SURENDRASINGH B SAUD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On the sprawling outskirts of Greater Bombay lies the area which is known as Versova, an erstwhile fishermen village now turned into a concrete jungle. In Yari Galli of this area was situate Ratanshaw Bungalow. It was a house standing as if a lone island surrounded on all sides by huge and tall concrete structures developed and erected by builders. This Ratanshaw Bungalow was tenanted property and one R.R. Todiwalla appears to be its landlord. It is said that one Harbachansingh Sidhu was the original tenant.

(2.) The record shows that Harbachnasingh Sidhu left Bombay for Punjab some time before 1980. The tenement was occupied by his wife Pritipal, the victim of the homicidal death, and Miss Bhupinder Kuar, accused No. 3. The occurrence, according to the prosecution, took place between the night of April 18 and April 19, 1983 during which Mrs. Pritipal was done to death and her dead body was buried in the compound near the fencing lying to the back side of this bungalow. Mrs. Pritipal was in her fifties. The post-mortem report made by Dr. Subhash Khanolkar (P.W. 16) shows that she must have been killed after she had taken food. The contents of the stomach noted in the post-mortem notes at Exhibit 38 collectively go to show that she had recently taken food material without any odour. The homicidal death of Pritipal is not in dispute. The testimony of Dr. Subhash Khanolkar (P.W. 16) further goes to show that when he examined the dead body of Pritipal on April 21, 1983 between 10.30 a.m. and 1.15 p.m., he found external injuries, being contused lacerated wounds, mostly located on the forehead and occipital regions. Similarly, he found abrasions and contusions. Upon internal examination, he found it possible to opine that pressure must have been applied on the neck of the deceased and that the death might have occurred within 24 hours prior to the hour the dead body was brought to the hospital. The doctor opined that the cause of death was strangulation associated with the injuries which could be fatal.

(3.) This unfortunate lady who succumbed to such a homicidal attack and whose dead body was found in the pit, according to the police, near the fencing of this bungalow, Ratanshaw Bungalow, was residing there with the family consisting of her husband and her daughter, including accused No. 3. The tenancy of this bungalow was quite old one and the record shows that it was much prior to 1959. One R.R. Todiwalla appears to be the landlord. By reason of threats to this tenements from builders and also for the purposes of security, it appears that accused Nos. 1 and 2 were called and were staying in the family of the deceased Pritipal. Thus, on the day of the incident, accused Nos. 1 and 2 were the occupants along with accused No. 3 of the bungalow.