ARUNA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant in Criminal Appeal No. 132 of 2007 [Original Accused No. 1], who stands convicted and sentenced for the offences punishable under Sections:

(2.) On the same night, P.W. 3-Munnibai Rathod, mother of deceased Kiran, came to the Police Station and lodged her oral report against the accused at Exh. 146. On the basis of said report of P.W. 3-Munnibai, Crime No. 61/03 for offences under Sections 302, 201 read with Section 34 of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act was registered. The printed First Information Report is at Exh. 192. The accused were arrested under Arrest Panchanamas at Exhs. 193 to 198. Statements of witnesses were recorded and thereafter investigation was handed over to P.W. 13-PSI Omprakash Kokate.

(3.) P.W. 13-PSI Kokate, who was entrusted with the investigation of Crime No. 61/03 wrote a letter [Exh. 185] to the Medical Officer making a query as to whether death of deceased was possible by use of a saree as a ligature. The saree and the electric wire were also forwarded to the Medical Officer. The opinion of the Medical Officer expressing that the ligature mark could be caused due to saree is at Exh. 179. The original Accused No. 7 Amarsingh Thakur was absconding. Therefore, upon completion of investigation, a chargesheet was filed against other accused.