STATE OF MAHARASHTRA Vs. DHARAMVEER

JUDGEMENT

(1.) The present criminal confirmation case and two criminal appeals are being heard and decided together.

(2.) The prosecution case, in brief, is as under : Deceased Dhanshree Ramteke daughter of Alka Ramteke was studying in Dr. Ambedkar College and was also taking tuition. On 14/8/2012, she left for her tuition class at 6.30 p.m. on her moped Dio. She normally used to return home at 8.30 p.m. to 9 p.m. However, on that day, she did not return and as such, her mother made enquiries with her friends on telephone and also informed the said fact to her brother, namely, Rajesh Dahat. The mother and her maternal uncle took search for her in the night of 14/8/2012 and in the morning of 15/9/2012. Since she could not be traced till afternoon, a missing report came to be lodged by Rajesh Dahat, maternal uncle of Dhanshree, at Gittikhadan Police Station.

(3.) Police Station Officer, Police Station, Gittikhadan received information from the Office of Police Commissioner that a body of lady was found burning in Gorewada area. He visited the said spot along with squad and noticed a body of lady, which was lying in half burnt condition and a truck tyre on which the said body was burnt. Spot panchanama and inquest panchanama came to be drawn. The body was referred for post mortem. Various articles including footwear were recovered from the spot. Police informed the fact about finding of the said body to Rajesh Dahat and Alka Ramteke and called them to Police Station for identification. They came to the Police Station and identified the said body to be that of Dhanshree. A first information report came to be registered for the offences punishable under Sections 302 and 201 of Indian Penal Code against unknown persons.