (earphone) with small piece of wire recovered from the scene of crime Ex.MO-2 One earphone having wire, PW-14 SI Avinash Kumar speaker, jag of Samsung belonging to the deceased Ex.MO-3 Purse containing two leaf PW-14 SI Avinash Kumar cheque of Central Bank of India 5.1 During the prosecution evidence, statement of both the accused persons was recorded u/s.294 Cr.PC whereby they admitted FIR alongwith certificate u/s 65B Indian Evidence Act as Ex. A1 (colly), DD No. 23A and 24A both dated 04.03.2018 as Ex. A2 and Ex. A3 respectively, PCR call form as Ex. A4, scaled site plan as Ex. A5, crime scene report as Ex. A6, MLC of deceased as Ex. A7, postmortem report of deceased as Ex. A8, MLC of accused Sunny @ Peeri @ Sunny Kumar dated 09.03.2018 and 23.03.2018 As Ex.A9 (colly) and A-10 respectively, TIP of accused Sunny @ Peeri as Ex.A-11, case property TIP proceedings of accused Rahul as Ex. A12, age proof documents of accused Sunny @ Peeri as Ex.A-13 (colly.), copy of RC No. 30/21/18 dated 10.04.2018 as Ex. A14, copy of RC No. 32/21/18 dated 27.04.2018 as Ex. A15, subsequent opinion dated 07.09.2019 as Ex. A16, FSL report dated 13.07.2018 as Ex. A17, FSL report dated 10.07.2018 as Ex. A18, CDR and CAF alongwith certificate u/s 65B Indian Evidence Act of mobile No. 8527957479 as Ex. A19 (colly), duty roster of South Zone dated 04.03.2018, certified copy of Call Book as Ex.
SC No. 286/2018 FIR No. 15/2018, PS C.R. Park State. Vs. Sunny @ Peeri & Anr. Page no.signed Digitally 13 of 36 by GEETANJALI GEETANJALI Date:
2026.03.12 17:05:22 +0530 A20 and Ex. A21 respectively, MLC of accused Rahul dated 09.03.2018 as Ex. A22 (colly) and MLC dated 23.03.2018 as Ex.
A23 (colly), TIP proceedings of accused Rahul @ Lala as Ex. A24 and his age proof documents as Ex. A25 (colly) and they further admitted FSL report dated 19.04.2023 prepared by Shri Kaushalendra Kumar Chaudhary, Jr. F/ACE as Ex.A-20. Accordingly, witnesses namely Dr. Piyush Mishra, AIIMS, Shri Anubhav Jain, Ld. MM, Shri Gagandeep Jindal, Ld. MM, Dr. Sandeep Ingale, AIIMS, Ms. Shreshtha, Principal, SDMC School, Ct. Mukesh Kumar, DO/ASI Jagpal Singh, ASI Vijay singh, Inspector Mukesh Kumar Jain, SI Lakhmi Chand, Dr. Jay Narayan Pandit, Jr. Resident, Dr. Shinto Devassy, Jr. Resident and Shri Kaushalendra Kumar were dropped from the list of witnesses and prosecution evidence was closed.
STATEMENT OF ACCUSED
6. Statement of both the accused persons were dispensed since nothing incriminating has come on record against them u/s 302/34IPC and matter was fixed for final arguments.
7. I have heard the Ld. Addl.P.P. for the State and ld. Counsel for the accused and perused the material on record. Ld. Addl.P.P. argued that that the case of the Prosecution has been well established and there is no explanation from the side of the accused persons for their false implication in the present case; that no substantive contradictions or omissions have been duly established by the ld. defence counsel during the course of examination of prosecution witnesses. Therefore it has been prayed before this Court that accused persons should be Digitally signed by GEETANJALI GEETANJALI Date:
SC No. 286/2018 FIR 2026.03.12 No. 15/2018, PS C.R. Park State. Vs. Sunny @ Peeri & Anr. 17:05:31 Page no. 14 of 36 +0530 convicted for the offences charged. 7.1 Per contra it has been argued by Ld. Counsel for the accused that Prosecution has failed to prove its case beyond reasonable doubt; that public witnesses have not supported the case of the Prosecution; that the accused persons have been falsely implicated in the present case. In view of the same it has been prayed that accused persons be acquitted of the offences charged.
8. The charge u/s. 302/34 was framed against both the accused persons.
8.1 Section 302 IPC deals with punishment for murder. The essential ingredients of the offence U/s. Section 302 IPC are as follows :
1. Death of a human being was caused;
2. Such death was caused by or in consequence of the act of the accused;
3. Such act was done;
a. with the intention of causing death, or b. that the accused knew it to be likely to cause death, or c. that the injury was sufficient in the ordinary course of nature to cause death.
8.2 In order to prove the offence U/s.302 IPC against the accused persons the Prosecution has to prove :
A. The presence of accused persons on the spot at the time of incident.
B. Their identification by the eye witness. C. The injuries caused to the deceased and medical opinion as regards cause of death.
