JITENDER KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) POONAM (the deceased) was married to Bhupender on 14.2.2000. She suffered burn injuries in the kitchen of her matrimonial home at around 8:00 P.M. on 10.4.2002. She was rushed to Rao Tula Ram Memorial Hospital by her husband and a neighbor Ms.Devi. She was attended to at the hospital by Dr.A.S.Yadav who recorded her physical condition in the MLC Ex.PW- 6/2 to the effect that Poonam had burn injuries on 70% of the body. No burn injuries were noted on the legs. The burn injuries were on the torso. It was recorded in the MLC that Poonam was conscious and oriented. Bhupender, husband of Poonam had also suffered burn injuries. He too was attended to by Dr.A.S.Yadav who noted on the MLC of Bhupender, Ex.PW-6/1 that Bhupender had suffered burn wounds on 6% of the body and that the burn wounds were on his hands and arms.

(2.) SAFDARJUNG hospital in Delhi specializes in the treatment of burn wounds. Dr.A.S.Yadav referred Poonam to Safdarjung hospital. Poonam remain admitted at said hospital till she died on 12.5.2002.

(3.) SINCE it was a case of a bride getting burned within 7 years of her marriage on the next day i.e. 11.4.2002, at around 10.00AM, the Sub Divisional Magistrate of the area Sh.Indu Shekhar Mishra, PW-13 recorded the statement of Poonam, Ex. PW13/A.