MAVJIBHAI JIVABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) One Prabhu Jiva (PW -22) informed the police that one dead body lying at the bank of river Godavari is stinking. Police recorded his statement and initially, accidental death entry was recorded in station diary register. It was 1/2006. Police proceeded to make inquiry. Later on, an FIR was lodged by Muli Police Station for the offence under Sections 302, 201, 120B of IPC. It was registered as I -CR No.2 of 2006. Complainant is a brother of the deceased. Police took up the investigation and at the end of investigation, police had filed the charge -sheet against the present three accused.

(2.) A1 is a wife of the deceased, A2 is a son -in -law of the deceased and A3 is one Mavjibhai. It is the say of the prosecution that A1 and A3 had illicit relationship and on account of that, these accused have committed the present offence.

(3.) Incident had said to have occurred on 29.12.2005. Complaint is lodged on 3.1.2006.