ARVIND Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Preeti @ Mona Thakur (PW 1) filed a complaint on 27/2/2013 that her 10-year-old daughter was missing. The dead body of her daughter was found lying in the field of Rajkumar Chouksey. The dead body was sent for post-mortem to the Primary Health Centre, Amgaon. Post-mortem examination was done by Dr. Vinay Thakur (PW-18) and Dr. Rashi Patel. They found blood oozing from the vagina of the deceased and froth from her nostrils. Without giving any information relating to the cause of death, the body was sent to Medical College, Jabalpur. Dr. Ashok Najan (PW-22) conducted the post-mortem and found blood oozing from the nostrils of the deceased and also found blood in the vaginal opening. There was laceration to the hymen which was 3 cm. inside the vaginal opening and upto 1 cm. deep. Slides of the vaginal swab were prepared. The clothing worn by the deceased and samples of her hair were also collected. The cause of death was stated to be asphyxia. Devendra Choudhary (PW-3) and Birju Thakur (PW-4) saw the appellant on the night of 26/2/2013 at 8 p.m. at the field of Rajkumar Chouksey. The appellant was behaving in a doubtful manner by trying to hide himself. Rajesh Kori (PW-5) saw the appellant going towards the field of Vishnu Kuchbandiya along with the deceased girl. Chen Singh Lodhi (PW-6) deposed in Court that the appellant confessed his guilt.

(3.) The DNA report given by the Forensic Science Laboratory showed that there was male Y chromosome STR in the vaginal swab and on the clothes of the deceased. The DNA profile obtained from the blood sample of the appellant and from the vaginal swab of the deceased was found to be the same.