SABAR BHATTI Vs. STATE

JUDGEMENT

(1.) AT 5. 10 AM on 16. 8. 1999, vide DD No. 22/a, Ex. PW-8/d, the duty officer at Police Station Timarpur recorded the receipt of information that a woman had been set on fire after being doused in kerosene oil at Himgiri enclave.

(2.) SI Ranbir Singh PW-22, accompanied by Const. Krishan, reached himgiri Enclave and learnt that the injured Meenu had been removed to the hospital. SI Ranbir Singh proceeded to the hospital i. e. LNJP hospital.

(3.) MEENU was admitted at LNJP hospital at 5. 45 AM by Victor alias raju (PW-6), brother-in-law of appellant Sabar Bhatti, a fact recorded in the mlc Ex. PW-14/a. That Meenu was admitted at the hospital was conveyed by Const. Raj Kumar, on duty at LNJP hospital, to his counter-part at PS Timarpur, who made an entry of said information being lodged at the Police Station vide DD no. 23/a, Ex. PW-8/c.