Delhi District Court
State vs . Satish Kumar Khurana, on 1 May, 2019
IN THE COURT OF SH. AJAY GOEL, ADDITIONAL
SESSIONS JUDGE/SPECIAL JUDGE (NDPS),
DWARKA COURTS, NEW DELHI.
Sessions Case No. 440781/2016
State Vs. Satish Kumar Khurana,
S/o Sh. Sohan Lal Khurana,
R/o A-50, Shish Ram Park, Uttam
Nagar, New Delhi.
FIR No. : 225/2012
Police : Bindapur
Station
Under : 324/307/302 IPC
Sections
Date of Institution of case : 20.10.2012
Date of Assignment to this court : 31.07.2017
at the stage of prosecution evidence
Date of Arguments : 27.04.2019
Date of Decision : 01.05.2019
JUDGMENT:
1. The facts as germane from the prosecution story are accused Satish Kumar Khurana was running a ladies garment shop in the name and style of Prerna SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.1/62 Fashion, at Shri Ram Complex, Arya Samaj Road, Uttam Nagar, New Delhi. On 21.07.2012, at about 7.40 p.m., he assaulted on Sh. Sanjay Goel (since deceased) with a Chhura and chopper and caused several injuries on his person and when Sh. Kamal Kishore Verma intervened, he assaulted him also with a knife on his right side chest and caused injuries. During assault on Sh. Kamal Kishore Verma, the knife/chopper of accused Satish Kumar Khurana had fallen in the shop but he again assaulted on him with other knife/chhurra on his finger of right hand and elbow. Accused Satish Kumar Khurana also assaulted Shri Raj Kumar Dabas, Sh. Deepak Chawla and Pawan Nagpal, with knife and chopper and had caused dangerous injuries to them.
2. An information was received at the PS regarding SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.2/62 the incident and wireless message was flashed and on hearing the message on wireless set HC Mahinder Singh who was on patrolling, reached the spot. The public persons present there pointed out towards accused Satish Kumar Khurana and at that time accused having two knives in his both hands. Sh. Raj Kumar Dabas tried to stop accused with the help of a pipe but he assaulted him with knives. HC Mahinder took out his service pistol and warned the accused and on this he kept both the knives on the ground and HC Mahinder took both the knives of accused in his possession. Ct. Rinku also reached the spot at about 8.00 p.m. and Sh. Kamal Kishore who was being shifted to PCR Van had produced a knife before him stating that accused had assaulted on him with the same and it was fallen in his shop. All the injured persons were sent to the hospital.
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3. The information received at the PS Bindpur regarding the incident was recorded vide DD No. 36A. The SHO PS Bindapur along with other staff reached the spot and in the meantime, Insp. Jatinder Kumar along with Ct. Giri Raj also reached the spot. HC Mahinder Singh produced accused before Insp. Jatinder Kumar along with the two dagger type knives and Ct. Rinku had also produced one knife before him. Insp. Jatinder Kumar reached DDU Hospital, Hari Nagar, New Delhi where injured Sanjay Goel(since deceased), Sh. Kamal Kishore Verma, Sh. Deepak Chawla and Pawan Nagpal were found admitted and only Sh. Kamal Kishore Verma was fit for statement and Insp. Jatender Kumar recorded his statement. Insp. Jatinder Kumar received an information regarding admission of Sh. Raj Dabas in Kalra Nursing Home and on this he went there but Sh. Raj Kumar SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.4/62 Dabas was not in a position to give his statement. ASI Khajan Singh in-charge crime team had inspected the spot and prepared report and Ct. Arun Kumar took photographs. Insp. Jatinder Kumar got registered the present FIR and after registration of the FIR, the investigation of this case was assigned to him who lifted blood sample, earth control from the spot and sealed and seized the same.
4. Accused was arrested by Insp. Jatinder Kumar and two visiting cards were recovered from his possession. On the back of one of the card, it was found written in Hindi that ''Jin logo ne mujhe pareshan kiya hai unn ki jaankari diary main likhi hai'' and on the back side of the other card, it was written, ''agar mere bachche mar jate hai to unn ka antim sanskar inn paise se kar daina.'' Insp. Jatinder SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.5/62 Kumar prepared sketches of the knives and thereafter he sealed both the dagger typed knives in two separate pullandas and sealed it with the seal of JK. The third chopper type knife was sealed by Insp. Jatinder Kumar with seal of JK. On the intervening night of 21/22.07.2012, Insp. Jatineder Kumar recorded disclosure statement of accused and sealed and seized the clothes of complainant/injured Sh. Kamal Kishore Verma. Clothes of accused which he was wearing at the time of incident were sealed and seized by Insp. Jatinder Kumar. The 7 sealed pullandas containing the clothes of other injured persons were also seized. In pursuance of his disclosure statement, accused got recovered a diary from his shop namely Prerna Fashion, Shri Ram Complex at Arya Samaj Road, Uttam Nagar, New Delhi and the same was seized by Insp. Jatineder SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.6/62 Kumar.
5. On 22.07.2012, in the morning during treatment injured Sanjay Goel had expired in ICU at DDU Hospital and an information was received at PS Bindapur vide DD No. 10A at about 6.40 a.m. from DDU Hospital. On receipt of DD no. 10A, section 302 IPC was added and the further investigation of the case was assigned to Insp. Subhash Chand.
6. On 22.07.2012, Dr. B.N.Mishra had conducted postmortem on the dead body of deceased Sanjay Goel and after postmortem, he handed over the blood sample of the deceased to the IO.
