HARISH KUMAR Vs. STATE

JUDGEMENT

(1.) On 1.6.1984, Shyam Lal was the duty constable at General Hospital, Shahdara. He set the ball of investigation rolling, by informing the police station Seema Puri at 4.50 P.M. about the admission of one Kiran aged about i9 years by her husband Harish, resident of Block No. K-4, Sunder Nagri, in a burnt condition. A.S.I. Swaran Singh (Public Witness -8) on receipt of this information made an entry in the D.D. Register and gave its copy to the A.S.I. Budh Ram (Public Witness -3) for necessary action. He immediately came to the spot from where he came to know that the injured had been taken to J.P.N. Hospital. On reaching the hospital, he found Smt. Kiran in the burn ward of the hospital The doctor on duty reported that she is in a fit condition to make the statement. The A.S.I, then recorded the statement of Smt. Kiran in Hindi translation of which is Ex. PW-3/B. It reads as under : -

(2.) This statement was attested by Dr. Ravi Shanker in whose presence it was recorded. Underneath the said statement, the investigation officer made his endorsement Ex. PW-3/C and sent the Ruqa to the Police Station, through constable Vipin Kumar, for the registration of the case.

(3.) From the hospital, the investigating officer came to the spot and took into possession one stove of iron, a funnel (kupi) of plastic, a can containing some kerosene oil, one fry-pan containing some half prepared rice, one chunni, a stove pin, a burnt match stick, one match box, one broken karchhi, some broken pieces of bangles and one belan (Ex. P-l to P-9) vide memo. Ex. PW-1/A. Thereafter, he prepared a site plan, got the scene of occurrence photographed, and completed all other formalities there and then.