NARESH Vs. THE STATE

JUDGEMENT

(1.) THE appellant was charged for having committed an offence punishable under Section 302 IPC on the allegations that on 25.2.2000 at about 9.00 P.M. at the Jhuggi in Tagore Garden he intentionally or having knowledge that his act would cause the death of his wife Bala, burnt her after pouring kerosene oil on her, resulting in her death on 2.3.2000.

(2.) ON 26.2.2000, at around 1.10 A.M. Ct. Kanwar Singh, duty officer at Deen Dayal Upadhyay (DDU) Hospital informed the duty officer at P.S. Rajouri Garden that one Bala, wife of the appellant, was got admitted at the hospital by her father Ram Chander and that Bala was in a burnt condition. Said information was recorded in the Police Station vide DD entry No. 21 -A.

(3.) AT DDU hospital where Bala was brought, as recorded in the MLC Ex.PW -5/A, at 11.30 P.M. on 25.2.2000, Dr. Mahipal examined her and noted her condition in the MLC, Ex.PW -5/A. He recorded in the MLC: "Alleged H/O burns."