STATE OF MAHARASHTRA Vs. PANDURANG MALHARI KAGALE

JUDGEMENT

(1.) This Criminal Appeal is preferred by the State of Maharashtra challenging the judgement and order dated 7 th September, 2002 in Sessions Case No.49 of 1999 passed by the learned II Adhoc Additional Sessions Judge, Sangli at Sangli, whereby the respondents - accused were acquitted of the charges under sections 498A, 304B read with section 34 of the Indian Penal Code.

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

(3.) At the outset, it needs to be mentioned that the Appeal has already abated against Respondent No.2 - Malhari Sakharam Kagale, vide order dated 21st January, 2020.