UMA SHANKAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) AS per the testimony of Dewan Singh PW -4, father of the deceased Vidhya, recorded on 16.9.2004, the appellant Uma Shankar and Vidhya; the deceased were married about 18 - 19 years ago and four children, three sons and one daughter were born to them. Vidhya died on 14.11.2000. She died after 14 years of her marriage.

(2.) ON 12.11.2000, Vidhya suffered burn injuries while in her house. It was around 1.00 PM. She was rushed to Safdarjung Hospital where she was admitted, as per MLC Ex.PW -17/A, at 2.15 PM. Dr. Charu Sharma examined Vidhya and recorded in the MLC that the patient was brought with a history of sustaining burn injuries accidentally from pressure stove while she was cooking food. Contemporaneously, a telephonic information was received at the police station Sangam Vihar at 1.12 PM on 12.11.2000, pursuant where to DD Entry No. 7 -A was recorded that the caller was calling from phone No. 6072274 and had informed that a lady had burnt herself behind House No. 607, Gali No. 10, Budh Bazar, Devli Gaon.

(3.) SI Satbir Janauna PW -13, posted at PS Sangam Vihar was handed over a copy of DD Entry No. 7 -A and he reached House No. 607, Gali No. 10, Budh Bazar, Devli and learnt that Vidhya, wife of the appellant, had received burn injuries and had been removed to Safdarjung Hospital. He went to Safdarjung Hospital and moved an application Ex.PW -13/A for recording the statement of Vidhya and since the doctor opined that Vidhya was fit for statement he recorded her statement, Ex.PW -13/B. In the statement, Ex.PW -13/B Vidhya stated as under: