LAWS(BOM)-2020-12-247

STATE OF MAHARASHTRA Vs. RANGRAO NARAYAN DHERE

Decided On December 16, 2020
STATE OF MAHARASHTRA Appellant
V/S
Rangrao Narayan Dhere Respondents

JUDGEMENT

(1.) The State being aggrieved by the judgment and order dated 5 th December 2000 passed by the Additional Sessions Judge, Kolhapur in Sessions Case No.123 of 1998 thereby acquitting the accused of the offences punishable under sections 498-A and 302 of IPC has filed the present appeal.

(2.) It is the case of the prosecution that the respondent herein got married to Sunita (deceased) sometime in the year 1995. The couple is blessed with a son in 1997. That they were living in a joint family.

(3.) Such of the facts necessary for the decision of this appeal are as follows: