STATE OF MAHARASHTRA Vs. VILAS RANGRAO PATIL

JUDGEMENT

(1.) AGGRIEVED by the judgment and order dated 3rd February 1984 passed by the Additional Sessions Judge, Sangli, in Sessions Case No. 100 of 1983, acquitting the respondent for an offence punishable under sections 302 and 201 I. P. C. the appellant has come up in appeal before us, under section 378 (1) Cr. P. C.

(2.) BRIEFLY stated the prosecution case runs as under :

(3.) THE evidence on record shows that the respondent had gone to Islampur Police Station where he lodged the F. I. R. about the death of Anusaya. It appears from the statement of P. S. I. Sawant P. W. 6 that the respondent came to lodge the F. I. R. on 21-9-1982 some times prior to 1 p. m. On the respondents F. I. R. P. S. I. Sawant registered a case of accidental death. The F. I. R. Exhibit 20 shows that when on the morning of 21-9-1982 the respondent got up he found that Anusayas body was cold and she could not speak. Then he discovered that she was dead.