7. On 23.07.2012, Insp. Subhash Chand reached Kalra Nursing Home Kirti Nagar and recorded SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.7/62 statement of injured Sh. Raj Kumar Dabas and collected his MLC
8. On 24.07.2012, Insp. Subhash Chand reached B.L.Kapoor Hospital and recorded the statement of injured Sh. Deepak Chawla and collected his MLC. On the same day, Insp. Subhash Chand reached DDU Hospital and recorded the statement of injured Sh. Pawan Nagpal and collected his MLC
9. On 26.07.2012, ASI Leela Ram handed over the exhibits to Insp. Subhash Chand. On 28.07.2012, the clothes of the injured and the weapon of offence were submitted in the hospital for subsequent opinion and Dr. B.N.Mishra prepared the sketches of the weapons and gave opinion. On 29.08.2012, Sh. Hardeep Singh Draftsman visited the spot with Insp. SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.8/62 Subhash Chand and HC Mahinder Singh and took measurement of the spot and prepared scaled site plan on 01.09.2012.
10. On 03.09.2012, specimen hand writing of accused was taken on two papers S-1 and S-2 after the permission of the court. On 11.10.2012, the clothes of injured Sh. Raj Kumar Dabas were seized by Insp. Subhash Chand. On 12.10.2012, the blood sample of Shri Raj Kumar Dabas was seized by Insp. Subhash Chand. The exhibits were sent to FSL and the same were examined in the FSL. After completion of the investigation, the charge-sheet was filed in the court.
Charge against the accused:
11. On 05.12.2012, the charge for the offence under Section 324/307/302 IPC was framed against the SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.9/62 accused by my Ld. Predecessor wherein he pleaded not guilty and claimed trial.
Witnesses examined :
12. In order to prove its case, prosecution examined 30 witnesses.
13. PW-1 Sh. Kamal Kishore Verma is the complainant/injured in the present case. He deposed on the line of prosecution story and proved his statement Ex.PW1/A. His deposition will be considered later on.
14. PW-2 Sh. Raj Kumar Dabas is injured in the present case but did not support the case of the prosecution.
15. PW-3 Sh. Deepak Chawla is eye witness and SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.10/62 one of the injured in the present case. He deposed that on 21.07.2012, at about 7.40 pm, he was standing outside his shop. He saw that accused Satish Khurana was giving knife blows to Sanjay(deceased). He asked the accused why he was doing so and on his he assaulted him with knife on his hand and abdomen and thereafter accused also assaulted on one Pawan Nagpal with knife. He further deposed that accused Satish Kumar Khurana was running a shop near his shop and he was known to him.
16. PW-4 Sh. Pawan Nagpal is also eye witness and one of the injured in the present case. He deposed that on 21.07.2012, when he came out of his shop, he saw that accused Satish Khurana was giving knife blows to Sanjay(deceased). He asked SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.11/62 the accused why he was doing so and on his he assaulted him with knife on his chest and neck and caused injuries to him.
17. PW-5 Dr. Neeraj Garg proved the MLC of injured Sh. Kamal Kishore as Ex.PW5/A, prepared by Dr. Nitin Seth as he was acquainted with his hand writing and signature as he had seen him while writing and signing during the course of official duties.
18. PW-6 Ct. Ajay Kumar was working as Computer operator on the intervening night of 21/22.07.2012 and typed the FIR in the present case and proved the copy of FIR as Ex.PW6/A.
19. PW-7 Retd. SI Shamsher Singh was working SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.12/62 as Duty and proved computerized copy of the same as Ex.PW6/A and endorsement on the rukka Ex.PW7/A. He also proved DD No. 10A Ex.PW7/B recorded on receipt of information from DDU Hospital regarding death of injured Sanjay Goel.
20. PW-8 Ct. Giriraj deposed that on 21.07.2012 on receipt of DD no. 36A, he along with SI Jatinder Kumar reached at the spot where accused Satish Kumar Khurana was found apprehended by HC Mahender. He further deposed about recovery of two big knives(daggers), produced by HC Mahender and a Meat cutter knife produced by injured Kamal Kishore Verma. He further deposed on line of the prosecution story.
21. PW-9 HC Mahender Singh was posted at PS SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.13/62 Bindapur on 21.07.2012 and was on patrolling at about 7.45 p.m. On receipt of wireless message immediately reached at the spot and found accused Satish Kumnar Khurana inflicting injuries to injured persons. He is an eye witness of the incident. His deposition will be considered later on.
22. PW-10 Sh. Rajeev Garg took deceased Sanjay Goel to DDU Hospital. He also identified the dead body of deceased Sanjay Goel and proved the receipt of the same as Ex.PW10/A.
23. PW-11 Ct. Rinku deposed that on 22.07.2012 he was on PCR patrolling duty and on receit of a call, he reached at the spot at Shri Ram Complex, Arya Samaj Road, Uttam Nagar and found that blood was lying at the spot and came to know that injured has SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.14/62 been taken to some private hospital. He further deposed that injured Kamal met him at the spot and produced a chopper type knife stating that he was assaulted by accused Satish Kumar Khurana. He further deposed that accused was having knives on his both hands and was assaulting on each and every person coming in front of him. HC Mahender took into possession both the knives from the accused and apprehended him.
24. PW-11 Sh. Mukesh Dabas took injured Raj Kumar Dabas to Chhujju Ram Hospital and then to Kalra Nursing Home, Kirti Nagar. This witness did not support the case of the prosecution, hence, cross examined by Ld. Addl. PP wherein he deposed that he do not know if accused Satish Khurana had caused injuries to his brother Sh. Raj Kumar Dabas by SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.15/62 stabbing him.
25. PW-13 Ct. Amrinder Singh received the exhibits from MHC(M) and taken the same to DDU Hospital vide RC No. 111/21/12 for obtaining the subsequent opinion of the Doctor. The Doctor had returned the exhibits to him after giving the subsequent opinion, preparing the sketches of weapons and re-sealing the pullanda of exhibits along with sample seal which he handed over the same to IO. He further deposed that till the exhibits and aforesaid sample seal remained in his custody, the same was not tampered with.
