ANIL KUMAR Vs. STATE

JUDGEMENT

(1.) Crl. M.(Bail) 2268/2016 We have heard learned counsel for the appellants as well as the learned APP for the State.

(2.) It is pointed out by the learned counsel for the appellant that the prosecution has primarily relied on a dying declaration which has been claimed to have been recorded by ASI Abhinandan (PW-16) at Safdarjang Hospital, late in the night of 10th April, 2010. It is contended by the learned counsel for the appellant that it is the case of the prosecution itself that the deceased was badly burnt and was in a critical condition when she was removed to the hospital.

(3.) Our attention is drawn to the MLC No.30326 (Ex.PW-19/A) which was prepared on 10th April, 2010 when the deceased was rushed to the hospital after receiving burns by the appellant and his relatives. In this MLC, it has been noted that the general condition of the deceased was critical; she was disoriented and semiconscious; her pulse was running at 110 per minute and; she was having low blood pressure at 100/60 mm Hg.