ROSHNI Vs. STATE

JUDGEMENT

(1.) Appellant Roshni is the mother-in-law of the deceased Sonia. Appellant Sunil is the husband of Sonia. Appellant Brijpal is the father-in-law of Sonia. Appellant Suman is the sister-in-law of Sonia. She is the sister of Sunil.

(2.) Sonia and Sunil were married to each other in May, 1998. At around 7:00 PM on 31.3.2000 Sonia suffered extensive burn injuries in her matrimonial house, which as per the site plan Ex.PW-20/A, consists of a tin shed and an open space abutting thereto. As recorded in the MLC Ex.PW-9/A, Sonia was admitted in the casualty of Safdarjung Hospital at 8:30 P.M. on 31.3.2000 and as recorded on the MLC, her husband Sunil brought her to the hospital. Further, as recorded on the MLC and as deposed to by Dr.Rajender Kumar PW-9 who was working as a Senior Resident in the Department of Burns, Safdarjung Hospital, the patient informed, as noted in the MLC, pertaining to the history of the burns: that when she was cooking, her mother-in-law Roshni poured kerosene oil on her following domestic violence.

(3.) Dr.Rajender Kumar PW-9 recorded that the information pertaining to the history of the burns was told by the patient as also by her husband Sunil. He recorded on the MLC that the patient was conscious and oriented.