DINESH SHANKARRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) One Krishnaji Parshuram Zunjarrao committed suicide by consuming some poisonous substance on 9/2/1998. After his death, his son-in-law Dinesh Deshmukh-the present appellant-lodged a report with the police that the suicide by the said Krishnaji Zunjarrao was abetted by Respondent Nos. 2,3,4 and 5 herein, who were superiors of the said Krishnaji in his office. The said Krishnaji was working in the Agricultural Department of the Government. Based on this report. Respondent Nos. 2, 3, 4 and 5 were apprehended and prosecuted on the allegation of having committed an offence punishable under Section 306 of the Indian Penal Code (IPC) read with Section 34 of the IPC. After holding a trial, the learned Additional Sessions Judge, Kalyan found them 'not guilty' and passed an ordered of acquittal.

(2.) The present appellant, who, as aforesaid, is the son-in-law of the said Krishnaji Zunjarrao, claiming to be 'a victim', has filed the present appeal against the order of acquittal of Respondent Nos. 2,3,4 and 5, purportedly under the provisions of Section 372 of the Code of Criminal Procedure.

(3.) The appellant or his counsel did not remain present before the court. As such no arguments in support of the appeal could be heard on behalf of the appellant. The matter is, therefore, being decided, after hearing Smt. Newton, learned APP and Mr. Joshi, learned counsel for Respondent Nos. 2, 3, 4 and 5.