GOPAL CHAND Vs. STATE

JUDGEMENT

(1.) Sangita was married to Krishan, the younger brother of Gopal Chand - the appellant. She and her husband were residing at the house of Gopal Chand who was pressurising the two to vacate the house. Gopal Chand's wife had expired in the year 2004, there are traces of evidence that he was wanting Sangita to satisfy the needs of his body as well. Sangita suffered burn injuries in her house at around 9.30 P.M. DD No.28-A, Ex.PW-13/A was recorded at 10.05 P.M. on September 28, 2010 at P.S.Jyoti Nagar that an informant through mobile phone No.9811749420 had informed that a lady was on fire at gali No.4, Shiv Mandir. The caller was Dipak Goel PW-4 who was passing by the house in which Gopal Chand, his younger brother and Sangita resided.

(2.) Before SI Shiv Raj Rawat PW-18 to whom DD No.28-A was entrusted for investigation reached the house where Sangita suffered burn injuries, the PCR van had reached and had removed Sangita to the hospital. HC Bhagmal Singh PW-15 was the incharge of PCR van B-27 and as deposed to by him on receiving information that a lady was burnt at gali No.4 Shiv Mandir, he reached the house and shifted the unfortunate lady to GTB hospital. As per him the lady told her name as Sangita and told him that her jeth Gopal Chand had burnt her. He said that Sangita's husband Krishan had also accompanied in the PCR van.

(3.) Taken to the casualty of Guru Teg Bahadur Hospital, Shahadara, Dr.Parmashwar PW-19 attended to Sangita and drew up the MLC Ex.PW- 19/A recording therein that he had examined Sangita at 10.55 P.M. on September 28, 2010. The patient had 90% burns on the body but was fit.