D. The motive of the accused persons in causing death of Digitally signed SC No. 286/2018 FIR No. by 15/2018, PS C.R. Park State. Vs. Sunny @ Peeri & Anr. GEETANJALI
GEETANJALI Date:Page no. 15 of 36 2026.03.12 17:05:39 +0530 deceased.
9. Coming to the first ingredient i.e. death, as per the MLC Ex.A-7 deceased Dashrath Mukhiya was brought dead to the hospital at 09.45 pm on 04.03.2018. The postmortem report Ex.A-8 disclosed the cause of death as "hemorrhagic shock consequent upon antemortem left lunch and heart injury caused by sharp pointed weapon which is sufficient to cause death in ordinary course of nature and injuries were fresh in duration prior to death." Thus, as per the report Ex.A-8, Dashrath Mukhiya suffered an unnatural death on 04.03.2018. Appreciation of Evidence Ocular Evidence
10. The case of the Prosecution is that the accused persons committed murder of Dashrath Mukhiya and in order to prove their case they examined public witnesses namely PW-1 Shri Ram Pratap, PW-3 Shri Krishan Kumar, PW-4 Shri Akash Singh and PW-5 Shri Nitish Kumar Patel, PW-6 Shri Abhijit Roy, PW-7 Shri Kamal Chopra, PW-16 Smt. Anita Devi, PW-17 Shri Mohan Mukhiya out of whom PW-3 Shri Krishan Kumar, PW-4 Shri Akash Singh and PW-5 Shri Nitish Kumar Patel are projected as the eye witnesses of the incident. Let see what they have deposed about the present incident.
11. PW-3 Shri Krishan Kumar, PW-4 Shri Akash Singh and PW-5 Shri Nitish Kumar Patel are the star witnesses of the case but they failed to identify the assailants. PW-3 Shri Krishan Kumar has deposed that "he was working as a guard in Godawari Apartments for the last 14-15 years; that on 07.03.2018 his duty hours were from 8.00 p.m. to 8.00 a.m. and at about 9.45 p.m. Digitally signed SC No. 286/2018 FIRbyNo. 15/2018, PS C.R. Park GEETANJALI State. Vs. Sunny @ Peeri & Anr. GEETANJALI Date: Page no. 16 of 36 2026.03.12 17:05:49 +0530 when he was talking to another guard of nearby house namely Nitish Kumar, one boy came in injured condition and fell down near his gate; that he had not seen anything happening with the injured person." Since the witness was not supporting the case of the Prosecution he was cross examined by Ld. Addl.P.P. for the State. During cross examination he has stated that he had not stated to the police that at about 100 meters away one boy was quarreling with two other boys; that he had not stated to the police that two boys came hurriedly and ran towards Alaknanda market via gate no. 3; that he had not stated to the police that he can identify the boys who fled away from the spot and after some time one boy came who was limping and trembling and fell down near the gate where he was standing; that he had not stated to the police that the said boy did not tell him that those two boys had stabbed him with knife. Though he has admitted his signature in the complaint Ex.PW1/A but has submitted that contents of the same are not correct and they had taken his signatures on some blank papers. Despite making best efforts by ld. Addl. PP for State he has denied all the material suggestions put forth to him regarding the accused persons that he is deliberately not identifying the accused persons. He has further denied the suggestion that "he had seen one boy quarreling with two boys at the distance of 100 meters away from the gate no. 3 or that he had seen them quarreling and after some time two boys fled away from entrance of gate no. 3 whom he had seen." 11.1 PW-4 Shri Akash has deposed that "he used to work of money collection from hawkers; that about 4-5 years back, one Digitally signed by GEETANJALI SC No. 286/2018 GEETANJALI FIRDate:
No. 15/2018, PS C.R. Park State. Vs. Sunny @ Peeri & Anr. 2026.03.12 Page no. 17 of 36 17:05:54 +0530 day at about 3/3.30 pm, he was moving around the Alakhnanda Apartment and saw the commotion there; that some persons were saying 'mar gaya mar gaya'; that later on he reached at the spot but nothing found was found there; that police met him but did not make any enquiry and only took his mobile number; that he does not know the deceased person and also does not know as to who killed the deceased or that how many persons killed him as he did not see them as to how they killed him; that he did not see the incident." He has further shattered the veracity of the TIP proceedings since he has deposed that "he took part in the TIP proceeding in the jail and he identified the accused persons; that the police had shown him the photographs of some persons and he was threatened to identify them." He has further deposed that "he at first instance identified the accused persons but later on deposed that the accused persons to whom he had identified in Jail are not present in court." He has further refused to identify the accused persons even after being pointed out by the Ld. Addl.P.P. for the State. Since the witness was not supporting the case of the Prosecution he was cross examined by Ld. Addl.P.P. for the State. During cross examination by the Ld. Addl.P.P. for the State he has stated that he cannot say if the said incident had occurred on 04.03.2018 at about 9.30 p.m. or that at that time he was going to his house. Despite making best efforts by ld. Addl. PP for State, he has denied all the material suggestions put forth to him regarding the accused persons that he identified the accused persons during the TIP in the jail. He has further denied the suggestion that "he saw accused persons beating the deceased Digitally signed by GEETANJALI GEETANJALI Date:
