RANI D K DAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petition is filed by the mother of the deceased Rina claiming that the investigation leading to filing of the charge-sheet for offence under Sections 306, 304B as also 498A all of Indian Penal is a result of faulty investigation and if there had been proper investigation, along with these sections there would have been addition of Section 302 of IPC. Obviously, therefore, Section 306 IPC would have been taken out.

(2.) THE aforesaid feeling of the mother can well be appreciated mainly because as felt by her and expressed in the letter dated 22nd December 1994 (Exhibit A page 31) there was injury on hand and neck, blood was detected on the spot and mainly no ligature mark was found on the neck and the windpipe was not choked.

(3.) THE post-mortem note was given to us by the learned Advocate for Respondent Nos.2 to 4, the accused.