RAM Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appeal is filed against judgment and order of Sessions Case No. 150/2011 which was pending in the Court of Additional Sessions Judge, Beed. The appellant is convicted and sentenced for offence punishable under section 306 of the Indian Penal Code. Both the sides are heard. This Court has perused the original record. In short the facts leading to institution of the present proceeding can be stated as follows.

(2.) The accused is addicted to liquor. After having drink the accused used to harass and beat the deceased. The accused used to cause damage to household articles. On 05/05/2011, in the noon time the accused caused damage to T.V. set and other household articles after having drink. On 05/05/2011 the accused kept creating trouble to the deceased till night time. Many persons tried to convince him but he was not in the mood to listen to anybody.

(3.) On 06/05/2011 at about 10.00 a.m. Sunita consumed some poisonous substance to commit suicide. She was shifted to Government hospital by nephew of complainant, Subhash and other neighbourers. When the complainant learnt about the incident, from place of work, he went to the hospital. Sunita died at about 10.00 p.m. in the hospital. Timma, the complainant gave report against accused on 07/05/2011 at about 12.00 noon. The crime came to be registered for offence punishable under section 306 of the Indian Penal Code in Peth Police station, Beed at Crime No. 35/2011.