DADASAHEB MAHADEO INGALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD counsel for the appellant - accused and learned APP for the State.

(2.) ACCUSED is convicted under Section 306 of Indian Penal Code and sentenced to suffer R. I. for ten years and fine of Rs. 20,000/- in default R. I. for two years, out of which compensation of Rs. 15,000/- is ordered to be given to the father of the deceased.

(3.) PROSECUTION case was that the deceased Parvin was the daughter of Babalal - complainant. After his retirement he was residing at Padali, Taluka Karad with his family. Some police constables used to visit the said village for Bandobast and in that the accused got acquainted with Parvin, one of the three daughters of Babalal. Both of them fell in love and they married at Shirdi. Thereafter, both of them started living together. Thereafter, accused got acquainted with one Vandana (P. W. 5) he also developed illicit relations with her. He used to go with her and stay at Lodging house. However, the second hault at the lodge was frustrated because of the intervention of some people. There were quarrels between Parvin and accused but this did not deter the accused in maintaining his relations with Vandana. On 14. 4. 1988 there was Ambedkar Jayanti on that day Parvin saw the accused carressing Vandana near their residential quarter, therefore there was a quarrel between Parvin and the accused. On that day itself she wrote letter to her father expressing her plight and the mental agony.