PUNAMLAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is filed challenging the final judgment and order dated 15th March, 1999 in Sessions Case No. 71/1997 passed by the IInd Additional Sessions Judge, Nanded, by the appellants/herein who are original accused Nos. 1 and 2. Both the accused/appellants are convicted for the offence punishable U/Sec. 498A r/w Sec. 34 of the Indian Penal Code and sentenced to suffer S. I. for two years and fine of Rs. 1,000/each in default SI for three months. They are further convicted for the offence punishable U/Sec. 304B r/w Sec. 34 of the I. P. Code and sentenced to suffer SI for seven years and fine of Rs. 2,000/each in default SI for six months. However, they came to be acquitted from the offence punishable U/Sec. 306 and 201 r/w Sec. 34 of I. P. Code. The accused No. 3 Gauribai is acquitted from all the offences punishable U/Sec. 498A, 304B, 306 and 201 r/w Sec. 34 of the I. P. Code.

(2.) At the outset it is relevant to mention that, the appellant No. 1 herein died during the pendency of the appeal. This Court in its order dated 01st December, 2010 observed that, the harassment. Not only that the nephew of complainant Shankarlal and Ramesh had been to the house of Mangala at Nanded. When Ramesh had been to her matrimonial house at the time of Rakhi Pornima she asked Ramesh to inform her father that there was demand of Rs. 15,000/and the accused.

(3.) were harassing her for the same. Ramesh informed likewise to the complainant and on returning to Nanded he informed accused that the complainant assured to fulfil their demand.