SC No. 286/2018 FIR No. 15/2018, PS C.R. Park 2026.03.12 17:06:00 +0530 State. Vs. Sunny @ Peeri & Anr. Page no. 18 of 36 in the side of Yamuna Apartments, Alaknanda road on the pavement or that one of the accused stabbed the deceased or that when the deceased cried then the accused persons ran away towards the Alakananda market." He has further denied the suggestion that he told to the police that he could identify the accused persons and deceased and because of this he identified the accused persons during TIP proceedings in the jail. He has further denied the suggestion that police did not show him any photograph of any accused or that he was not asked or threatened to identify the accused persons in TIP. 11.2 PW-5 Shri Nitesh Kumar Patel too did not support the case of prosecution. He has deposed that "he did not remember the date and month however it was in the year 2018, when he was on duty, one boy came and fell down near the gate where he was present; that thereafter public persons started gathering there and he found that the said boy was having blood stain on his clothes;
that from the crowd, someone made call at 100 number and police reached at the spot and took the said boy with them; that he does not know anything else apart from the aforesaid facts of this case." Since he too did not support the case of the Prosecution he was cross examined by Ld. Addl.P.P. for the State. During cross examination by the Ld. Addl.P.P. for the State though he has admitted that "since 09.02.2018 he had been employed at Yamuna Apartment, Alakhnanda; that on 04.03.2018 he was on duty at the out gate of Yamuna Apartment, Alakhnanda from 08.00 pm to 08.00 am; that on the aforesaid night at about 09.25 pm, he was talking with other security guard Digitally signed by GEETANJALI GEETANJALI Date:
SC No. 286/2018 FIR2026.03.12 No. 15/2018, PS C.R. Park 17:06:05 +0530 State. Vs. Sunny @ Peeri & Anr. Page no. 19 of 36 of Godavari Apartment namely Krishan Kumar on road in front of gate no.3." However he has denied the suggestion put forth by the Ld. Addl.P.P. that they had seen quarrel taking place between one boy with two other boys and heard hue and cry or that the said two boys came towards them and fled away towards the Alaknanda market. He has further denied the suggestion that one of the said boys was wearing red coloured clothes or that the said injured boy told Krishan Kumar that other said two boys had stabbed him. Rather he voluntarily stated that " woh ladka aatey hi behosh ho gaya aur kuch nahi bola." He further denied the suggestion that after narrating the incident to them he became unconscious or that the said injured boy was having mobile phone make Samsung golden colour." He further denied the suggestion that accused Rahul @ Lala and Sunny @ Peeri were the persons who stabbed the injured boy". 11.3 Apart from PW-3 Shri Krishan Kumar, PW-4 Shri Akash Singh and PW-5 Shri Nitish Kumar the Prosecution has also examined PW-1 Shri Ram Pratap, PW-6 Shri Abhijit Roy, PW-7 Shri Kamal Chopra, PW-16 Smt. Anita Devi and PW-17 Shri Mohan Mukhiya out of whom PW-1 Shri Ram Pratap has deposed that "he was running a TV repairing shop in the name of SHM Electronics at RZ-2700, Gali no. 29, Tughlakabad Extension; that on 04.03.2018 at about 09:30 PM he had gone to H. No. 98, Niligiri Apartment in the house of Khushboo in order to handover a remote of Onida TV; that after handing over the remote while he was returning to his shop, then at about 09:45 PM when he reached main Alaknanda road in front of gate no. 3 Digitally signed by GEETANJALI GEETANJALI Date:
SC No. 286/2018 FIR No. 15/2018, PS C.R. Park 2026.03.12 17:06:11 State. Vs. Sunny @ Peeri & Anr. +0530 Page no. 20 of 36 of Godavari Apartment, he saw one person lying on the road and blood was oozing out from his body; that he tried to stop the vehicles so that the person can be shifted to hospital; that at the spot guard and other persons had also gathered and one guard namely Kishan Kumar had told him that two boys had stabbed the injured and asked him to call the police; that he called the police at 100 number from his mobile number 9811139521". Henceforth though PW-1 has deposed that the deceased suffered an unnatural death and also deposed that he was told by one guard namely Krishan Kumar that he was stabbed by two boys but that guard namely Shri Krishan Kumar i.e. PW-3 did not corroborate this version of PW-1. It is a settled proposition of law that to bring home conviction, the Prosecution has to establish its case beyond the pale of reasonable doubt by establishing an unbroken chain of events, leading to commission of the offence. It is further a settled proposition of law that once this chain is broken or a plausible theory or another possibility is shown, the accused becomes entitled to the benefit of doubt which ultimately leads to his/her acquittal. (Emphasis supplied upon case titled as Sadhu Singh Vs. State of Punjab 1997 (3) Crimes 55).
