SANJEEV Vs. STATE

JUDGEMENT

(1.) BY means of a telephone call received from an unknown person, the police received information at 5.40 PM on 27.2.2001 about the death of a woman at House No.K-48 Krishan Vihar. HC Bhura Singh PW-21, the duty officer at PS Sultanpuri, recorded DD No.58-B, Ex.PW-21/A, noting the said information. SI Ajay Solanki PW-22, and Const. Ashok Kumar PW-20, left for the house at around 5.45 PM and found the dead body of a lady on a cot inside the house. They learnt that the deceased named Upma was married to the appellant about 7 months back. Sri Krishan PW-11, a photographer was called, who took photographs Ex.PW-11/1 to Ex.PW-11/3; negatives whereof are Ex.PW- 11/4 to Ex.PW-11/6, of the dead body. The dead body was seized and sent to the mortuary of Sanjay Gandhi Hospital.

(2.) UNFORTUNATELY , SI Ajay Solanki did not bother to conduct any proceedings at the spot in the form of summoning the mobile crime team to lift chance finger prints etc. from the place of the occurrence. He did not prepare a rough sketch of the place of the occurrence. He did nothing at all and after sending the body to the mortuary, went back to the police station without attempting to inquire in the neighbourhood and try and ascertain the whereabouts of any person who could throw light on how Upma died.

(3.) ON said date i.e. 2.3.2001, Dr. Komal Singh PW-10, conducted the post- mortem of Upma at 2.30 PM and noted in the post-mortem report Ex.PW-10/A that there were abrasions on the upper and lower lip of the deceased. There were bruises on the right forearm. There were four nail marks on the lateral side on the right side of the neck as also two nail marks on the left lateral side of the neck. The right upper cornex of the thyroid was broken. He opined that the cause of death was asphyxia due to throttling. He opined that the time of death was about 72 hours prior.