MOHD. MUNNA KHAN Vs. STATE

JUDGEMENT

(1.) CHANDA was brought by Laik Khan PW -10 to RML Hospital at 7:40 PM on 9.3.2001. She was examined by Dr. Smita Raj PW -6A. Chanda was badly burnt. On the MLC Ex.PW -6A/A, Dr. Smita Raj recorded that kerosene smell was present on the body of Chanda; that she had suffered 80% - 85% burns. Under the column history, it was recorded: "alleged H -O burns".

(2.) AROUND said time, at 7:36 PM, her husband Munna Khan, the appellant was got admitted by one Jasmine at LBS Hospital where Dr. A.S.Prasad PW -2, examined Munna Khan and found him with burn injuries being 35% - 40%. He noted that Munna Khan was reeking with alcohol. He dutifully noted the same in the MLC Ex.PW -2/A. He recorded the history of how Munna Khan was stated to have suffered the burn wounds by recording: "alleged H -O burn by stove as told by Jasmine".

(3.) SOMEBODY informed the police at around 7:18 PM on 9.3.2001 that a woman had been burnt in Jawahar Mohalla near a Masjid. The same was transmitted to PS Trilok Puri, where it was entered vide DD No. 24A, Ex.PW -9/A, by ASI Ved Pal Singh PW -9.