STATE OF MAHARASHTRA Vs. DIPAK DATTATRAYA THOMBARE

JUDGEMENT

(1.) By this Appeal, State is challenging the acquittal of the Respondent, from the offence punishable under Sec. 498-A, 306 and 504 of IPC.

(2.) The prosecution case may be briefly stated thus- That on 13/3/2004, at about 9.00 a.m. Balutai alias Vrunda, wife of the Respondent, committed suicide by consuming poison. According to the prosecution, she was subjected to mental and physical ill-treatment by the Respondent on account of non-satisfaction of illegal demand of Rs.1.00 Lakh from her brother. It is claimed that from the year 2000, the deceased was subjected to cruelty on account of non-fulfillment of such demand, which led her to commit suicide.

(3.) The incident took place in the Government Quarter at Village Kavathe. The deceased was working as a midwife. After she was found to have consumed poison, she was taken to Babar Hospital at Wai where she expired. Police registered a case of accidental death and drew an inquest panchanama of the dead body in presence of the panchas. The dead body was sent for post mortem examination and it was handed over to her brother Rajendrakumar Salunkhe for funeral. During the inquiry, P.W.7 Rajendrakumar filed a complaint on 13/3/2004 in Police Station Bhuinj alleging ill-treatment to the deceased.