- (1.) The appellant before us was tried by the Sessions Judge, Thane for offences punishable under S. 302 and 201 Indian Penal Code. The allegation against him was that on 24/6/1984 he committed the murder of Tulsibai, wife of Vishnu Shankar, and threw her dead body near a creek. The trial Judge acquitted the appellant and aggrieved thereby the respondent-State of Maharashtra filed an appeal in the High court. The High court reversed the order of acquittal and convicted and sentenced the appellant for both the offences. Hence this statutory appeal at his instance.
(2.) Bereft of details the prosecution case is as under: (A) Vishnu Shankar (Public Witness 7) and his family comprising his wife Tulsibai (the deceased) and two brothers Maruti Shankar (Public Witness 1) and Sommwar Shankar (Public Witness 4) , were residents of Village Goa in the district of Thane whereas the appellant, who happens to be their cousin (mother's sister's son) , lived in the nearby Village Kon. with his mistress Kamala (Public Witness 3). The appellant used to earn his livelihood from sorcery and prophesy and the family of Vishnu had full faith in his eerie expertise. (B) A few days before her death Tulsibai had complained of some stomach ailments and had approached the appellant to cure her. The appellant promised to cure her through sorcery within a day provided he was paid Rs. 800. 00. Even though the amount was readily paid the appellant could not keep his promise. He however asked Tulsibai to come to his hut a few days later. (C) Accordingly on 24/6/1984 Tulsibai left her house telling her husband that she was going to the appellant for treatment. At that time she was wearing a pair of gold earrings and a mangalsutra with four gold beads and two pendants. When, till evening, Tulsibai did not come back home, Vishnu went in search of her to the house of the appellant only to be told that she had not come to his place. On the following day i. e. 25/6/1984 Vishnu along with his two brothers searched for Tulsibai at various other places but could not trace her out. Thereafter when they again went to the appellant to enquire about her, he demanded a sum of Rs. 751. 00 for prophesying the whereabouts of Tulsibai but the demand was not met. However on 27/6/1984, the appellant himself went to the house of Vishnu and, on being paid the demanded amount, told that the dead body of Tulsibai would be found near the creek on the following day i. e. 28/6/1984. The above prophesy of the appellant came true for on 28/6/1984 the highly mutilated dead body of Tulsibai was, indeed, found near the creek by Vishnu and his brothers. (D) Maruti then went to the police station and lodged a report alleging that the appellant had committed the murder of his sister-in-law. On that 153 report a case was registered and the appellant was arrested. Pursuant to the statement made by the appellant the two earrings and the mangalsutra of Tulsibai were recovered from Hajarabi (Public Witness 5) and Sakharchand (Public Witness 2) respectively. The appellant also made a statement before the Investigating Officer (10) and other witnesses that he would show the place where he had initially buried the dead body of Tulsibai. He then took them to his hut. On digging the earth there some human hair, pieces of human skin and flesh and a hammer were found. Besides a rank odour was emanating therefrom. The 10 seized all the articles found there and along with the clothes of the deceased and of the appellant, which were earlier seized, sent them to Forensic Science Laboratory (FSL) for examination and analysis. On receipt of the reports of FSL and after completion of investigation the 10 submitted charge-sheet against the appellant and in due course the case was committed to the court of Session.
(3.) The appellant pleaded not guilty to the charges levelled against him and his defence was that he had been falsely implicated.;