11.4 PW-6 Shri Abhijit Roy has deposed that "he was 65 years old and was residing in the above mentioned address; that he was honorary Secretary of his residence Godvari welfare association, Alaknanda, CR Park till August 2019; that sometime in March 2018 he was informed that there had been a stabbing incident outside their gate no. 3; that their security guard on duty, late Sh Digitally signed by GEETANJALI SC No. 286/2018 GEETANJALIFIR No. 15/2018, PS C.R. Park Date:
State. Vs. Sunny @ Peeri & Anr. 2026.03.12 17:06:18 Page no. 21 of 36 +0530 Krishan Kumar was called by the police to give witness to the incident; that since he was held up for a long time he was deputed by his association to visit the PS CR Park for his release; that later on, în May, the police had asked the association for the hard disk of the CCTV cameras installed at the gates which was seized vide seizure memo which is Ex. PW6/A." Thus PW-6 is the one who handed over the CCTV footage of the camera installed at the gate of the Godawari apartments however he failed to identify the same since he has deposed that " he cannot identify hard disk if shown to him; that he even don't remember whether he had handed over the said hard disk or some staff at handed over the same to the police." 11.5 PW-7 Shri Kamal Chopra has deposed that "in the first week of March 2018, he was present at his above mentioned house; that Dashrath was working as cook at his house and he was residing in the area of Tugalkabad; that he used to come at about 9.00 AM and leave at about 2.00 PM; that he again came at about 4.00 PM and usually leave at 9.00 PM after preparing our food; that on the day of incident, police official came to his house and asked about Dashrath; that he told him that he was his cook;
that thereafter, he came to know that Dashrath was murdered by some persons; that he immediately reached at the spot i.e. in front of Apartment towards Don Bosco School where he came to know that Dashrath was shifted to hospital. " PW-7 just proved the fact that the deceased was employed as cook with him but this fact does not lead to any conclusion regarding the culpability of the accused persons in his murder.
Digitally signedSC No. 286/2018 byFIR No. 15/2018, PS C.R. Park GEETANJALI State. Vs. Sunny @ Peeri & Anr. GEETANJALI Date: 2026.03.12Page no. 22 of 36 17:06:23 +0530 11.6 PW-15 Shri Arvinder Pal Singh has deposed that "He has been working as Manager Operation at security Services, Jawa Management Services Private Limited since 2004; that in the year 2018, their company provided security services to Yamuna Apartments, Alaknanda, Delhi; that in front of the Yamuna Apartments, one apartment namely Godavari was there; that his Area Supervisor Sanjay Kumar had received a call from a police official from police post Alaknanda Chowki and they asked him to come to police post along with the security guard who was on duty on that day; that thereafter he along with Sanjay Kumar, Area Supervisor took the guard Nitesh Kumar to police post with his document; that they produced guard Nitesh Kumar before the police official and they also handed over certified copy of voucher salary dated 10.04.2018 of guard Nitesh, application for leave and copy of aadhar card of Nitesh Kumar to the police official, who seized the same vide seizure memo which is Ex.PW15/A; that the said documents i.e. certified copy of voucher salary dated 10.04.2018 of guard Nitesh, application for leave and copy of aadhar card of Nitesh Kumar are Ex.PW15/B, Ex.PW15/C and Ex.PW15/D, 15/D, respectively; that the said documents bear the signature of the Accountant of the company however he could not recollect the same; that the said guard Nitish Kumar was on duty at gate no.2, Yamuna Apartments from 08:00 p.m. to 08:00 am on the intervening night of 04/05.03.2018." In view of the same PW-15 has just proved the employment of security guard Nitesh Kumar at Yamuna Apartments, Alaknanda who is produced as eye witness of the Digitally signed by GEETANJALI SC No. 286/2018 FIR No. 15/2018, PS C.R. Park GEETANJALI Date:
State. Vs. Sunny @ Peeri & Anr. 2026.03.12 Page no. 23 of 36 17:06:31 +0530 incident but that eye witness did not support the case of the Prosecution. Hence the testimony of PW-15 is also not relevant in fixing the guilt of the accused persons. 11.7 In the end PW-16 Smt. Anita Devi and PW-17 Shri Mohan are the ones who received the dead body of Dashrath Mukhiya on identification after the postmortem proceedings and their testimonies are also not helpful in putting the burden of present murder on the accused persons.
