RUKMA SINGH Vs. STATE

JUDGEMENT

(1.) CRIMINAL Revision Petition 208/2011 is directed against the impugned order dated 19.02.2011 wherein the application filed by the petitioner/complainant seeking framing of additional charge under Sections 302/468/471/201 of the Indian Penal Code (IPC) against the accused stood dismissed.

(2.) WRIT petition Crl.25/2013 has been preferred by the accused. He is aggrieved by the act of the Department of Health and Family Welfare who vide its letter dated 21.05.2012 had constituted a Medical Board of five doctors of the AIIMS Hospital pursuant to the letter of the Police dated 18.12.2011 requesting for constitution of such a Board.

(3.) THE SDM Ravi Dadhich (PW -4) had recorded the statements of various witnesses including K.P. Singh, the father of the deceased, Prashant Singh, her brother, Rukma Singh, her mother, Rashmi Singh, sister of the victim as also Reeta another sister of the deceased. Statement of the accused Suhaib Ilyasi was also recorded.