STATE OF MAHARASHTRA Vs. KISHOR SHIVARAM AMBRE

JUDGEMENT

(1.) This appeal has been preferred by the State challenging the judgment and order of acquittal dated 14th February, 2002 passed in Sessions Case No. 85 of 2000 by learned Sessions Judge, Ratnagiri for the offences punishable under Sections 498-A, 302 and 342 read with 34 of the Indian Penal Code, 1860 (for short "IPC").

(2.) The prosecution case as reflected from the first dying declaration (Exh. 43) is that Kishori @ Ujwala (since deceased) was the wife of accused Kishor Shivram Ambre (A-1), Sita Shivram Ambre (A-2) and Sushma Suresh Kadam (A-3) are the mother-in-law and sister-in-law respectively of the deceased.

(3.) On 15th May, 2000, deceased's father Jagannath Krishna Shelar (PW-2) had been to the matrimonial home of the deceased in order to take her to his house at Nandgaon but A-1 and A-2 refused to send her. After deceased's father left all the accused started quarreling with the deceased and alleged that because of her, the house is ruined. The deceased was also beaten by them.