DINESHKUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Ms.Gayatri was married to Mukesh on December 10, 2005. Mukesh is the son of Dinesh Kumar and Krishna Devi. On March 16, 2011 Gayatri was brought by Mukesh to Mata Chanan Devi Hospital at 3.25 P.M. Dr.Iftekharul Haque PW-7 working as the Chief Medical Officer of Mata Chanan Devi Hospital examined Gayatri and prepared her MLC Ex.PW- 7/A in which he recorded that Mukesh had brought Gayatri to the casualty and told him that Gayatri became unconscious because she fell at the home following giddiness. He noted that Gayatri was not responding to stimuli and the pulse was not palpable. He further recorded that there were ligature marks on both sides of the neck.

(2.) Criminal law was set into motion when the hospital authorities informed P.S. Dabri that a lady named Gayatri wife of Mukesh had been brought to the hospital where she was declared dead. SI Birender PW-10 was handed over copy of the DD for investigation and accompanied by Ct.Navin Kumar PW-6, he went to the hospital and collected Gayatri's MLC. He seized the dead body and sent it to the mortuary of DDU Hospital for post mortem. Thereafter he went to the house which was the matrimonial home and found a rope tied to the ceiling fan of the room which he seized vide seizure memo Ex.PW-10/A.

(3.) Since the lady had died within seven years of the marriage and the death was not natural the Sub-Divisional Magistrate Sh.Ashish Mohan PW- 8 was conveyed the information at 10.00 P.M. He was told that no relative of the deceased was present in the hospital. Therefore he went to the hospital on March 17, 2011 where he met Hari Singh PW-5 and Bhanmati PW-1 the parents of Gayatri and recorded Hari Singh's statement Ex.PW- 5/A.