CIRCUMSTANTIAL EVIDENCE/ RECOVERIES
12. The investigating machinery was set into motion on the receipt of DD no. 23A by IO/ Inspector M.P. Singh who was examined as PW-24. He has deposed that "On 04.03.2018, he was posted as Inspector (Investigation) at police station Chitranjan Park, Delhi and on that day pursuant to a call received vide DD no.23A Ex.A2 regarding stabbing he along with other police officials from the police station reached the place of incident i.e. main Alaknanda Road, between Yamuna and Alaknanda Apartments, Alaknanda, New Delhi; that the said call had already been assigned to Sub-Inspector Avinash Kumar; that when he reached the said place, PCR had already removed the unknown injured to AIIMS Trauma Centre, where he was declared 'brought dead'; that SI Avinash Kumar had already gone to the hospital and after some time, he returned to the place of incident; that wife of the deceased and her two children also reached the place of incident and photograph of the deceased was shown to his wife Anita Devi who identified the same to be the photograph of her husband and revealed hisDigitally name as Dashrath signed by GEETANJALI GEETANJALI Date:
SC No. 286/2018 FIR No. 15/2018, PS C.R. Park 2026.03.12 State. Vs. Sunny @ Peeri & Anr. 17:06:37 Page no. 24 of 36 +0530 Mukhia; that thereafter he along with SI Avinash Kumar made inquiry from the security guards deputed at gate of Godawari Apartments and their names were Krishan Kumar and Nitish Kumar Patel; that the said security guards had handed over the Samsung mobile phone having golden colour of the deceased who seized the same vide seizure memo; that pursuant to an information given by SI Avinash Kumar, crime team also visited the scene of crime and carried out its inspection and also clicked photographs of the scene of crime; that SI Avinash Kumar recorded the statement of the said security guard Krishan Kumar, made endorsement thereon and got the present FIR registered through Constable Parveen; that after registration of the FIR, investigation of this case was entrusted to him; that during the course of inspection, Crime team official lifted blood-stains from four different places, blood-stained soil and earth control were also lifted and kept in different plastic dibbi; that one white colour broken earbud (wireless earphone) make Samsung was recovered from the main road, opposite to Yamuna Apartments, Alaknanda; that the said exhibits were kept in different plastic containers and same were sealed and seized vide seizure memo Ex.PW14/B; that SI Avinash Kumar had also taken into possession the mobile phone of the deceased which was handed over to him by security guard Krishan Kumar and same was seized vide seizure memo Ex.PW14/A; that they had also checked the CCTV footage of the CCTV camera installed at gate no.3 of the Godawari Apartments wherein two boys were seen running towards Tuglakabad Station; that he had taken the still Digitally signed by GEETANJALI GEETANJALI Date:
SC No. 286/2018 FIR No. 15/2018, PS C.R. Park 2026.03.12 State. Vs. Sunny @ Peeri & Anr. 17:06:42 Page no. 25 of 36 +0530 photograph/videography of the said two boys from the said CCTV footage."
12.1 IO / Inspector M.P. Singh cracked the present case on the basis of statement of security guard i.e. PW-3 Shri Krishan Kumar but he did not support the case of the Prosecution and turned all the proceedings thereafter as farce. No conclusion regarding the culpability of accused persons can be drawn from the investigating proceedings in the event of public witnesses not supporting the same.
13. From the aforesaid, I am of the considered opinion that Prosecution has failed to prove its case beyond reasonable doubt against the accused persons. There is no reliable and cogent evidence against the accused persons namely Sunny @ Peeri @ Sanjay and Rahul @ Lala. In these circumstances, accused Sunny @ Peeri @ Sanjay and Rahul @ Lala cannot be convicted for the offence punishable u/s. 302/34 and accordingly they are acquitted of charge u/s. 302/34 IPC.
Typed to the direct dictation and Digitally signed by announced in the open court GEETANJALI GEETANJALI Date:
on this 12th March, 2026a 2026.03.12 17:07:33 +0530 (Geetanjali) Addl. Session Judge (FTC)-03 South East District,Saket Courts New Delhi/12.03.2026 Annexure: Appendix in compliance of Judgement passed by Hon'ble Apex Court in Criminal Appeal No. 2973/2023 titled as "Manojbhai Jethabhai Parmar (Rohit) Vs. State of Gujarat".
SC No. 286/2018 FIR No. 15/2018, PS C.R. Park State. Vs. Sunny @ Peeri & Anr. Page no. 26 of 36 Appendix CHART OF WITNESSES EXAMINED Prosecution Name of the Description.
witness no. witness PW-1 Shri Ram Pratap He is the person who called at 100
number regarding the incident in question.
PW-2 Ct. Anil Kumar He is the driver of PCR vehicle who took the injured to AIIMS, Trauma Center.
PW-3 Shri Krishan He is the eye witness of the
Kumar incident.
PW-4 Shri Akash Singh He is also the eye witness of the
incident.
PW-5 Shri Nitish He is also the eye witness of the
Kumar Patel incident.
PW-6 Shri Abhijit Roy He is the Honorary Secretary of the
Godawari welfare Association and provided the hard disk of the CCTV camera installed at the gate of Godawari Apartments. He also handed over the attendance register of the guards and attendance record for the month of March 2018.