26. PW-14 Sh. Hardeep Singh proved the scaled site plan Ex.PW14/A, prepared at the instance of HC Mahender Singh.
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27. PW-15 Insp. Praveen Kumar got conducted the postmortem on the dead body of deceased Sanjay Goel. He filled form 24.34 (1) (B), prepared brief facts and filled the requisitioned form for postmortem and proved the same as Ex.PW15A, Ex.PW15/B and Ex.PW15/C respectively. He also recorded statement of Rajiv Garg and Sh. Rajiv Goel regarding identification of the dead body of deceased as Ex.PW15/D and Ex.PW15/E respectively.
28. PW-16 Sh. Rajeev Goel is younger brother of deceased Sanjay Goel and identified the dead body of deceased Sanjay Goel and proved the same as Ex.PW15/E. He received the dead body of deceased after postmortem and proved its receipt Ex.PW10/A.
29. PW-17 ASI Leela Ram deposed that on SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.17/62 26.07.2012 he had gone to DDU Hospital where Doctor handed over him one blood sample gauge of deceased Sanjay Goel duly sealed with the seal of hospital and one sample seal of the hospital which he handed over the same to IO Insp. Subhash Chand in the PS and proved the same as Ex.17/A. He further deposed that till the aforesaid articles remained in his custody, the same were not tampered with in any manner.
30. PW-18 Ms. Jyoti deposed that on 21.07.2012 she reached at the spot and found her husband Sh. Pawan Nagpal lying in injured condition. Her husband was immediately taken to nearby Gupta Nurshing Home by her for treatment where other injured Deepak and Sanjay were also found admitted under medical observation. She further deposed that SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.18/62 on the advice of Doctor, her husband was referred to DDU Hospital along with injured Deepak and Sanjay for further medical treatment.
31. PW-19 Ct. Arun Kumar was posted as photographer in Mobile Crime Team on 21.07.2012 and deposed that on 21.07.2012 he along with ASI Khajan Singh in-charge Mobile Crime Team reached at the spot and took 15 photographs of the scene of spot from different angles. He proved the photographs Ex.PW19/A1 to Ex.PW19/A15 and its negatives as Ex.PW19/B-1 to Ex,.PW19/B-15.
32. PW-20 Dr. R.K.Shrivastav proved the MLC of injured Raj Kumar Dabas as Ex.PW20/A. He opined that nature of injuries were dangerous.
33. PW-21 Ct. Surender Kumar took and SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.19/62 deposited two sealed pullandas along with sample seal pertaining to this case to FSL, Rohini vide RC No. 156/21/12 and obtained receipt from the FSL. After returning to the Police Station, he handed over the receipt to MHC(M).
34. PW-22 Insp. Jatinder Kumar is the IO of the case and deposed on the line of prosecution story. He deposed that on 21.07.2012, on receipt of DD No. 36A, he along with Ct. Giriraj reached the spot at Shri Ram Complex, Arya Samaj Road, Uttam Nagar, New Delhi at about 08.15 p.m. where HC Mahender was also found present and he produced accused Satish Khurana before him. HC Mahender also produced two dagger type knives stating that the same were recovered from the accused. Ct. Rinku was also found at the spot and he also produced one meat SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.20/62 cutter (chopper type) knife stating that the same was given to him by injured Kamal Kishore Verma. The knives which were produced before him by HC Mahender and Ct. Rinku were handed over to HC Mahender and thereafter, leaving Ct. Giriraj, HC Mahender, Ct. Rinku and other beat staff at the spot, he went to DDU Hospital, where injured Deepak Chawla, Sanjay Goel, Pawan Nagpal and Kamal Kishore Verma were found admitted. Except injured Kamal Kishore Verma, rest of the injured were not fit for statement. He recorded statement of Kamal Kishore Verma, who was declared fit for statement by the doctor. He received an information regarding the admission of another injured Raj Kumar in Kalra Nursing Home and on this, he went to Kalra Nursing Home, where injured Raj Kumar was found under treatment but he was not in a position to give his SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.21/62 statement. Thereafter, he returned at the spot. Crime team had also come at the spot and took photographs. During inspection, he noticed that blood was lying at the spot. He prepared rukka Ex.PW22/A and sent Ct. Giriraj to the police station with rukka for registration of the case. In the meantime, complainant Sh. Kamal Kishore Verma had also come to the spot and he prepared site plan Ex.PW22/B at his instance. Ct. Giriraj returned from the police station and handed over the copy of the FIR and rukka to him. He also seized and sealed blood sample from the spot. He also lifted earth control from the spot. Accused Satish Kumar Khurana was arrested by him at the police station vide arrest memo Ex.PW1/B. He further deposed that at the time of arrest of accused, two visiting cards of Prerna Fashion were recovered from his possession and on SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.22/62 the back side of one of the card, it was found written in Hindi that 'Jin logon ne mujhe pareshan kiya hai unki jaankari diary mein likhi hai' and on the back side of the other card, it was found written that 'agar mere bachche mare jate hain to unka antim sanskar in paison se kar dein'. He also sealed and seized both the dagger types knives and chopper type knife in a pulanda. He recorded the disclosure statement of accused. He also seized the clothes of complainant as well as of accused. He further deposed that accused Satish Kumar Khurana got recovered a diary from his shop namely Prerna Fashion which he seized vide memo Ex.PW8/H. An information was received from DDU regarding death of injured Sanjay Goel and the same was recorded vide DD no. 10A (Ex.PW7/B) at about 6.40 a.m. As section 302 IPC was attracted hence he handed over the file to Insp. Subhash for SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.23/62 further investigation. He also identified the case property.
35. PW-23 SI Rakesh Kumar proved the copy of DD no. 36A as Ex.PW36/A.
36. PW-24 Ct. Naveen Kumar deposed that on 10.10.2012, on the instruction of IO, he received 10 sealed pullandas from MHC(M) and had taken the same to FSL Rohini vide RC No. 152/21/12. He deposited the sealed pullandas in FSL and obtained the receipt of FSL which he brought back to the police station and handed over the same to MHC(M).
