HARICHANDRA LADAKU THANGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE Accused-Appellant was facing charge for offence under Section 394 and 302 both of Indian Penal Code. According to the prosecution, the incident had occurred on 1st July, 1989. On hat date, the deceased Dwarkabai Tukaram Khari, mother of the complainant had gone to the family field along with her daughter in law Sulbha. It being Monday, Sulbha was observing fast. THE deceased had brought with her food to be consumed at noon time.

(2.) BOTH worked together in the field upto 12.00 noon or 12.30 p. m. when at the instance of the deceased, Sulbha left the field.

(3.) HE straight away went and reported the matter to Bhiwandi Police Station from where the investigation started. Till the inquest was carried out and post mortem was performed, the police was not sure as to the nature of death.