MOHAMED UMER TAHSILDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the conviction of the appellants, husband and parents in-law of the victim, for offences punishable under Section 498A of the Indian Penal Code (for short, "IPC") and Section 4 of the Dowry Prohibition Act, 1961 (for short, "DP Act") and sentence of imprisonment with fine imposed upon them by the learned Additional Sessions Judge for Greater Mumbai on conclusion of trial of Sessions Case No.820 of 1989 before him.

(2.) Facts which are material for deciding this appeal are as under:-

(3.) In the course of investigation the police performed inquest on the body of the victim and sent it for post-mortem examination. They performed panchnama of the spot, recorded statement of the witnesses and on completion of the investigation sent the charge-sheet to the Court of learned Metropolitan Magistrate, Andheri, who committed the case to the Court of Sessions at Mumbai.