RAJPATI AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) FIR No. 64 dated 20.02.2003 was registered at Police Station Meham, District Rohtak (Haryana) on the dying declaration of Shakuntla wife of Suresh Kumar son of Dharambir, resident of village Titrikhera (Meham), who was brought to PGIMS, Rohtak with burn injuries, recorded by Judicial Magistrate, Rohtak which reads as follows: - -

(2.) BEFORE recording the dying declaration, learned Magistrate had taken the required fitness certificate from the doctor and had also certified that Shakuntla remained conscious during her statement and was fit and conscious upto to the end of her statements.

(3.) BEFORE the death of Shakuntla, on a note sent from the hospital on 21.02.2013 that 'patient wants to add some more facts in the statement given by her, please make an arrangement for the statement (sic to be taken)', her second dying declaration was recorded by ACJM, Rohtak, wherein she stated as follows: - -