DIPEE MAHENDRASING DOGRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD rival submissions on this Criminal Appeal preferred by the sole woman accused challenging the judgment and order of conviction dated 18.12.2012 passed in Sessions Case No. 513 of 2009. The present appellant/accused was convicted for the offence punishable under Section 302 of Indian Penal Code and was sentenced to suffer imprisonment for life and to pay fine of Rs.5,000/ - in default to suffer RI for one month.

(2.) THE case of the prosecution is narrated as under :

(3.) KNOWING the death of his mother, the complainant along with his brother (PW -3) came back to Pune on 17.4.2009 and saw the dead body of his mother (victim) kept in the morgue of the Armed Forces Medical College, Pune. There he noticed some injury marks on the forehead and other parts of the dead body of his mother and suspecting some foul play, he went to Wanwadi police station and lodged a complaint raising doubts against the accused as to she had killed the victim by strangulation. The complaint was taken down by the police officer (PW -5) one Rajendra Magar and crime was registered against the accused for the offence punishable under Section 302 of IPC. Inquest panchnama was drawn on the dead body then kept in the morgue and then the dead body was sent for postmortem and the postmortem report was obtained.