PW-7 Shri Kamal He is the employer of deceased
Chopra Dashrath.
PW-8 ASI Radhey He is the MHC(M) who handed
Shyam over the exhibits of the present case
to Ct. Matadeen and Ct. Devender for depositing the same in FSL. PW-9 HC Mahesh He is the photographer of the Crime Team and took photographs of the spot.Digitally signed by GEETANJALI
SC No. 286/2018 FIRDate:
GEETANJALI No. 15/2018, PS C.R. Park 2026.03.12 State. Vs. Sunny @ Peeri & Anr. Page no.
17:07:51 +0530 27 of 36 PW-10 Ct. Praveen He joined the IO during the
investigations, got registered the present FIR and was part of the team who arrested, personally searched and recorded disclosure statement of accused namely Sunny @ Peeri and Rahul @ Lala.
PW-11 HC Anil Kumar He is the police official who was present in the PCR who took the injured to AIIMS, Trauma Center. PW-12 SI Rakesh Kumar He collected the postmortem report of deceased Dashrath Mukhiya from AIIMS, Trauma Center along with exhibits on the instructions of IO/Inspector M.P. Singh.
PW-13 HC Hardwari Lal He is the messenger who delivered the copy of FIR at the residence of Ld. MM and at the office of DCP South East District.
PW-14 Inspector He joined the IO during the Avinash Kumar investigations, got registered the present FIR and was part of the team who arrested, personally searched and recorded disclosure statement of accused namely Sunny @ Peeri and Rahul @ Lala.
PW-15 Shri Arvinder Pal He is the Manager, Operations at Singh security services, Jawa Management Services Pvt. Ltd. who provided security services to Yamuna Apartments, Alaknanda. He along with area supervisor Sanjay Kumar SC No. 286/2018 FIRDigitally No. 15/2018, signed PS C.R. Park by GEETANJALI State. Vs. Sunny @ Peeri & Anr. GEETANJALI Date: Page no. 28 of 36 2026.03.12 17:07:58 +0530 produced guard Nitesh Kumar who was on duty on the date of incident before the police. They also handed over to the police the salary voucher dated 10.04.2017, application for leave and copy of aadhar card of said guard.
PW-16 Smt. Anita Devi She is the wife of deceased
Dashrath Mukhiya and she
identified dead body of her
husband. After postmortem the dead body was handed over to her.
PW-17 Shri Mohan He is the uncle (chacha) of deceased Mukhiya Dashrath Mukhiya and he identified his dead body. After postmortem the dead body was handed over to him.
PW-18 SI Surender He along with IO Inspector M.P. Singh Singh took the accused persons to AIIMS hospital for taking their blood samples and doctor handed over the sealed blood in gauze with two sample seals.
PW-19 Ct. Matadeen He collected seventeen sealed exhibits along with sample seal from malkhana, PS C.R. Park and deposited the same with FSL, Rohini and obtained acknowledgment slip qua the same.
PW-20 HC Jagbir He was the Duty Constable at
AIIMS Trauma Center and
informed the PS C.R. Park
regarding admission of unknown patient who was declared "brought dead". He recovered one white colour lead of earphone make SC No. 286/2018 FIR No. 15/2018, PS C.R. Park State. Vs. Sunny @ Peeri & Anr. Page no. 29 of 36 Digitally signed by GEETANJALI GEETANJALI Date:2026.03.12 17:08:09 +0530
Samsung from the said person and handed over the same to IO M.P. Singh.
PW-21 Retd. SI Vijay He proved DD entries in roznamcha Singh register regarding the arrival and departure of the police officials. PW-22 SI Yamin He joined the investigation along with the IO and collected the postmortem report of deceased Dashrath Mukhiya from AIIMS Trauma Center.
PW-23 Ct. Devender He took case property i.e. hard-
drive along with two blank hard drives with FSL form from malkhana of PS C.R. Park and deposited the same in FSL Rohini. PW-24 Inspector M.P. He is the IO of the present case.
Singh PW-25 ASI Radhe He is the MHC(M) who deposited Shyam the case property and sealed exhibits in the malkhana.