37. PW-25 Dr. Sanjay Rai, proved the MLC of injured Sanjay Rai as Ex.PW25/A. He deposed that pant and shirt of injured Sanjay were sealed and SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.24/62 handed over to the IO. He also proved the MLC of injured Pawan Nagpal and Deepak Chawla as Ex.PW25/B and Ex.PW25/C respectively, prepared by Dr. Manoj as he was well acquainted with his signatures and had seen him while writing and signing.
38. PW-26 ASI Sunil Kumar deposed that on 25.09.2012, on the instructions of the IO, he had taken one dairy, two cards and hand writing sheet pertaining to this case to FSL Rohini vide RC No. 185/21/12 after receiving the same from MHC(M). He deposited the documents in FSL and obtained the receipt of FSL and hand over the same to IO. He further deposed that till the documents were remained in his custody, the same were not tampered with.
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39. PW-27 Sh. Ram Kumar brought the original MLC register containing MLC no. 14214, 14215, 14435 and 14385. Ex.PW25/A to Ex.PW25/C and Ex.PW5/A respectively.
40. PW-28 Dr. B.N.Mishra conducted the postmortem on the dead body of deceased Sanjay Goel and prove postmortem report as Ex.PW28/A. He further deposed that the cause of death in this case was hemorrhagic shock associated with compromised mechanical respiratory function as a result of tearing of multiple vital organs and fractured multiple ribs consequent upon multiple incised stab wounds and blunt impact on the chest. Among the sustained injuries 60-70% injuries were sufficient to cause death in ordinary course of nature. The manner of death was homicide and brutality/cruelty on the part of accused cannot be ruled out. Blood on gauze piece SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.26/62 was preserved and sealed with the seal of ''DFMT, DDUH'' and handed over to the IO concerned for examination. He further deposed that on 28.07.2012, Insp. Subhash Chand of PS Bindapur moved an application along with weapon of offence in sealed pullanda with the seal of JK and clothes preserved in separate parcels (both sealed with the seal of CMO DDU Hospital) of deceased seeking subsequent opinion regarding weapon of offence in regard to sustained injuries on the body of deceased Sanjay Goel and cut marks on his clothes produced. All the parcels were opened. The weapons in the parcels and clothes were examined by him. He prepared sketches of the weapons and proved as Ex.PW28/B, Ex.PW28/C and Ex.PW28/C. He examined the weapons Ex.S-1, S-2, S-3, the clothes and perused the injuries in the postmortem report of deceased SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.27/62 Sanjay Goel and MLCs of injured Pawan Nagpal and Deepak Chawla. He proved the detailed subsequent report in respect of injuries on the body of the deceased as Ex.PW28/E and the subsequent opinion in respect of injuries sustained by injured Pawan Nagpal and Deepak Chawla as EX.PW28/F. The weapons and clothes were sealed with the seal of ''DFMT, DDUH'' and were handed over to the IO with subsequent opinion.
41. PW-29 HC Arvind proved the relevant entries vide which the pistol was issued to HC Mahender on 20.07.2012 as Ex.PW29A and on 21.07.2012 Ex.PW29/B in Asla Register.
42. PW-30 Insp. Subhash Chand is the IO of the case. He deposed that on 23.07.2012, he reached Kalra Nursing Home, Kirti Nagar, New Delhi and SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.28/62 moved an application to the Doctor for seeking permission to record the statement of injured Raj Kumar Dabas who was under treatment. He collected MLC of injured Raj Kumr Dabas. On 24.07.2012, he reached B.L.Kapoor Hospital, Rajender Nagar, New Delhi and moved an application to the Doctor for seeking permission to record the statement of injured Deepak Chawla who was under
treatment. He collected MLC of injured Deepak chawla. On the same day, he reached DDU Hospital, Hari Nagar, New Delhi and moved an application to the Doctor for seeking permission to record the statement of injured Pawan Nagpal who was under
treatment. He collected MLC of injured Pawan Nagpal.
During investigation, he collected the relevant medical papers, PCR form which is Ex.PW30/D. On 26.07.2012, ASI Leela Ram handed over him one SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.29/62 sealed envelop sealed with the seal of hospital containing the blood samples of deceased Sanjay Goel and sample seal. He seized the same vide seizure memo already Ex.PW17/A. He deposited the sealed envelop and sample seal in malkhana. On the same day, he had moved the application Ex.PW30/E before doctor regarding subsequent opinion in respect of weapon of offence and clothes of injured.
On 29.08.2012, he along with HC Mahinder Singh and Sh. Hardeep Singh Assistant Draftsmen visited the spot. Sh. Hardeep Singh had taken measurement of the spot at the instance of HC Mahender and he prepared scaled site plan on 01.09.2012. During investigation, the specimen hand writing of the accused Satish Kumar Khurana was taken on two papers and the same were marked as S-1 and S-2. On 11.10.2012, injured Raj Kumar Dabas came to the SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.30/62 PS and handed over his blood stained clothes which was one jeans pant, one underwear and handkerchief. He sealed the same with the seal of SD and seized vide seizure memo Ex.PW2/A. He deposited the cloth pullanda in malkhana. On 12.10.2012, the Doctor handed over him the blood sample of injured Raj Kumar Dabas in a sealed pullanda along with sample seal and he seized the same vide memo Ex.PW30/G. He deposited the sample pullanda and sample seal in malkhana. During investigation the exhibit pertaining to this case were sent to FSL. He also moved an application to the Doctor seeking the final opinion regarding the nature of the injuries on the MLCs of injured Deepak Chawla and Pawan Nagpal. He collected the Postmortem report, crime team report, photographs taken by the crime team photographer and recorded SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.31/62 statement of witnesses and also collected the copies of relevant DD entries. He also proved attested copy of DD no. 75B as Ex.PW30/H1. He also collected the relevant entry of Asla Register. He also sent the diary, two visiting cards and the specimen hand writing of the accused were sent to FSL. The report of FSL were collected and filed in the court. He also proved the report of FSL of hand writing expert as Ex.PW30/H-2, the report of FSL of Biology Division dt. 19.12.2012 as Ex.PW30/H-3, the report of FSL of Biology Division dt. 28.02.2013 as Ex.PW30/H-4 and the report of FSL of Biology Division dt. 07.03.2013 as Ex.PW30/H-5. He also proved the case property i.e. two visiting cards Ex.P-6(Collectively), one diary Ex.P- 7 and two sheets S-1 (Ex.PW30/H-6) and S-2 (Ex.PW30/H-7) of specimen hand writing of accused. The same are shown to the witness who identified SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.32/62 the visiting cards and diary correctly. The specimen hand writing of the accused on S-1 and S-2 is and H-
