MUKH RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The process of criminal law was set into motion when Lichhman Ram, PW-1 father of the deceased reached Police Station Sardarshahar and lodged a written report Ex.P-1 at 1.00 PM on 27.08.2009 informing that his daughter was married with the appellant. After marriage whenever she came to her parental house she would inform that she was being troubled by her husband and his parents for dowry. Today morning one Manphool Ram son of Phusaram informed him over the telephone that daughter's husband and her in-laws had murdered his daughter. In the company of 6-7 villagers he reached the residence of his daughter. He saw her dead body in the courtyard. The villagers informed him that his daughter had been murdered by her inlaws.

(2.) Based on the written information FIR Ex.P-2 for offences punishable under Sec. 498A/302 Penal Code was registered.

(3.) Investigation was taken over by Suresh Chandra PW-11, SHO of the Police Station. He reached the scene of the crime. Dead body was seized and was sent for post mortem. Dr.Rajesh Kumar Gupta PW-8 conducted the post mortem and authored the report Ex.P-10 recording therein that there was a contusion below the right eye; a contusion on the pinna of the right ear; a contusion on the right side of the forehead; and ligature marks around the neck. These were the external injuries. Internal examination revealed fracture of the thyroid cartilage. Cause of death was opined to be asphyxia due to strangulation.