MALLAMABAI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE accused -applicant is arrested in connection with Crime No. 56/11, registered at Police Station Murum on 15.05.2011, for the offences punishable under Section read with Section of the Indian Penal Code. The victim later on died, as such, offence is converted to one under Section of I.P.C. The applicant has been named in the First Information Report as well as in both the dying declarations recorded by the Police Constable as well as by the Special Executive Magistrate. The complicity of the accused -applicant in the alleged crime is stated by the informant as well as by the deceased in her dying declarations recorded on two different occasions. In this view of the matter, application tendered by the applicant does not deserve favourable consideration.

(2.) THE Criminal Application, therefore, stands rejected. The trial Court, however, is directed to complete the trial expeditiously.