SHRI SHARAD ASHOK THANGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two appeals have been preferred against the judgment and order of conviction dated 26.2.2014 passed by the Additional Sessions Judge, Ahmednagar in Sessions Case No.384 of 2012.

(2.) Brief facts of the prosecution case are as follows :-

(3.) The learned Additional Sessions Judge, Ahmednagar has framed the charge against appellants/ accused under section 498-A, 304-B, 306, 323, 504, 34 of IPC. All the accused have pleaded not guilty to the charges and claimed to be tried. The defence of all the appellants/accused is of total denial. According to them, they have not demanded anything and deceased Kalindi was not subjected to cruelty. According to them, fnancial condition of deceased Kalindi was sound and, as such, deceased Kalindi was not in a habit of doing work on daily wages basis. Appellant/accused no.1 Sharad is having his own motorcycle and, as such, there was no reason for him to make a demand for purchasing the motorcycle. Appellant/accused no.1 Sharad has never demanded gold ring. It is further explained that deceased Kalindi died due to accidental burns and PW-1 Raosaheb and his family members have falsely implicated them due to anger and vengeance.