DINESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Appeal Nos. 130 of 2004 and 343 of 2004 are filed by two different accused-appellants against the order of conviction and sentence. Criminal Appeal No. 403 of 2004 is filed by the State for enhancement of sentence awarded to accused - Ajay alias Rajesh Shivprasad Sakhare through the impugned judgment.

(2.) Ajay and Dinesh are Accused Nos. 1 and 2 respectively. The Accused No. 1 - Ajay alias Rajesh was charged for the murder of Rakesh Dattaji Chavan. Both the accused were further charged for intentionally destroying the evidence of murder committed by accused No. 1 by disposing of the corpse of Rakesh after cutting it into pieces, shoving those into the gunny bag and the suitcase, and throwing the same in the public place.

(3.) It is alleged that Accused No. 1 murdered Rakesh Dattaji Chavan, aged 30 years, by assaulting him by a wooden rafter, knife and "Sattoor" etc., and in order to screen the evidence, cut the head from body, cut the body into pieces, shoved those into polythene bags and into a gunny bag and disposed of the bags by throwing near Zansi Rani Square, and destroyed or otherwise disposed of some of the body parts, which could never be traced.