PRAFUL SUDHAKAR PARAB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has filed this appeal against the judgment of the High Court of Judicature at Bombay dated 14.2.2006 in Criminal Appeal No.703 of 2001 by which the High Court by dismissing the appeal of the appellant has affirmed the conviction and sentence order passed by the Additional Sessions Judge for Greater Bombay dated 31.07.2001 in Sessions Case No. 459 of 1997 recorded against the accused awarding him life sentence and fine of Rs. 5000/- .

(2.) Prosecution case in brief is that both, the victim Prabhudas Narayan Raut and accused Praful Sudhakar Parab were working in the police Department of the State of Maharashtra. The victim was working as Senior Clerk in Police Training School Marol whereas the accused was working as Pay Sheet Clerk attached to LA-IV, Police Training Centre, Marol. On 7.12.1996, the victim after finishing his office work at 6:30 p.m. reached at his residence by 7:30 p.m. The accused came at the residence of victim at about 8:00 p.m. and informed the victim that he has been called in the office by his superior Mr. Patil and victim should accompany him to the office. The victim after making a phone call to PTS Marol stated that he has not been called in the office and he shall not accompany the accused. When the accused came to the residence of victim, the wife of the victim Kalpana Raut and his son Anis were also present. Victim also told his wife that he will inquire on Monday as to who had given such a false message. At about 9 p.m., the victim and Kalpana went to nearby telephone booth and while Kalpana was having conversations with his brother, accused after enquiring about the whereabouts of the couple from child Anis again came to them at the telephone booth. Accused persuaded Prabhudas to accompany him to the office. After telephonic call was over, Kalpana along with victim and accused returned to the house of victim. The victim took up the bag brought from office with all its contents and left the house along with accused after 9:00 p.m. After above departure from house on 7.12.1996 after 9 p.m. Prabhudas never returned. On next day morning Kalpana, the wife inquired from telephone operator PTS, Marol about her husband. She was informed that nobody had gone to the office of Police Training School, Marol on the preceding night. Kalpana along with a relative visited the Police Training School, Marol and made enquiries. Police Constables Sanap and Khamkar, who were colleagues of the deceased suggested Kalpana that she would find out the person with whom her husband had gone last night. Kalpana approached Sawant who was maternal uncle of the victim. Sawant took the Kalpana to his sister i.e. mother of accused, accused was not present there. Kalpana was handed over photograph of accused by his mother from which photograph Kalpana identified the accused as the person with whom her husband went last night. Subsequently on the same day, Sawant family informed that accused is available at their residence. Kalpana went to Sawant family and inquired the accused regarding whereabouts of her husband. Accused gave evasive reply. Accused flatly refused that he had gone to house of Raut on previous night. The accused was taken to the Police Station Meghwadi by Kalpana Raut and her relatives. Kalpana met Police Sub Inspector Shinde who recorded the statement of Kalpana Raut and a complaint of missing person Prabhudas Raut was registered. The accused was asked to stay back at the Police Station. Shinde inquired from the accused about the whereabouts of victim, accused was reluctant to answer. On further inquiry by Shinde and Inspector Sonar, accused informed that he took Prabhudas Raut with two other friends Dalvi and Waingankar at Panvel in one hotel. Police team took the accused to Panvel who pointed out a Suman Motel. On inquiry from the hotel staff it was revealed that Prabhudas and other two did not visit the hotel or stayed there. The prosecution case further is that on further interrogation of accused in the morning of 9.12.1996, the accused confessed the murder of Prabhudas Raut and expressed his willingness to show the place he had committed murder and show the dead body. The police party was led by the accused to the place of occurrence where the dead body was seen in the search light pushed inside a big water pipe. Police party decided to carry on Panchanama in sun light after putting two constables to guard the place. The first information report was registered and thereafter again at 8:00 a.m. Police party along with the accused went on the scene in the presence of two Panch, a Panchanama was prepared Exh.-24, certain articles including one big stone left near the body of the deceased , three button of shirts of blue colour and a rexine bag were recovered. The body bore the mark of injury. Face of the deceased was totally battered and injuries were on his head.

(3.) Accused further expressed his willingness to show the clothes which he was wearing at the time of occurrence. Accused led the police party to the house of his parents from where the clothes worn by the accused were recovered. Panchnama Exh.-35 was prepared in the presence of a witness. Subsequently, accused further led the police party to PTS, Marol where the bunch of keys he alleged to have taken out from the pocket of the deceased were kept. The police party along with Panch went to the PTS, Marol where in the Guardroom under the Stand for keeping the rifles, a bag containing the bunch of keys was found and memo Exh.-30 and Panchanama Exh.- 30A were prepared.