JITENDER Vs. STATE (GOVT. OF N.C.T)

JUDGEMENT

(1.) Process of criminal law was set into motion when DD No.54A, Ex.PW-5/A, was recorded at 3:30 hours (middle of the night) on February 18, 2008 by the duty officer of PS Tilak Nagar to the effect that Jitender @ Bunty had reached the police station and informed that suspecting the character of his wife Jyoti he had killed her and the dead body had been kept by him in house No.WZ-32/8A, Gali No.4, Sant Garh. That he was willing to face the consequence of his action.

(2.) Insp.Surender Dev PW-13, who was present at PS Tilak Nagar, when DD No.54A was recorded, proceeded to Chaukhandi Village, Tilak Nagar. He first went to House No.WZ-36B and therefrom to WZ-32/8A, Gali No.4, Sant Garh where dead body of Jyoti was found. Crime team was summoned. Photographer was called. Photographs were taken. Site plan was prepared. The dead body was sent to the mortuary of DDU Hospital where Dr.Komal PW-11 conducted the post-mortem and opined that Jyoti had died due to asphyxia subsequent to throttling. Multiple nail marks on both sides of the neck were noted. Contusion on the neck was noted. Statements of Sushil Kumar PW-1 and Raj Kumari PW-2, the parents of Jyoti were recorded on the day when Jyoti's dead body was found i.e. February 18, 2008 itself. FIR Ex.PW-4/A was got registered for offences punishable under Section 498A/304B/34/302 IPC.

(3.) During further investigation statements of Pushpa PW-3, the parental aunt of Jyoti, Sheesh Pal PW-6, the brother-in-law of Jyoti's father Sushil Kumar, Savitri Devi PW-8, the landlady of House No.WZ-36B, Chaukhandi Village, Tilak Nagar were recorded.