SARVAR KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Sugra D/o Nazir Khan was married with appellant Sarvar Khan. On the intervening night of 13-14 October, 2005, Sugra was admitted in the Government Hospital, Sikar. During her admission in the hospital, she died and post mortem on her body was conducted on 15th October, 2005 at 10.20 A.M. vide Post Mortem Report (Ex.R13). Medical Board consisting of three doctors had sent the viscera for chemical analysis and kept the opinion regarding cause of death pending. State Forensic Laboratory, Rajasthan, Jaipur submitted report Ex.P.8 and came to the conclusion that cause of death was consumption of Organophosphorous insecticide. Thus, Sugra had died an unnatural death in her matrimonial home. Maternal uncle Basir Khan (PW.5) and mother Bano (PW.3) of Sugra submitted written report Ex.R3 before Rajesh Yadav (PW.15), Station House Officer, Police Station Laxmangarh (Sikar). The said report when translated into english reads as under:-

(2.) On basis of the written report formal FIR Ex.R 14 was registered.

(3.) It is apparent that deceased had died within three years of her marriage. Written report Ex.R3 is signed by Sikandar, brother (PW.2), Basir Khan, maternal uncle (PW.5) and it also bears thumb impression of Bano, mother (PW.3).