7. He also took diary and visiting cards on record.
43. Vide order dated 05.04.2019, prosecution evidence was closed on the submissions of Ld. Addl. PP as all the cited witnesses were examined.
Statement of accused under section 313 Cr.P.C.
44. On 15.04.2019, the statement of accused Satish Kumar Khurana under Section 313 Cr.P.C. was recorded wherein all the incriminating evidence was put to him to which he pleaded his innocence and stated he has been falsely implicated in this case. He stated that he did not write anything on the diary and visiting cards. He took the defence that he was not present in the market and on the day of alleged SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.33/62 incident, he was present at about one km away from the scene of crime and nothing was recovered from his possession.
45. I have heard the Addl. PP for the State and Sh. Munish Kumar Sharma, Ld. LAC for the accused. The material on record has also been perused.
46. It is submitted by Ld. Addl. PP that the prosecution has successfully proved its case against accused beyond any reasonable doubt by examining the reliable witnesses. PW-1 Sh. Kamal Kishore Verma, PW-3 Sh. Deepal Chawla and PW-4 Sh. Pawan Nagpal who are the eye witness of the incident and injures in the present case have categorically deposed about inflicting injuries by accused Satish Kumar Khurana. It is further stated that the weapon of offence i.e. knives and Chopper were recovered SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.34/62 from the possession of accused at the spot. Two visiting cars and diary recovered from the possession of accused proved the motive and intention of accused. Further, the hand writing on the two visiting cards and diary have been proved by way of FSL report Ex.PW30/H2. It is further argued that seeing the gravity of the offence, accused be punished for the offences charged.
47. On the other hand, Ld. LAC for the accused submitted that accused has been falsely implicated in the present case and there are material contradictions in the testimonies of prosecution witnesses. It is further stated that the visiting cards and diary allegedly recovered from the possession of accused are planted one. It is further argued that prosecution has failed to prove its case against SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.35/62 accused beyond any reasonable doubt as PW-2 Sh. Raj Kuma Dabas and PW-12 Sh. Mukesh Dabas have not supported the case of the prosecution. FINDINGS
48. Accused has been charged for the offence punishable under section 324/307/302 IPC for inflicting injuries on the person of PW-1 Sh. Kamal Kishore Verma, PW-2 Sh. Raj Kumar Dabas, PW-3 Sh. Deepak Chawla, PW-4 Sh. Pawan Nagpal as well as causing injuries on the person of Sh. Sanjay Goel who later on died in the hospital. Before going into the merits of the present case, it is relevant to quote here section 324/307/302 IPC which reads as under:
Section 324 IPC is as under:SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.36/62
324. Voluntarily causing hurt by dangerous weapons or means.--Whoever, except in the case provided for by section 334, voluntarily causes hurt by means of any instrument for shooting, stabbing or cutting, or any instrument which, used as weapon of offence, is likely to cause death, or by means of fire or any heated substance, or by means of any poison or any corrosive substance, or by means of any explosive substance or by means of any substance which it is deleterious to the human body to inhale, to swallow, or to receive into the blood, or by means of any animal, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both.
Section 307 IPC is as under:
307. Attempt to murder.--Whoever does any act with such intention or knowledge, and under such circumstances that, if he by that act caused death, he would be guilty of murder, shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine; and if hurt is caused to any person by such act, the offender shall be liable either to 1[imprisonment for life], or to such punishment as is hereinbefore mentioned.
Attempts by life convicts.--2[When any person offending under this section is under sentence of 1[imprisonment for life], he may, if hurt is caused, be punished with death.] Section 302 IPC is as under:
SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.37/62
302. Punishment for murder.--Whoever commits murder shall be punished with death, or 1[impris-
onment for life], and shall also be liable to fine.
49. The case of the prosecution hinged on the testimonies of PW-1 Sh. Kamal Kishore Verma, PW-3 Sh. Deepak Chawla, PW-4 Sh. Pawan Nagpal and PW- 9 HC Mahender who are eye witnesses of the incident. Before proceeding further, I would like to discuss in brief the statements of these material witnesses and other important witnesses.
