Lok Pal Singh, J. - (1.) Facts necessary for adjudication of the case are that on 14.02.2017 respondent no.3 lodged an F.I.R. at Police Station Rajpur, Dehradun for the offence punishable under Section 302 of IPC against the petitioners and one other, alleging therein that his daughter Anchal Pandhi has been murdered by her husband Rahul Pandhi, mother-in-law Kiran Pandhi and sisters-in-law Rachna Pandhi and Indrani Pandhi in the morning at her residence at Pacific Hill View Apartment. In the F.I.R., it was also stated that there were several injury marks on the body of the deceased which shows that the deceased was brutally murdered. On the basis of F.I.R., Case Crime No.23 of 2017 u/s 302 of IPC was registered. After lodging of the F.I.R., the I.O. visited the spot and conducted inquest on the dead body of deceased in the presence of following witnesses and panchayatdars: 1. Rahul Pandhi 2. Rachna Pandhi 3. Anil Kohli 4. Balbir Singh 5. Pankaj Tyagi
(2.) These above-named witnesses put their signatures in the inquest report and at the time of inquest, all the panchs opined about the death of the deceased as under:
(3.) In the inquest report, the I.O. also mentioned the description of the spot, which is reproduced hereunder:;