RAJESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) MURDER reference No. 6 of 2013, titled as State of Haryana Vs. Rajesh, has been placed before us for confirmation of the death sentence imposed upon the respondent by the trial Court, vide its judgment dated 27.09.2013/28.09.2013.

(2.) THE facts of the case are that Police Station City, Gohana, received information at 01:45 AM from a ward servant of CHC Gohana (Ex. PQ), containing intimation by a doctor that Sonu @ Kala and Ramesh have been referred to PGIMS, Rohtak, whereas Sonia, daughter of Ramesh, has been brought dead to the hospital.

(3.) SI Megh Raj filed an application to the Medical Officer, PGIMS, Rohtak to opine whether Sonu was fit to make a statement but as he was informed that Sonu was unfit to make a statement, he took the dead body of Ramesh into possession, prepared an "inquest" report, Ex. PV and forwarded the dead body for postmortem examination through ASI Sunder Singh. "Inquest" proceedings pertaining to Sonia are Ex. PV/1. During inquest proceedings, statements of witnesses were recorded. The dead body of Sonia was forwarded for postmortem examination.