50. Perusal of testimonies of PW-1 Sh. Kamal Kishore Verma, PW-3 Sh. Deepak Chawla, PW-4 Sh. Pawan Nagpal and PW-9 HC Mahender reveal that they have fully supported the case of the prosecution. They have categorical deposed about inflicting injuries on deceased Sanjay Goel as well as other injured persons. PW-1 Sh. Kamal Kishore Verma is SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.38/62 the complainant/injured and eye witness of the incident. He has supported the case of the prosecution and narrated all incidents in categorical manner. Narrating the scene of incident, he categorically deposed that on 21.07.2012, he was present at his shop at Shriram Complex, Arya Samaj Road, Uttam Nagar, New Delhi and at about 6.30/7.00 p.m., he heard some noise outside his shop and on this he came out and saw that accused Satish Kumar Khurana hitting Sanjay Goel with a churra and a chopper (meat katne wala choper). Sanjay Goel was bleeding profusely and was having injuries on various parts of his body. Accused was hitting him andhadhund with chopper and chhura. When he asked the accused why he was doing so, on this leaving Sanjay, accused assaulted on him with a knife which slightly hit on his right side chest. He SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.39/62 pulled himself behind and in the process, the chopper fell down in his shop. The accused again assaulted on him with the other chhura which hit on his finger of right hand and elbow. He pushed the accused outside the shop and closed the shutter of his shop. He heard some noise from outside as maar diya, maar diya and after 2-3 minutes, he opened the shutter and came out. He narrated the entire incident to the police and handed over the chopper which had fallen in his shop, to the police which later on seized by the police. He further deposed that he had also seen Pawan Nagpal and Deepak Chawla having injuries on heir persons. Deepak Chawla was having injuries on his stomach and he was holding the same and there was heavy bleeding. This witness also identified chhura Ex.P-1 and chopper Ex.P-2. This witness was cross examined by Ld. LAC SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.40/62 but nothing contrary to the story of prosecution has come out. In his cross examination, he further deposed that he had seen accused causing injury to Sanjay Goel and he was the first person who sustained the injury from accused. In the entire cross examination, nothing have come on record to impeach the creditworthiness and trustworthiness of this witness.
51. PW-3 Sh. Deepak Chawla is also injured and eye-witness of the incident. Supporting the case of the prosecution, he categorically deposed that on 21.07.2012 at about 7.40 p.m. he was standing outside his shop. He saw that the accused Satish Kumar Khurana was giving knife blows to Sanjay (deceased) and Kamal Kishore. Wheh he asked the accused why he was doing so, he also assaulted him with a knife and caused injuries on his right hand and abdomen and SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.41/62 thereafter the accused also assaulted on one Pawan Nagpal with knife. He further deposed that accused was running a shop near his shop and he was known to him. Similarly, the testimony of PW-4 Sh. Pawan Nagpal is also categorical and corroborated the testimony of PW- 1 Sh. Kamal Kishore Verma and PW-3 Sh. Deepak Chawla on the point of assault by accused on the person of deceased Sanjay and other injured persons. He is also an injured and eye-witness of the case and fully supported the case of the prosecution. In his testimony, he deposed that on 21.07.2012, at about 7.15 p.m., he was present at his shop and on hearing some noise as Bacho Bacho, he came outside his shop and saw that accused Satish Kumar Khurana was giving knife blows to Sanjay. He asked the accused why he was doing so and on this, he assaulted him with knife on his chest and neck and caused injuries to him. Both SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.42/62 these witness were also cross examined by Ld. Counsel for the accused persons but failed to take out any cogent material in support of the accused and contrary to the case of the prosecution.
52. PW-9 HC Mahender is also one of the key indepdnent witnesses of the incident. This is the witness who apprehended the accused at the spot while inflicting injuries. He also categorically deposed that on 21.07.2012, he was on patrolling duty and at about 7.45 pm, he heard a message on the wireless set that at Shri Ram Complex, Arya Samaj Road, there was bleeding from the persons of 3-4 public persons. On this, he immediately reached Shri Ram Complex, Arya Samaj Road, Bindapur, New Delhi. Some public persons pointed out towards a person who was going towards the back side of Shri Ram Complex. He went there and one person namely Raju Dabas met him there who was SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.43/62 having a shop in the said market. This witness categorically deposed that the person who was going towards back side of Shri Ram Complex from the gali was the accused and he also correctly identified him in the court. He further deposed that accused was having two knives in his both hands. Raju Dabas tried to stop the accused with the help of a pipe and when he hit the pipe on the knives, the pipe bent. Accused assaulted on Raju Dabas with knives and caused injuries to him as a result of which Raju Dabas fell down and on seeing the situation, he took out his service pistol and warned the accused to keep the knives on the ground by pointing the pistol towards him. At that time, he was in uniform. On his warning, accused kept both the knives on the ground. The said knives were blood stained. He took both the knives in his possession. He further deposed that IO SI Jatinder arrested the accused at his SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.44/62 instance in presence of Sh. Kamal Kishore Verma and Ct. Giri Raj. The blood stained clothes of injured Kamal Kishore Verma which were one T-Shirt and one Jeans were sealed and seized by the IO vide memo Ex.PW8/C. The wearing clothes of accused which were blood stained i.e. one shirt and one pant were also sealed and seized by the IO vide memo Ex.PW8/D. He further deposed about seizing of two visiting cards and one diary. He also identified the two knives Ex.P-1 and Ex.P- 2, clothes of injured Kamal Kishore Verma as Ex.P- 4(collectively), clothes of accused as Ex.P- 5(Collectively), two visiting cards Ex.P-6(collectively) and diary Ex.P-7.
53. Perusal of testimony of all these above witnesses, it is clear that they have fully supported the case of the prosecution. All of them are eye-witness of SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.45/62 the incident and have categorically deposed about the crime committed by the accused. The identity of the accused is also not disputed as PW-1 Sh. Kamal Kishore Verma, PW-3 Sh. Deepak Chawla and PW-4 Pawan Nagpal were known to the accused previously being shopkeepers of the same market where accused was running his shop in the name and style of Prerna Fashions. Considering the chain of events as disclosed by all these above material witnesses bit-by-bit, I find no reason to disbelieve the testimonies of these witnesses. Even during cross examination, nothing contrary has come on record which may cause dent to the story of prosecution. With the testimonies of these witnesses, prosecution has proved the fact that accused Satish Kumar Khurana caused injuries on the person of deceased Sanjay Goel and also on the person of PW-1 Sh. Kamal Kishore Verma, PW-3 Sh. Deepak SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.46/62 Chawla and PW-4 Pawan Nagpal.
