VIJAYAKUMAR RAMCHANDRA AGARWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard counsel for the parties at length and perused the entire evidence placed before us. We are satisfied that no interference with the impugned judgment and order of the High Court is called for.

(2.) The victim, PW 8 was married to the appellant on 19.11.1984. It appears that their relations were not cordial on account of demands of dowry, etc. On the morning of 17.03.1985, the appellant called the doctor, PW 2 to his house complaining that his wife was unconscious. PW 2 finding the victim to be unconscious advised that another doctor PW 1 may be called. PW 1 also examined the victim and advised that she be removed to the Civil Hospital at Jalgaon. Accordingly, she was removed to Jalgaon Civil Hospital and examined there by PW 10 who was a medical officer attached to the hospital. PW 10 noticed the following injuries on the victim on 18.03.1985.

(3.) In the opinion of the doctor the injuries were caused by a hard and blunt object. He could not give any opinion as to why she had become unconscious. His evidence further discloses that till she was removed from the hospital at Jalgaon on 25.03.1985 she was unconscious.