AWUNGSHI CHIRMAYO Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) Leave granted.

(2.) The appellants before this Court are the two cousins of the deceased who was found dead in her rented accommodation in House No.424­B, Ground Floor, Chirag Delhi on 29/5/2013. The deceased was a 25 years old young girl who was a permanent resident of Manipur and at the relevant time was working in a call centre at Delhi. The post mortem was conducted next day on 30/5/2013 which recorded following observations:

(3.) Some puzzling facts of this case leading to this appeal are that the First Information Report (for short 'FIR') was only registered by the police on 31/5/2013, initially under Sec. 306 of Indian Penal Code (for short 'IPC'), against unknown persons, when there was blood spattered all over the room and the face of the deceased was smashed, as we are given to understand. It was only later converted to a case under Sec. 302 of IPC. Initially, investigation was conducted by the Crime Branch and a second post mortem report was submitted again with no clear cause of death determined.