STATE Vs. SUSHILA

JUDGEMENT

(1.) CRL .M.A.No.18420/2010 (under Section 5 of the Limitation Act.) Delay condoned for the reasons as stated in the application. Crl. L.P. No.452/2010 By virtue of this petition, the Petitioner-State seeks leave to file an appeal against the judgment dated 25.3.2010 passed by the learned Additional Sessions Judge whereby Respondent-Sushila was acquitted.

(2.) ON 6.6.1998, DD No.12A was recorded at Police Station Prasad Nagar to the effect that one lady had put herself on fire in House No.60/285, I-Block, Gali No.1 Piare Lal Road, Delhi. On receipt of this DD SI Balwan Singh reached Lok Nayak Jai Prakash Narain hospital (JPN hospital) and found that Smt. Sunita had been admitted in the hospital. She was declared unfit to make a statement when she reached the hospital. The Doctor recorded "admitted with alleged history of burnt by her parents, brother Sunil and Bhabhi Promila @ Neena". A rukka was sent to the Police Station on the basis of which this case was registered.

(3.) IN the meanwhile respondent-Sushila was arrested. A supplementary challan was filed against her. The respondent pleaded not guilty to the charges framed against her.