PANKAJ @ PINTU Vs. STATE

JUDGEMENT

(1.) On 16.09.2010, DD entry No. 44 (Ex. PW-16/A) was recorded in the Police Post, P.S. Punjabi Bagh to the effect that a dead body of a person was lying at F-303, Madipur, J.J. Colony, Delhi. This DD was marked to PW-4 SI Hari Kishan who along with PW-14 Constable Jitender reached the spot. The door of the room on the first floor was ajar. A dead body aged 23-24 years was lying on the floor inside the room on the first floor. A black ligature mark on the neck of the person was noted. The name of the deceased was revealed as Ajeet Kumar Dass.

(2.) Inquest proceedings under Section 174 of the Cr.PC were ordered. The dead body was sent to the mortuary at Sanjay Gandhi Hospital through PW-13 Constable Tribhuvan Singh. Crime team was summoned. PW-18 ASI Azad Singh inspected the spot and prepared the report Ex. PW-18/A. Photographs were taken, negatives of which were proved as Ex. PW-15/A to Ex. PW-15/A15. From the spot a brown blanket upon which the dead body was lying was taken into possession vide memo Ex. PW-4/A. Family members of the deceased were informed.

(3.) On 18.09.2010, PW-9 Raj Kumar Dass, father of the deceased, identified the dead body of his son at the mortuary of Sanjay Gandhi hospital. The post mortem was conducted on the same day i.e. on 18.09.2010 by PW-22 Dr. Manoj Dhingra along with PW-6 Dr. J.V. Kiran. The post mortem report has been proved Ex. PW-22/A. As per the most mortem report, following external injuries were noted upon the victim:-