STATE OF MAHARASHTRA Vs. RAJESH SADASHIV DHAWARE

JUDGEMENT

(1.) This Appeal is filed by the State challenging the judgment and order of acquittal dated 30th June, 2001 passed in Sessions Case No. 143 of 1999 by 4th Ad-hoc Assistant Sessions Judge, Kolhapur, for the offences punishable under Sections 498A, 304B, 306, 323 and 504 read with 34 of the Indian Penal Code 1860 ( for short "IPC").

(2.) The prosecution case in short is as under:

(3.) The prosecution in order to prove its case has examined as many as 12 witnesses and exhibited number of documents. The respondents- accused were questioned under Section 313 of the Code of Criminal Procedure, 1973 (for short "the Cr.P.C.") about the incriminating evidence and circumstances and they denied all of them as false. According to them, a false case is filed against them at the instance of relations of Vasanti (the deceased).