STATE OF MAHARASHTRA Vs. LAXMAN NARSINHRAO GANTI

JUDGEMENT

(1.) Heard respective learned Counsel for the parties.

(2.) Challenge in this Appeal is to the judgment and order of acquittal dated 30 th June, 1992 rendered by the learned VIII Addl. Sessions Judge, Thane, in Sessions Case No.271 of 1991 thereby acquitting the respondent Nos. 1 to 3 (original accused Nos. 1 to 3) (hereinafter referred to as per the original status as "accused") for the offences punishable under Sections 498A, 304B and 302 read with Section 34 of Indian Penal Code.

(3.) The prosecution case, in nutshell, is as follows :- The marriage between the victim Lalita with accused No.1 Laxman was solemnized at Tirupati on 10.12.1990 and the accused No.2 Narsinhrao and accused No.3 Rajlaxmi are the parents of accused No.1. After the marriage, Lalita went to reside at her matrimonial home with accused Nos. 1 to 3. The marriage between the deceased Lalita and the accused No.1 took place out of the friendship of their fathers and since they were residing in the same area i.e. Bombay Central area. The accused No.1 was without job, and therefore, he used to demand money from the brothers and parents of Lalita through Lalita. It is alleged that all the accused insisted the parents of Lalita to sell their flat and deposit the amount of Rs.25,000/- in her name and satisfy their demands and they also used to harass her due to non-fulfillment thereof. They also used to demand VCR from her. On many occasions, Lalita phoned to her friend Smt. Shetty and disclosed her the demands made by the accused and harassment sustained by her due to non-fulfillment thereof. After accused No.2 retired, accused Nos. 1 to 3 shifted to Nerul, but they did not furnish the changed address of Nerul to the parents of Lalita.