Documents produced on behalf of the Prosecution. Exhibit No. Description of the Exhibit Proved by/ attested by Ex.PW1/A Complaint PW-3 Shri Krishan Kumar Ex.PW4/A TIP proceedings qua PW-4 Shri Akash Singh accused Sunny @ Peeri Ex.PW4/B TIP proceedings qua PW-4 Shri Akash Singh accused Sunny @ Peeri Ex.PW5/A Statement u/s. 161 Cr.PC of PW-5 Shri Nitish Kumar Shri Nitish Kumar Patel Patel Digitally signed by GEETANJALI GEETANJALI Date:
SC No. 286/2018 FIR No. 15/2018, PS C.R. Park State. Vs. Sunny @ Peeri & Anr. 2026.03.12 Page no. 30 of 36 17:08:31 +0530 Ex.PW6/A Seizure memo of hard disc PW-6 Shri Abhijit Roy of CCTV camera Ex.PW6/B Certificate u/s. 65-B of the PW-6 Shri Abhijit Roy Indian Evidence Act qua CCTV footage Ex.PW6/C Seizure memo of attedance PW-6 Shri Abhijit Roy register of the guards Ex.PW6/D Attendance record for the PW-6 Shri Abhijit Roy month of March 2018 Ex.A-14 Entries qua depositing PW-8 ASI Radhey exhibits in the FSL by Ct. Shyam Matadeen Ex.A-15 Entries qua depositing PW-8 ASI Radhey exhibits in the FSL by Ct. Shyam Matadeen Ex.PW9/A Negatives of the PW-9 HC Mahesh photographs Ex.PW9/B 22 photographs of the spot PW-9 HC Mahesh Ex.PW10/A Arrest memo of accused PW-10 Ct. Praveen Sunny @ Peeri Ex.PW10/B Personal search memo of PW-10 Ct. Praveen accused Sunny @ Peeri Ex.PW10/C Disclosure statement of PW-10 Ct. Praveen accused Sunny @ Peeri Ex.PW10/D Pointing out memo of the PW-10 Ct. Praveen place of occurrence prepared at the instance of accused Sunny @ Peeri Ex.PW10/E Seizure memo of shirt of the PW-10 Ct. Praveen accused Sunny @ Peeri Ex.PW10/F Sketch memo of blood PW-10 Ct. Praveen stained knife Ex.PW10/G Seizure memo of blood PW-10 Ct. Praveen stained knife Digitally signed by GEETANJALI SC No. 286/2018 FIR No. 15/2018, PS C.R. Park GEETANJALI Date:
State. Vs. Sunny @ Peeri & Anr. 2026.03.12 Page no. 31 of 36 17:08:39 +0530 Ex.PW12/A Seizure memo of the PW-12 SI Rakesh exhibits of the deceased Kumar Dashrath along with report received from AIIMS, Trauma Center Ex.PW13/A DD entry qua delivering the PW-13 HC Hardwari Lal copy of FIR at the residence of the Ld. MM and at the office of DCP, South East Ex.PW14/A Seizure memo of mobile PW-14 SI Avinash phone make Samsung Kumar Ex.PW14/B Seizure memo of blood PW-14 SI Avinash stained earth control and Kumar blood stains swipe Ex.PW14/C Seizure memo of earn PW-14 SI Avinash phone with one speaker and Kumar wire of the deceased Ex.PW14/D Arrest memo of accused PW-14 SI Avinash Rahul @ Lala Kumar Ex.PW14/E Personal search memo of PW-14 SI Avinash accused Rahul @ Lala Kumar Ex.PW14/F Disclosure statement of PW-14 SI Avinash accused Rahul @ Lala Kumar Ex.PW14/G Seizure memo of one PW-14 SI Avinash reddish brown coloured Kumar purse of deceased Ex.PW14/H Pointing out memo of place PW-14 SI Avinash of occurrence prepared at Kumar the instance of accused Rahul @ Lal Ex.PW14/I Site plan of the place of PW-14 SI Avinash recovery of purse prepared Kumar at the instance of accused Rahul @ Lala PW14/J Site plan of the place of PW-14 SI Avinash recovery of knife and blood Kumar stained shirt prepared at the instance of accused Rahul @ Lala SC No. 286/2018 FIR No. 15/2018, PS C.R. Park State. Vs. Sunny @ Peeri & Anr. Digitally signedPage no. 32 of 36 by GEETANJALI GEETANJALI Date:
2026.03.12 17:08:45 +0530 Ex.PW15/A Seizure memo of copy of PW-15 Shri Arvinder salary voucher dated Pal Singh 10.04.2018 of guard Nitesh, application for leave and copy of Aadhar card Ex.PW15/B Copy of salary voucher PW-15 Shri Arvinder dated 10.04.2018 of guard Pal Singh Nitesh Ex.PW15/C Application for leave of PW-15 Shri Arvinder guard Nitesh Pal Singh Ex.PW15/D Copy of Aadhar card of PW-15 Shri Arvinder guard Nitesh Pal Singh Ex.PW16/A Identification memo of the PW-16 Smt. Anita Devi dead body by Smt. Anita Devi Ex.PW16/B Identification memo of the PW-16 Smt. Anita Devi dead body by Shri Ram Mukhiya Ex.PW16/C Handing over memo of the PW-16 Smt. Anita Devi dead body Ex.PW18/A Seizure memo of blood in Ex.PW18/A gauze with two sample seals handed over by the doctor Ex.PW21/A DD entries in roznamcha PW-21 Retd. SI Vijay (OSR) to Ex register regarding the arrival Singh PW21/I and departure of the police officials.
