YATINDRA SINGH, J. - (1.) WITNESS protection programme is an important aspect of criminal justice system: without it, no reforms are possible. If witnesses are afraid to come forward then irrespective of any measures justice cannot be administered. This case is a pointer. THE FACTS
(2.) AN incident happened between 12:00 to 13:00 hours on 26.10.2005. In this incident, six persons namely Manju (Deceased -1 or D -1), Mahendra (D -2), Shashipal (D -3), Ravi (D -4), Smt. Mukesh (D -5) and Vikram (D -6) were killed by knife and sword in the same order. All six of them are collectively referred as the Deceased. The wife of Satyendra Singh (the Informant) was the Pradhan of the village. He is not related to any of the parties. He telephonically informed the police about the incident at about 14:15 hours. It was registered as case crime no.537 of 2005, under section 452, 392 IPC, Police Station Chhaprauli, Baghpat .
(3.) ON the basis of telephonic information, the police came on the spot. The Informant gave a written report to them. In the telephonic information as well as in the written report, Rishipal (the Appellant) and Ravindra Singh (the Juvenile) (both are referred as the Accused) were named. The written report is more detailed than the telephonic information.;