MANIK SON OF SITARAM JIBHKATE Vs. STATE OF MAHARASHTRA THROUGH CID AND PSO GONDIA CITY DISTT BHANDARA

JUDGEMENT

(1.) Criminal Appeal No. 88 of 1997 is preferred by State. All the respondents were tried in Sessions Case No. 21 of 1996 for various offences. State is aggrieved due to the acquittal of various accused persons in relation to different charges. The acquittal of Accused Nos. 8 and 9 is not challenged. Remaining five appeals are preferred by different accused persons who are aggrieved by conviction and sentence ordered against them.

(2.) The accused were charged for intentionally and knowingly causing custodial homicidal death of Shama alias Kalia son of Nanu Uke between 15 and 22nd December, 1995 at Police Station Gondia City, Gondia. Some amongst them were charged for extortion of confession for commission of offence and for recovery of stolen property from [1] deceased Shama alias Kalya, [2] Smt. Amrutabai, wife of deceased, [3] Smt. Manjulabai, mother of deceased, [4] Smt. Tarsanbai, mother-in-law of deceased, [5] Smt. Vimal Sahare, and [6] Ku. Rekha Sahare.

(3.) For handy information, the conviction and sentence as ordered by Sessions Court is as follows:- <p><style type="text/css"> <!-- .style1 {font-family: Verdana} --> </style> <table class = tablestyle width="550" border="1" align="center" cellpadding="1" cellspacing="1"> <tr> <td class="style1"><div align="center"><strong>Accus<br> -ed<br> no.</strong></div></td> <td class="style1"><div align="center"><strong>Name</strong></div></td> <td class="style1"><div align="center"><strong>Provision under which<br> convicted/acquitted.</strong></div></td> <td class="style1"><div align="center"><strong>Sentence awarded</strong></div></td> </tr> <tr> <td class="style1"><div align="center">1</div></td> <td class="style1">Manik<br> Jibhkate,<br> PSI.</td> <td class="style1">Conviction :-<br> [a] 304-II r/w 34 of<br> IPC.<br> [b] 331 r/w 34, IPC.<br> [c] 330,348,387 r/w<br> 34, IPC. <br> [c] 201, 218 r/w 34, <br> IPC.<br> Acquittal &ndash; 302, 354<br> r/w 34, IPC.</td> <td class="style1">[a] 7 years RI, <br> fine of <br> Rs.4000/- each.<br> [b] 3 years RI,<br> fine of <br> Rs.1000/-each.<br> [c] 1 years RI,<br> Rs.1000/- fine.<br> [d] 1 year RI, <br> Rs.1,000/-<br> fine. </td> </tr> <tr> <td class="style1"><div align="center">2</div></td> <td class="style1">Ravindra<br> Agalave,<br> Police<br> Constable,<br> B. No.915</td> <td class="style1">Conviction &ndash; Same as<br> for Accused No.1. <br> Acquittal &ndash; 302, 354<br> r/w 34, IPC.</td> <td class="style1">Same as for Accused<br> No.1.</td> </tr> <tr> <td class="style1"><div align="center">3</div></td> <td class="style1">Manohar<br> Bawankar,<br> Police<br> Constable,<br> B.No.409.</td> <td class="style1">Conviction -<br> [a] 331 r/w 34,IPC.<br> [b] 201, 218, r/w 34,<br> IPC.<br> [c] 330, 348, 387 <br> r/w 34, IPC.<br> [d] 202 r/w 34, IPC.<br> Acquittal &ndash; 302, 354, <br> r/w 34, IPC. </td> <td class="style1">[a] 3 years RI,<br> Rs.1000/- fine<br> each.<br> [b] 1 year RI,<br> Rs.1000/- fine.<br> [c] -do- <br> <br> [d] 3 months RI, <br> Rs.500/- fine <br> each. </td> </tr> <tr> <td class="style1"><div align="center">4</div></td> <td class="style1">Hansraj<br> Vaidya,<br> Police<br> Constable<br> B.No.1301.</td> <td class="style1">Conviction &ndash; Same as<br> for Accused No.1.<br> Acquittal -302, 354<br> r/w 34, IPC.</td> <td class="style1">Same as for Accused<br> No.1.</td> </tr> <tr> <td class="style1"><div align="center">5</div></td> <td class="style1">Vishnu<br> Malevar, <br> Police<br> Constable <br> B. No. 735.</td> <td class="style1">Conviction &ndash; Same as<br> for Accused No.3.<br> Acquittal &ndash; 302, 354<br> r/w 34 of IPC. </td> <td class="style1">Same as for Accused<br> No.3.</td> </tr> <tr> <td class="style1"><div align="center">6</div></td> <td class="style1">Vishwanath<br> Gawande,<br> Police<br> Constable<br> B.No.997.</td> <td class="style1">Conviction - <br> [a] 201,218, r/w 34<br> of IPC.<br> [b] 202 r/w 34 of<br> IPC.<br> Acquittal &ndash; 302, 354<br> r/w 34 of<br> IPC. </td> <td class="style1">[a] 1 year RI Rs.<br> 1000/- fine.<br> [b] 3 months RI,<br> Rs.500/- fine <br> each.</td> </tr> <tr> <td class="style1"><div align="center">7</div></td> <td class="style1">Dilip Dongre,<br> Police<br> Constable <br> B.No.91.</td> <td class="style1">Conviction &ndash; Same as<br> for Accused No.6.<br> Acquittal &ndash; 302, 354<br> r/w 34 IPC. </td> <td class="style1">Same as for Accused<br> No.6.</td> </tr> </table>