GOVIND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this appeal is to the judgment and order of conviction and sentence passed by learned Addl. Sessions Judge, Ahmednagar, on 14/8/2019 in Sessions Case No.292 of 2013, whereby the appellants have been convicted for the offences punishable under Ss. 302, 324 and 201 of Indian Penal Code (I.P.C.). They have been sentenced to undergo rigorous imprisonment for life and to pay fine of Rs.5,000.00, in default, to suffer rigorous imprisonment for three months for offence under Sec. 302 of I.P.C.; and to undergo rigorous imprisonment for two years and to pay fine of Rs.1,000.00, in default, to suffer rigorous imprisonment for one month for offence under Sec. 201 of I.P.C.

(2.) The facts giving rise to the present appeal are as follows:-

(3.) The appellant - Govind made a phone call to Anil, brother of the deceased (informant), and informed that Vaishali left the house by 04.00 in the morning. He was asked to come immediately to take search for her. The informant, therefore, rushed to the house of the appellants. He noticed blood stains on the floor of the house of the appellants, besides a blood stained petticoat at one corner. He suspected something amiss. The dead body of Vaishali was found in a nearby well. It was fished out. The post mortem report (Exh.64) shows that the deceased suffered head injury. She died due to "acute pulmonary edema due to organophosphorous poisoning ".