54. Now, come to the injuries sustained by deceased Sanjay Goel and other injured persons. PW-1 Sh. Kamal Kishore Verma deposed that when he asked the accused why he was doing so, on this leaving Sanjay, accused assaulted on him with a knife which slightly hit on his right side chest. The accused again assaulted on him with the other chhura which hit on his finger of right hand and elbow. PW-5 Dr. Neeraj Garg, Medical Officer, DDU Hospital proved the MLC No. 143/85 dt. 21.07.2012(Ex.PW5/A) pertaining to injured Sh. Kamal Kishore wherein the nature of injuries was opined as simple caused by sharp and blunt objects. PW-3 Sh. Deepak Chawla deposed that when he asked the accused why he was doing so, he also assaulted him with a knife and caused injuries on his right hand and abdomen. Similarly, PW-4 Sh. Pawan Nagpal has SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.47/62 also deposed that when he asked the accused why he was doing so and on this, he assaulted him with knife on his chest and neck and caused injuries to him. PW- 25 Dr. Sanjay Rai also proved the MLC of injured Sh. Pawan Kumar Nagpal and Sh Deepak Chawla as Ex.PW25/B and Ex.PW25/C respectively and opined the nature of injuries on the person of both the injured as ''Dangerous with sharp object''. As far as injuries to deceased Sanjay Goel is concerned, PW-1 Sh. Kamal Kishore Verma, PW-3 Sh. Deepak Chawla and PW-4 Pawan Nagpal have categorically deposed about giving knives blows by accused to deceased Sanjay who later on died in the hospital on 22.07.2012 in DDU Hospital. PW-25 Dr. Sanjay Rai, proved the MLC of deceased Sanjay Goel Ex.PW25/A. PW-28 Dr. B.N.Mishra, proved the postmortem report of deceased Sanjay Goel as Ex.PW28/A wherein it is opined that the cause of death SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.48/62 is due to hemorrhagic shock associated with compromised mechanical respiratory function as result of tearing of multiple vital organs and fractured multiple ribs consequent upon multiple incised stab wounds and blunt impact on the chest. Among the sustained injuries 60-70% injuries were sufficient to cause death in ordinary course of nature. The manner of death was homicide and brutality/cruelty on the part of accused cannot be ruled out. In view of the above testimonies of prosecution witnesses and the medical documents placed on record, prosecution has succeeded in proving the reason and cause of death of deceased Sanjay Goel and the nature of injuries sustained by PW-1 Sh. Kamal Kishore Verma, PW-3 Sh. Deepak Chawla and PW-4 Sh. Pawan Nagpal.
55. Prosecution has also proved the recovery of weapon i.e. knives and chopper which were used by SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.49/62 accused at the time of incident. It has come in the testimony of PW-1 Sh. Kamal Kishore Verma that When he asked the accused why he was doing so, on this leaving Sanjay, accused assaulted on him with a knife which slightly hit on his right side chest. He pulled himself behind and in the process, the chopper fell down in his shop. He narrated the entire incident to the police and handed over the chopper which had fallen in his shop to the police. Corroborating the testimony of PW-1 Sh. Kamal Kishore Verma, PW-11 Ct. Rinku also deposed that when he reached at the spot, injured Kamal met him and produced a chopper type knife to him and stated that he was assaulted by accused Satish Kumar Khurana. Deposition of PW-9 HC Mahender is also categorical with regard to recovery of knife from the possession of accused. He deposed that accused was having two knives in his both hands. SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.50/62 Accused assaulted on Raju Dabas with knives and caused injuries to him as a result of which Raju Dabas fell down and on seeing the situation, he took out his service pistol and warned the accused to keep the knives on the ground by pointing the pistol towards him. At that time, he was in uniform. On his warning, accused kept both the knives on the ground. The said knives were blood stained. He took both the knives in his possession. This witness apprehended the accused Satish Kumar Khurana with weapons of offence. This factum of recovery of weapons is further corroborated by PW-8 Ct Giri Raj and PW-22 SI Jatinder who have categorically deposed that HC Mahender produced two big knives(dagger) stating that the same were recovered from the possession of the accused. Ct. Rinku also met at the spot and he produced a Meat cutter knife stating that the same was produced by injured Sh. SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.51/62 Kamal Kishore Verma. So, in view of above discussions, I am not in agreement with the contention of Ld. Defence counsel that weapon of offence i.e. knives and chopper have been planted upon the accused just to make out a false case because deposition of above witness are clear cut on the point of weapons used by the accused at the time of committing crime and I find no reason to disbelieve their testimonies.
