Kanwaljit Singh Ahluwalia, J. - (1.) ON 30th of May, 2006 Mst. Kanidevi wife of Ramphool (appellant No. 1 herein) was found hanging in a room constructed at Plot bearing No. 31, Hariom Nagar, Luniawas, falling within the jurisdiction of Police Station, Kanota, District Jaipur (Rural). Mst. Kanidevi was married with appellant No. 1 - Ramphool fifteen -years before her death.
(2.) IN the instant case, the criminal proceedings were set into motion on the basis of the written -report (Exhibit -P/1) presented by Devanand (PW -3), the brother of Mst. Kanidevi before Sawai Singh (PW -15), who was then posted as Station House Officer, Police Station, Kanota. In the said written -report (Exhibit -P/1), the complainant/brother of deceased had named Ramphool, husband of deceased Mst. Kanidevi, Chhajuram, father -in -law and Smt. Narangi Devi, mother -in -law and Arjun, brother -in -law of the deceased - Mst. Kanidevi, as accused, who used to harass and maltreat deceased Mst. Kanidevi on account of dowry and had committed her murder.
(3.) PECULIAR feature of the present case is that as per Medical Evidence and the Post Mortem Report, the cause of death of deceased - Mst. Kanidevi was Asphyxia, due to smothering (closer of mouth & nostril), and after causing death, the dead -body was hanged to make it a case of suicide.;