BHAUSAHEB WAMAN SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appeal is filed to challenge the judgment and order of Sessions Case No. 5/2013 which was pending in the Court of learned Additional Sessions Judge, Shrirampur, District Ahmednagar. The Trial Court has convicted all the appellants for the offences punishable under sections 302, 498-A read with section 34 of Indian Penal Code (hereinafter referred to as 'I.P.C.' for short). The sentence of imprisonment of life is given. Both the sides are heard.

(2.) In short, the facts leading to the institution of the appeal can be stated as follows :-

(3.) It is the case of prosecution that there was no problem for about three months of the marriage, but after that the accused started asking the deceased to bring Rs.15,000/- for household expenses as their fnancial condition had come down. To force Pallavi to bring money they used to give abuses and beating to her and she used to disclose about the illtreatment to her relatives on parents' side.