DILIP V PARMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Mundargi for the appellants and Mr. Galeria A. P. P. for the State respondents.

(2.) ALL the appellants are Police Officers who have been convicted by Additional Sessions Judge, Bombay for the offences under section 330 of the Indian Penal Code and sentenced to rigorous imprisonment for different periods viz. Appellant No. 1 is sentenced to R. I. for three years and appellant Nos. 2 to 7 are sentenced to R. I. for two years along with fine.

(3.) THE case against the appellants was that they caused death of one Raju Mohite by torturing him while he was in police custody, particularly, on the night of between 27th June 1990 and 28th June 1990. The prosecution had examined about 25 witnesses including relatives of victim deceased Raju, medical officers a Cooper Hospital and Bhagawati Hospital, all the doctors conducting postmortem, Special Executive Magistrate, inmates of Raju who were with him on the night of 27th June 1990 and who had witnessed, according to prosecution, the assault on Raju and who had identified all these accused, police officers who carried out investigation in the matter, police constable from Santacruz lock up and the Investigating Officer Mr. Inamdar.