ZUBER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused-appellant has preferred this application for suspension of sentence.

(2.) Heard on application for suspension of sentence.

(3.) It is contended by counsel for the appellant that there is delay of 2 days in lodging of FIR. The cremation was done in the presence of the complainant. It is also contended that there were no mark of injuries on the person of the deceased. All her body parts were normal and healthy. It is further contended that no cause of death was mentioned in the post-mortem report, however, in the FSL report, presence of organo phosphorus was found. It is also contended that the samples which were drawn were not deposited with the Malkhana on the same day. It is further contended that place where the post-mortem was done i.e. at Sabzi Faros Graveyard is also different from the place where the body was recovered i.e. from Hadi Shah Graveyard.