SHAHAJAN MOHAMMAD MULANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE convicted Accused of Sessions Case No. 17 of 1985 of the Court of Additional Sessions Judge, Satara, has filed the present Appeal as she has been convicted by the Ld. Additional Sessions Judge of that Court for the offence punishable under Sections 302 and 201 of the Indian Penal Code by an order dated 13th August, 1985. THE Ld. trial Judge has also directed that substantive sentences are to run concurrently.

(2.) THE offence arising out of the facts as pleaded by the prosecution is that she has illicit relations with one man and she has conceived and thereafter on full term she has delivered the female child and in the aforesaid background, she has killed the said child and thrown her on a heap of the road of the village Wardhangad, Taluka Khatav, District - Satara.

(3.) WHEN this material taken together, this would mean reasonable ground for suspecting that she is a new mother with a new born child and in absence of her child, who later on found killed in the aforesaid manner, she has something to explain.