KACHARU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Challenge in the present appeal is to the conviction and sentence, rendered by the learned Additional Sessions Judge, Ahmednagar, in Sessions Case No.202 of 1999, by way of judgment and order, dated 22.1.2001, whereby appellant herein (original accused no.l) was convicted for the offence punishable under Sections 498-A and 306 of the Indian Penal Code and was sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs. 1,000/-, in default to suffer simple imprisonment for three months, but no separate sentence was awarded under Section 306 of the Indian Penal Code and set off was directed to be given to appellant (original accused no.l) herein, as he was in Jail from 18.8.1999 to 29.10.1999.

(2.) The factual matrix and shorn of details, which gave rise to the present appeal, are as follows:

(3.) It is alleged that deceased Surekha was educated upto 10th standard and after marriage, she went to her matrimonial home and was residing with the accused persons at Akolner, Taluka and District Ahmednagar. She was treated well for initial period of one year, but thereafter whenever she used to come to her parental house, she used to complain that the accused persons used to make unlawful demand of Rs.50,000/- to be brought by her from her parents and they used to assault her due to non-fulfillment of the said demand and even some times she was starved on the said count.