STATE OF MAHARASHTRA Vs. SHRIRAM MAHADEV NIKAM

JUDGEMENT

(1.) The Appellant-State has preferred this appeal against the judgment and order passed by the learned II Ad-hoc Asstt. Sessions Judge, Solapur in Sessions Case No.270 of 2001 thereby acquitting the Respondents - Accused for the offence punishable under Ss. 498-A, 306, 304B r/w 34 of the Indian Penal Code (for short "IPC).

(2.) The case of the prosecution, in brief, can be stated thus :-

(3.) Thereafter API Dhanaji Baba Ombase (PW-6) investigated the matter, prepared inquest panchanama and panchnama of scene of offence, recorded the statements of complainant and other witnesses and, arrested the accused on 04/09/2001. During investigation, API Dhanaji Ombase (PW-6) seized stove, iron rod, match box, kerosene and the ash of burnt clothes. He sent the dead body to civil hospital for post mortem as also he sent muddemal property to Chemical Analyzer for analysis. Then on 02/10/2001 API Dhanaji Ombase came to be transferred and further investigation was done by Shri. Ghoghardare, who sent charge-sheet on 23/11/2001.