PARVATIBAI NARAYAN SAVARA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS Appeal has been filed by the appellant/original accused Parvatibai Narayan Savara, being aggrieved by the judgment and order dated 7. 9. 1985 passed by the Sessions Judge, Thane in Sessions Case No. 296 of 1984. By the impugned judgment and order, the learned Sessions Judge, Thane, convicted the appellant Parvatibai for offence punishable under Section 302 of Indian Penal Code and sentenced her to suffer imprisonment for life.

(2.) THE prosecution story can be briefly narrated as follows : Parvatibai, a middle aged woman, was residing at Dasarpada, Ganjad, which is a tiny village in Taluka Dahanu, District Thane. THE deceased Ladkibai was the mother-in-law of the accused Parvatibai. Ladkibai was first married to one Devlya Savara. THE complainant/pw1 Jivlya was born to Ladkibai from Devlya. After the death of Devlya, the deceased Ladkibai married for the second time to one Mahadu, who was the father-in-law of the accused. Mahadu also died and about one and a half months after the death of Mahadu, the deceased Ladkibai came to reside with her son Jivlya/complainant leaving the house of her another son Narayan, who was the husband of the appellant/accused Parvatibai.

(3.) THE prosecution, to prove the charge against the accused, examined, in all, six witnesses. PW1, Jivlya, was the alleged eye-witness. PW2, Laxya, was the father-in-law of Jivlya, whose house is next to the house of Jivlya. PW3, Dr. Vijay Nale, was the Medical Officer, who conducted the post-mortem examination of the dead body of Ladkibai at the Cottage Hospital, Dahanu. PW4 Dhanji Jethya Karmoda, was the panch witness for memorandum and recovery panchanama. PW5, Beva Rupa Pawar, was also a panch witness for memorandum and recovery panchanama. PW6 - P. S. I. Yogeshkumar R. Bajpai, was the Investigating Officer.