THE STATE OF MAHARASHTRA Vs. RAMESH JIJEBA LAHANE

JUDGEMENT

(1.) On reference being made by learned Additional Sessions Judge, Washim, the present Confirmation Case bearing Criminal Confirmation Case No.1/2014 arises for confirming the capital punishment awarded by learned Addl. Sessions Judge, Washim in Sessions Trial No. 51/2012 to condemned prisoner Ramesh Jijeba Lahane.

(2.) After registering A.D. No. 9/2012, Namdeo Rathod came to Police Station, Washim (City) for obtaining information about missing persons. It was informed to him that one missing report dated 7.2.2012 is with Police Station, Washim (City) in respect of one Vishwanath Lahane, who was missing from 5.2.2012. The said report was given by son of Vishwanath, by name, Shankar. Namdeo Rathod (PW 10) obtained the said missing report (Exh.36). He contacted Shankar and informed him that one dead body was found in a well situated at Zakalwadi and, therefore, for identification purposes, he was called on 12.2.2012.

(3.) On 12.2.2012, PW 10Rathod along with his Police Staff and Panch, Police Patil went to the spot. Shankar Lahane and his relatives were also present. Namdeo Rathod (PW 10) directed two persons to go inside the well to fetch the dead body. The dead body was fetched outside the well. PW 10Namdeo Rathod noticed that the body was beheaded and the stomach of the said body was cut in a straight direction. The said body was of a male person.