MAHESH JAGAN SURTI Vs. UNION TERRITORY ADMINISTRATION

JUDGEMENT

(1.) In this appeal, an exception is taken to the judgment and order dated 19th September, 2011 of Session Judge, Daman, in Session Case No.13 of 2006; whereby the appellant is convicted for the offence punishable under Sections 302 and 201 of the Indian Penal Code and sentenced to imprisonment for life and to pay fine of Rs.2,000/-, in default to suffer R.I. for three months, on the first count, and R.I. for three years and fine of Rs.1,000/-, in default to suffer R.I. for one month, on the second count.

(2.) Brief facts of the appeal can be stated as follows :-

(3.) In view of this information given by the appellant, he was taken to Daman Police Station. There, complaint of P.W.1 Pravina came to be recorded vide Exh.52. On her complaint C.R.No.93 of 2006 was registered. During the course of investigation, at the instance of appellant, dead bodes of both the daughters came to be recovered from the Forest land, near sea- shore. As a part of further investigation, the spot panchnama was made. Statement of witnesses were recorded and after completion of due investigation, chargesheet came to be filed in the court of Chief Judicial Magistrate, Daman.