MAN MOHAN Vs. STATE

JUDGEMENT

(1.) AT 5:40 PM on June 19, 2007 the duty officer at PS Nand Nagri noted information in daily diary No.21A, Ex.PW -13/A, that one Chiranji Lal residing at C -2/329, Nand Nagri has died and his elder son was accusing the younger son of the deceased to have murdered their father. Copy of DD No.21A was entrusted for investigation to ASI Sona Ram PW -13, who accompanied by Ct.Rajender Kumar PW -10 reached C -2/329, Nand Nagri. They met Ram Avtar PW -2, a son of the deceased, who told them that the appellant Manmohan was his younger brother and was involved in a civil litigation with their father. Ram Avtar suspected hand of Manmohan in the death of their father. Thus, ASI Sona Ram seized Chiranji Lal 's dead body which was covered with a sheet and was placed on ice outside the house. The body was sent for post mortem to the mortuary of GTB Hospital.

(2.) NEXT day morning on June 20, 2007 Dr.Arvind Kumar PW -8 conducted the post mortem and noted the following four external injuries, all of which were ante mortem: -

(3.) INTERNAL injuries noted were 'Haemorrhage in the soft tissue of neck and neck muscle around hyoid and thyroid cartilage. Left greater cornu of hyoid bone having inward fracture with extravasation of blood into soft tissue. Right and left upper horn fractured with extravasation of blood into soft tissue. Pertechial haemorrhage present over epiglottis and vocal cord. ' The tracheal wall was oedematous and congested with petechial haemorrhagic. Lungs were congested and petechial haemorrhage was present over interiobar surface and base of lung. The stomach was empty. The liver, spleen and kidneys were congested.