JUDGEMENT
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(1.) Process of criminal law was set into motion when at around 10.50 P.M. on March 18, 2007, SI Raj Kumar PW-8, recorded DD No.37A, Ex.PW-8/A, noting therein that an unknown person has informed over the telephone that a person is lying dead in a street behind Shadipur Metro Station.
(2.) Being handed over a copy of DD No.37A, accompanied by Ct.Anil Kumar PW-16, SI Jitender Tiwari PW-18, proceeded to the street behind Shadipur Metro Station where a person named Mukesh (hereinafter referred to as the 'Deceased') was lying unconscious.
(3.) In the meantime, a PCR van reached the spot and removed the deceased to Deen Dayal Upadhaya Hospital where the deceased was declared brought dead as recorded in the MLC Ex.PW-23/A.;
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