AJAYBHARTI Vs. STATE

JUDGEMENT

(1.) BIMLA @ Rani was brought to the casualty of Baba Saheb Amedkar Hospital, Rohini by an unknown rickshaw puller at 10:10 PM on January 20, 2006 where she was attended to by Dr.Deepti Bhalla PW -8. She drew up Bimla's MLC Ex.PW -8/A recording therein that history of injuries given by the victim was 'sexual assault with burn injuries over the body'. She noted that the patient was conscious and oriented. The pulse was 100 per minute and B.P. 100/60 mmHg. After giving primary medical aid she referred the patient to Safdarjung Hospital, which has a speciality wing concerning burn injuries.

(2.) HC Khiladi Ram PW -16 was on duty at Baba Saheb Ambedkar Hospital and he conveyed the said information to the Duty Officer Ct.Ravinder Singh PW -7, PS Prashant Vihar who recorded DD No. 67B Ex.PW -7/A. One Ravi whose name was given by Bimla with mobile number 9891150037 was contacted by him. He informed Ravi of Bimla being admitted. As per him Bimla told him that appellant Ajay Bharti had thrown acid on her body.

(3.) RAVI Kumar Verma PW -14 claimed that when he learnt that Bimla was brought to Baba Saheb Ambedkar Hospital with burn injuries he went there and met Bimla who told him that Ajay Pandit had thrown acid on her.