BARGALSIDHHA DHARMANNA PADWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appeal is directed against the judgment and order dtd. 28/11/2017 passed by Additional Sessions Judge, Solapur, thereby convicting the appellants-original accused for the offence punishable under under Ss. 302, 498-A read with 34 of the Indian Penal Code, 1860 (for short "IPC ').

(2.) The complainant Sangita Bansiddha Deshmukh is the mother of deceased Ashwini. Ashwini was the wife of accused No.1 Bargalsiddha Dharmanna Padwale resident of Mandrup, Taluka South-Solapur. The accused No.1 married with Ashwini on 29/5/2013 at Mandrup. Their marriage was performed as per religion rites by giving all honour and gifts. After marriage, Ashwini went to cohabit at the house of accused. Accused No.2 Sugalabai is the mother-in-law, accused No.3 Dharmanna is father-in-law, accused No.4 Shivaji is brother-in-law and accused No.5 Kushalabai is grandmother-in-law of deceased Ashwini.

(3.) On 5/6/2014 at about 6.00 a.m. complainant Sangita received information on phone that, Ashwini had sustained burn injuries in the house of accused No.5 Kushalabai Kore. Informant and her relatives went to the house of accused No.5, at that time people were gathered in front of the house. Informant with her relative entered in the house of accused No.5.