JANARDHAN KOKRE Vs. STATE (COLLEM POLICE STATION)

JUDGEMENT

(1.) By this Appeal under Section 374 (2) of the Code of Criminal Procedure, the appellant challenges his conviction and sentence passed by the learned Sessions Judge, South Goa, under Sections 302 and 364 of the Indian Penal Code, for which he has been sentenced to undergo rigorous imprisonment for life and fine of Rs.20,000/- on each count, in default to suffer rigorous imprisonment for six months and also under Section 201 of the Indian Penal Code, by sentencing him to undergo rigorous imprisonment for seven years and fine of Rs.10,000/-, in default to undergo imprisonment for three months. The impugned judgment and order came to be passed by the learned Sessions Judge on 29.4.2013.

(2.) Facts of the case, as emerged from the record, can be stated as follows:-

(3.) It is further alleged that the appellant had thrown the body parts of deceased Dilip on the left side of the Highway while travelling towards Ponda and had thrown the sattur on the right side of the road. He, thereafter, brought the headless body of deceased Dilip in the jeep at Barkattem, Mollem and parked it on the Katcha road to the right of the Highway and thereafter set his jeep ablaze with the body of the victim inside with an intention to destroy the evidence. The appellant thereafter absconded from the scene of offence after commission of the crime, his motive being to prove that he had expired a homicidal death and to avail the benefits from 19 Life Insurance Corporation Policies obtained by him shortly before committing the offence and also to rid himself of the family of Mayekar from Moira, Aldona, from whom he had fraudulently taken Rs.12,00,000/- after promising a job of a lady Police Sub Inspector in the Police Department to one Ms.Vinita Mayekar.