Ex.PW24/A Site plan of the place of PW-24 Inspector M.P. incident Singh Ex.PW24/B Application for conducting PW-24 Inspector M.P. postmortem of the dead Singh body Ex.PW24/AA Application for conducting PW-24 Inspector M.P. TIP of both the accused Singh persons Ex. A1 (colly) FIR alongwith certificate Admitted u/s. 294 Cr.PC u/s 65B Indian Evidence by both the accused Act persons SC No. 286/2018 FIR No. 15/2018, PS C.R. Park Digitally signed State. Vs. Sunny @ Peeri & Anr. by GEETANJALI Page no. 33 of 36 GEETANJALI Date:
2026.03.12 17:08:51 +0530 Ex. A2 and Ex. DD No. 23A and 24A both Admitted u/s. 294 Cr.PC A3 dated 04.03.2018 by both the accused persons Ex. A4 PCR call form Admitted u/s. 294 Cr.PC by both the accused persons Ex. A5 Scaled site plan Admitted u/s. 294 Cr.PC by both the accused persons Ex. A6 Crime scene report Admitted u/s. 294 Cr.PC by both the accused persons Ex. A7 MLC of deceased Admitted u/s. 294 Cr.PC by both the accused persons Ex. A8 Postmortem report of Admitted u/s. 294 Cr.PC deceased by both the accused persons Ex.A9 (colly) and MLC of accused Sunny @ Admitted u/s. 294 Cr.PC A-10 Peeri @ Sunny Kumar by both the accused dated 09.03.2018 and persons 23.03.2018 As Ex.A-11 TIP of accused Sunny @ Admitted u/s. 294 Cr.PC Peeri by both the accused persons Ex. A12 Case property TIP Admitted u/s. 294 Cr.PC proceedings of accused by both the accused Rahul persons Ex.A-13 (colly.) Age proof documents of Admitted u/s. 294 Cr.PC accused Sunny @ Peeri. by both the accused persons Ex. A14 Copy of RC no. 30/21/18 Admitted u/s. 294 Cr.PC dated 10.04.2018. by both the accused persons Digitally signed by GEETANJALI GEETANJALI Date:2026.03.12 17:08:57 +0530
SC No. 286/2018 FIR No. 15/2018, PS C.R. Park State. Vs. Sunny @ Peeri & Anr. Page no. 34 of 36 Ex. A15 Copy of RC no. 32/21/18 Admitted u/s. 294 Cr.PC dated 27.04.2018. by both the accused persons Ex. A16, Subsequent opinion dated Admitted u/s. 294 Cr.PC 07.09.2019. by both the accused persons Ex. A17 FSL report dated Admitted u/s. 294 Cr.PC 13.07.2018. by both the accused persons Ex. A18 FSL report dated Admitted u/s. 294 Cr.PC 10.07.2018. by both the accused persons Ex. A19 (colly) CDR and CAF alongwith Admitted u/s. 294 Cr.PC certificate u/s 65B Indian by both the accused Evidence Act of mobile No. persons 8527957479.
Ex. A20 and Ex. Duty roster of South Zone Admitted u/s. 294 Cr.PC A21 dated 04.03.2018, certified by both the accused copy of Call Book. persons Ex. A22 (colly) MLC of accused Rahul Admitted u/s. 294 Cr.PC and Ex. A23 dated 09.03.2018 as and by both the accused (colly) MLC dated 23.03.2018. persons Ex. A24 and Ex. TIP proceedings of accused Admitted u/s. 294 Cr.PC A25 (colly) Rahul @ Lala and his age by both the accused proof documents. persons Ex.A-20. FSL report dated Admitted u/s. 294 Cr.PC 19.04.2023 prepared by Shri by both the accused Kaushalendra Kumar persons Chaudhary, Jr. F/ACE.
List of Material Objects.
Material Description of exhibit Proved by / attested by object no.
Ex.P-1 Hard drive PW-10 Ct. Praveen Ex.P-2 Red coloured shirt of PW-10 Ct. Praveen SC No. 286/2018 FIR No. 15/2018, PS C.R. Park Digitally signed by State. Vs. Sunny @ Peeri & Anr. GEETANJALI Page no. 35 of 36 GEETANJALI Date:
2026.03.12 17:09:03 +0530 accused Sunny @ Peeri Ex.P-3 Knife PW-10 Ct. Praveen Ex.MO-1 Broken Samsung earbud PW-14 SI Avinash Kumar (earphone) with small piece of wire recovered from the scene of crime Ex.MO-2 One earphone having wire, PW-14 SI Avinash Kumar speaker, jag of Samsung belonging to the deceased Ex.MO-3 Purse containing two leaf PW-14 SI Avinash Kumar cheque of Central Bank of India Digitally signed by GEETANJALI GEETANJALI Date:
2026.03.12 (Geetanjali)17:09:07 +0530 Addl. Session Judge (FTC)-03 South East District,Saket Courts New Delhi/12.03.2026 SC No. 286/2018 FIR No. 15/2018, PS C.R. Park State. Vs. Sunny @ Peeri & Anr. Page no. 36 of 36