- (1.) Learned State Counsel has filed affidavit of Sh. Jai Kishan Chhillar, Superintendent Jail, District Jail, Sonepat mentioning the period of imprisonment undergone by the applicant/appellant - Imran Khan. The same is taken on record.
(2.) Heard learned counsel for the parties.
(3.) The FIR in the case has been registered on the statement of Sajid, brother of Shehnaz (deceased in the case). A medical memo was received at the Police Station on 29.3.2013 regarding admission of Shehnaz (deceased) wife of Imran (applicant/appellant) at CHC Ganaur. P/SI Parveen Kumar along with Constable Sunil reached CHC Ganaur. There he came to know that the victim had already been referred to PGI Khanpur. P/SI Parveen Kumar along with Constable Sunil then reached PGI Khanpur. An application was filed seeking doctor's opinion regarding fitness of the victim Shehnaz for making her statement. The doctor opined that victim was unfit for making a statement. Then the statement of Sajid, brother of Shehnaz (deceased) was recorded.;