ANMOLSINGH SWARNSINGH JABBAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being dissatisfied and feeling aggrieved by the recording of find of guilt, and consequently imposing punishment for life by the learned Additional Sessions Judge, Basmathnagar, dated 15.4.2011 in Sessions Trial No. 10 of 2010, the appellant has presented the appeal questioning his sentence, on account of offence punishable under Sections 302 and 201 of the Indian Penal Code.

(2.) The factual matrix, giving rise to the present appeal, can succinctly be narrated as under :-

(3.) Manik Perke (PW 36) was discharging his duties as police station officer, police station, Basmath. After getting the information from police patil of village Kawatha, the said information was conveyed to Manik Perke (PW 36) by police Head Constable Argade. On receipt of the information about the dead body being found in the field, he immediately rushed to the spot. A photographer was also taken by him. He saw dead body of young girl lying in shrubs on Kavatha to Kurunda road. He, therefore, directed photographer to take the photographs of that lady. He also called two panchas and in their presence an inquest panchanama was prepared. Same is at Exh.44. He then sent the dead body for postmortem along with the requisition (Exh.120). He also sent another requisition to the Medical Officer for preserving samples of blood and samples of body required for DNA test. The said requisition is at Exh.121.