MOHD MUSTKIM ANSARI Vs. STATE

JUDGEMENT

(1.) HC Anand Prakash PW-15 was the duty officer from 8:00 AM to 4:00 PM at PS Begumpur on April 27, 2012. At 9:48 AM he received information from the police control room that foul smell was emanating from a house in Rajiv Nagar, Begumpur, Delhi. He made an entry No.29B, Ex.PW-15/A in the daily diary. He handed over a copy of the said daily diary entry to Ct.Vimal Kumar PW-20 to be handed over to SI Chetan PW-24. SI Chetan left the police station accompanied by Ct.Vimal and Ct.Harish (not examined) and reached House No.A-82A, Rajiv Nagar, Begumpur, Delhi and found the door of a room in the inner side of the house locked. Around same time Insp.Rajesh Kumar PW-27 posted as ATO, PS Begumpur also received information of foul smell emanating from the room and even he proceeded to the place in the company of HC Surender PW-21, Ct.Anil PW-18 and Ct.Rajesh (not examined). Directed by Insp.Rajesh Kumar SI Chetan broke the lock of the room and as the seven police officers entered inside they found the dead body of a lady under the takhat with hands and feet tied with a cloth and a chunni tied around the neck. The body had decomposed. Foul smelling liquid was oozing from the body. Rehana had been killed in the room where she resided with Mustkim Ansari the appellant.

(2.) Crime team was summoned and photographs of the scene of the crime were taken. The body was seized and sent for post mortem.

(3.) The post mortem of the dead body of Rehana by Dr.Manoj Dhingra PW-10 on May 01, 2012, as per the report Ex.PW-10/A guides us that Rehana had died on April 25, 2012, the exact time being difficult to ascertain, but certainly at any hour of April 25, 2012. The cause of death is cerebral damage due to asphyxia consequent to strangulation.