56. It is the case of the prosecution that accused Satish Kumar Khurana was not happy and frustrated with the consistent remarks of other shopkeepers regarding the character of his wife. He was under the impression that his wife has illegal relation with one other male person and due to this Sanjay Tailer, Rakesh chai wala, Kamal anguthi wala and Pawan Nagpal of his market used to talk with him in double meaning and SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.52/62 due to this he remained upset. To teach lesson to them, on 09.03.2011, he purchased two big choppers of stainless steel from Wazirpur Industrial Area and one dagger type chopper from Uttam Nagar Market and concealed them in his shop 10 days prior to the incident of the present case and committed the crime on 21.07.2012 with the help of above mentioned choppers and dagger on the person of deceased Sanjay Goel and injured Kamal Kishore, Raj Kumar Dabas, Deepak Chawla and Pawan Nagpal. In support of this above mentioned fact, prosecution has also seized two visiting cards from the possession of accused Satish Kumar Khurana and one diary. This fact of seizing of two visiting cards and diary has also come in the testimony of PW-22 Insp. Jatinder Kumar and PW-8 Ct. Giri Raj who have categorically deposed that when accused was arrested, two visiting cards were SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.53/62 recovered from his possession. On the back of one of the card, it was found written in Hindi that ''Jin logo ne mujhe pareshan kiya hai unn ki jaankari diary main likhi hai'' and on the back side of the other care, it was written, ''agar mere bachche mar jate hai to unn ka antim sanskar inn paise se kar daina.'' It has also come in the testimony of PW-8 Ct. Giriraj that accused Satish Kumar led the police party to his shop namely Prerna, shop no. 2, Shri Ram Complex, Arya Samaj Road, Uttam Nagar and took out a diary from the drawer of the table at the aforesaid shop and the said diary was seized by the IO vide memo Ex.PW8/H. It has also come in the testimony of PW-30 Insp. Subhash Chand that during investigation, both these visiting cards, diary and specimen handwriting of accused Ex.PW-30/H6 and Ex.PW-30/H7 were sent to FSL. A report from the FSL Ex.PW30H-2 to this effect was SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.54/62 received with the opinion of the expert that ''the person who wrote the blue enclosed Hindi writing and English signatures stamped and marked S1 and S2 also wrote the red enclosed Hindi writing and English signatures similarly stamped and marked Q1 to A66''. In the FSL report, the reasons for reaching the concluding and forming the opinion have been given in detail. From the above discussion, supported by FSL report Ex.PW30/H2, it is clear that the handwriting on the visiting cards and on the diary is in the hand of the accused and with this, the intention and motive of the accused Satish Khurana is clearly proved that he wanted to take revenge from other shopkeepers of the market who used to taunt him regularly regarding the character of his wife. Though, this fact of taunting about the character of wife of accused Satish Kumar SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.55/62 Khurana has been denied by the public witnesses but the factum of the accused being annoyed with them has clearly established from the thoughts mentioned in the notes written on the visiting cards and in the diary. Even if it is accepted that the denial by the public witnesses for taunting on the character of the wife of accused is due to the reason that they themselves were on fault on this aspect and it is the human tendency that they generally do not accept their fault for taunting on others, but nevertheless this cannot be ground of commit the offence. From the above facts, it has also proved that accused acted in preplanned manner and purchased the weapon of offence i.e. knives and chopper in advance and concealed it in his shop 10 days prior to the date of crime. The inference regarding the intention of the accused can also be gathered from the fact that he purchased not a small SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.56/62 knife to fulfill his ill intention but two big knives(chhuras) and one meat cutter type chopper. The wildness of accused can also been seen in the testimony of PW-1 Sh. Kamal Kishore Verma wherein he deposed that accused was hitting Sanjay Goel andhadhund with chopper and chhura.
57. Ld. Counsel for the accused has vehemently argued that there are number of contradictions in the testimonies of police officials who were part of the investigation in the present case and the investigation was not conducted in fair manner by the investigating agency. It is further argued that two of the prosecution witnesses i.e. PW-2 Sh. Raj Kumar Dabas and PW-12 Sh. Mukesh Dabas have not supported the case of the prosecution and denied the story of prosecution which is a big blow for the prosecution, the benefit of which should be given to the accused. Having heard the SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.57/62 submissions of Ld. Counsel for the accused and perusal of record, I do not find any merit in the arguments of Ld. Counsel for the accused that there are some contradictions in the testimonies of prosecution witnesses who were part of the investigation as considering the categorically and consistent deposition of PW-1 Sh. Kamal Kishore Verma, PW-3 Sh. Deepak Chawla, PW-4 Pawan Nagpal and PW-9 HC Mahender, the contradictions pointed out by Ld. Defence counsel cannot be considered a dent on the story of prosecution. I am of the view that rejecting the case of the prosecution merely on the basis of some inconsistencies in the evidence of investigating agency/police officials would amount to pay premium to the accused for the so called faults of Investigating team and more so when the public witnesses have fully supported the case of the prosecution. I am also of the SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.58/62 view that it would not be right to acquit an accused solely on account of some contradictions in the testimonies of prosecution witnesses. As far as depositions of PW-2 Sh. Raj Kumar Dabas and PW-12 Sh. Mukesh Dabas for not supporting the case of the prosecution are concerned, it is once again reiterated that when other public witnesses are duly supporting the case of the prosecution narrating all the scene of incident in natural and categorical manner, non supporting the case of prosecution by two witnesses cannot be said to be a dent or blow for the prosecution.
58. As far as defence of accused that he was not present in the market on the day of incident and was present at about one km away from the scene of crime is concerned, I find no merit and contention in this defence of the accused considering the fact that SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.59/62 cogent and reliable evidence has come on record to prove the presence of the accused at the spot and committed the crime of the present case. Moreover, merely saying that he was not present at the spot at the time of incident is not sufficient unless supported by any evidence. Even, no defence evidence has been led by accused in support of his defence that he was one km away from the spot at the time of incident. Moreover, this defence of accused is totally missing in the entire cross examination of prosecution witnesses. On the other hand, prosecution has successfully proved the present of accused at the spot. Hence, this defence of accused is rejected at the threshold.
59. In view of above facts and circumstances, it is held that prosecution has succeeded in bring home the charges against accused for the offence SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.60/62 punishable under section 324/307/302 IPC. Accordingly, accused Satish Kumar Khurana is held guilty and convicted for the offence punishable under Section 324 IPC for causing simple injuries to PW-1 Sh. Kamal Kishore Verma with sharp edged weapons i.e. knife, chopper etc., under section 307 IPC for causing dangerous injuries upon the person of Sh. Pawan Nagpal, Deepak Chawla with sharp edged weapons i.e. knife, chopper etc. with the intention and knowledge to cause such injuries which may cause their death and under section 302 IPC for committing murder of deceased Sanjay Goel. Case property is confiscated to State after expiry of period of appeal. Be put up for arguments on sentence.
60. Before parting, I would also like a word of appreciation for Sh. Munish Kumar Sharma, Advocate who was appearing for accused as a legal aid counsel SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.61/62 and he had conducted the case diligently and with all his capabilities. He had never taken any undue adjournment and have cooperated with the court. Digitally signed
AJAY by AJAY GOEL Date: 2019.05.06 GOEL 16:49:11 +0530 Pronounced in the open court. (Ajay Goel) Dated: 01.05.2019 Additional Sessions Judge Special Judge (NDPS), Dwarka Courts, New Delhi SC No. 440781/2016 State Vs. Satish Kumar Khurana . Page No.62/62