DEELIP ACHUYTRAO TAUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the Judgment and Order conviction dated 24th April, 2000 passed by the learned 4th Additional Sessions Judge, Beed in Sessions Case No.131 Of 1997; whereby the learned Judge of the court below convicted the appellants for the offences punishable under Section 306 read with 34 of the Indian Penal Code and directed to under Simple Imprisonment for five years and to pay fine of Rs.3000/- [Rs.Three Thousand.] each and in default of payment of fine, to suffer Rigorous Imprisonment for six months, the appellants are before this court.

(2.) The prosecution case, as it is unfolded during the course of trial, can conveniently be stated herein-under.

(3.) On 30th September, 1997 he received communication from the Medical Officer, District Hospital, Beed intimating that at 1/50 p.m., Sangita died. Thereafter he prepared inquest panchnama (Exhibit 18). Then he forwarded all papers with his report (Exhibit 44) to the Police Station, Beed.