(1.) This appeal arises from the judgment dtd. 29/7/2010 passed by the IVth Additional Sessions Judge, Ratlam, District Ratlam in S.T.No.115/2009 whereby the appellants have been convicted under Sec. 302/34, 201 of IPC and sentenced to undergo life imprisonment, 1 Year R.I.each with a fine of Rs.5,000.00, Rs.1,000.00 each and in default of payment of fine to further undergo 2 Years R.I.
(2.) The prosecution story in short is as under:
(3.) Vide letter dtd. 3/6/2009, the Superintendent of Police, Ratlam sent the bones to the Director of Medico-Legal Institute, Government of M.P. Dr R.P.Soni (PW-14), Senior Forensic Specialist sent a report Ex.P-21 on 9/6/2009 with the findings that the bones are of human origin and they belong to the same individual, sex appears to be of a female aged about 60 plus minus five years. Injuries present on the bone were caused by hard blunt-edged sharp objects sufficient to cause death and as such death will be homicidal in nature. Duration of death is 6-12 weeks from the date of receipt of bones i.e. 9/6/2009.