SUBHASH DADABHAU KALE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Appeal is directed against the Judgment and Order of conviction passed by the learned Extra Joint District and Sessions Judge, Ahmednagar dated 17/11/2000 in Sessions Case No. 63/1999.

(2.) The prosecution case is in narrow compass. It is stated herein under :

(3.) Shrikrishna Rajdeo, Police Sub Inspector [P.W.8] was attached to Nagar Taluka police station. On 14/12/1998, when he was on duty, Shrimant Jadhav [P.W.1] came to the police station and lodged Complaint, in respect of which accidental death proceedings were already registered. Oral complaint of Shrimant Jadhav was reduced into writing by P.S.I. Rajdeo. He also obtained the signature of the complainant. The Complaint is at Exh. 15. P.S.I. Rajdeo noticed that the Complaint was disclosing the commission of cognizable offence, therefore, the offence was registered vide Crime No. 131/1998 u/s 304B read with 34 of the Indian Penal Code against the persons named in the said complaint. He himself took the investigation of the said crime.