STATE OF MAHARASHTRA Vs. CHANDABAI TUKARAM CHAVAN

JUDGEMENT

(1.) This is an appeal impugning an order and judgment dated 16 th October, 2002 passed by the Vth Ad-hoc Assistant Sessions Judge, Kolhapur acquitting the respondent (hereinafter referred as accused) of offence punishable under Section 498-A (Husband or relative of husband of a woman subjecting her to cruelty) and 306 (Abetment of suicide) of the Indian Penal Code.

(2.) Accused is mother-in-law of one Sarita Chavan who died on 13/04/2002.

(3.) Sarita had married Mahadev Tukaram Chavan, the son of accused about six months prior to the incident. Sarita was admitted to C.P.R.H., Kolhapur (the hospital) with burn injuries on 12/04/2002. After she was admitted, Sarita's statement was recorded by P.W. 5 - ASI Manohar Narayna Tipugade of Shahupuri Police Station. The statement was recorded and based on the contents of the statement, it was taken on record as FIR.