STATE OF MAHARASTRA Vs. NARAYAN

JUDGEMENT

(1.) The appeal is filed against judgment and order of Sessions Case No. 10/1998, which was pending in the Court of Additional Sessions Judge, Nilanga, District Latur. The respondents are acquitted of the offence punishable under section 498A, 306 and 34 of Indian Penal Code. Both the sides are heard. This Court has perused the original record.

(2.) In short, the facts leading to the institution of the appeal, can be stated as follows:-

(3.) The trouble started when accused No. 4 purchased three acres of agricultural land for the family. For purchasing the land, he demanded Rs. 50,000/- from the family of complainant. Complainant could give Rs. 35,000/-. The accused were not satisfied with this amount and so the ill-treatment was started to the deceased. The accused were expected to return the amount, but the accused refused to return the amount and to see that the amount is not demanded back, they started harassing the deceased. Deceased used to disclose about the ill-treatment to her parents and others. Lastly, complainant left the deceased to the matrimonial house after celebration of 'Padva' festival and he told the accused that he was not in hurry to get back the amount and the accused were at liberty to return the amount as per their convenience. At the relevant time, deceased was having a son, aged about 10 months.