ARJUN MACHINDRA PURI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned Addl. Public Prosecutor for the State.

(2.) The facts which had given rise for prosecuting the appellant for the offence charged in a nutshell are as follows:-

(3.) On 24.1.2000 original accused no.2 Machindra went to village Pitti and visited the house of the complainant and informed him that his daughter Kamal has died two days prior to that date on account of some pain in the chest and was also cremated at village Ghanegaon on 23.1.2000. On receiving the said information, P.W.1 Dattoba and his wife P.W.2 Jamanabai went to Police Patil of their village and all of them thereafter went to village Ghanegaon. On inquiry they learn that Kamal has been buried as per rites and customs. Suspecting foul play, a complaint was lodged, a case of accidental death was registered at the police station.