ABDUL HANNAN ABDULHAI KADRI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) D. G. DESHPANDE, J. Heard Advocate for the Appellant / accused and learned APP for the Respondents -State.

(2.) THIS is an Appeal by the accused challenging his conviction under Section 302 and 201 of the indian Penal Code by which he is sentenced to imprisonment for life only under Section 302 of IPC in the judgment delivered by the Adhoc Additional district and Sessions Judge, Thane, on 16. 3. 2002.

(3.) THE name of the victim is Raziya @ Raziv. She was engaged by the accused for doing the domestic work and accused used to teach her Kuran in the evening. According to the prosecution even though the accused was married, intimacy relationship was developed between the deceased raziya and the accused. She became pregnant from the accused. The accused was promising that he would marry her but she found that he was avoiding to marry her. He killed her i. e. by strangulation and then cutting her entire body into pieces and then tried to dispose of or destroy the evidence. According to the prosecution, this incident of murder and destruction of evidence occurred sometime between 14. 3. 1999 to 18. 3. 1999 at Room No. 401, 4th floor, Milan Building, Rashid Compound, Kausa, mumbra, Dist : Thane.