STATE OF MAHARASHTRA Vs. BHAVRAO MANGO PATIL

JUDGEMENT

(1.) The appeal is filed against the judgment and order of Sessions Case No. 73/1998 which was pending in the Court of Additional Sessions Judge, Jalgaon. The respondents are acquitted of offences punishable u/s. 498A, 306 read with section 34 of the Indian Penal Code. Both the sides are heard. This Court has perused the original record.

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

(3.) Accused No. 1 was working as conductor in M.S.R.T.C. and in connection with his duty, he was living at Nagar Deola. Other accused used to visit this place and they were living there also. After some time of the marriage, the deceased started complaining that all the accused were harassing her and they were beating to her on petty counts. Attempts were made to convince the accused to behave well by relatives but their conduct did not improve. On 23/03/1997, accused No. 1 visited the village of complainant but he avoided to visit house of the complainant. The incident took place on 12/04/1997. In the house of accused No. 1, Shobha sustained burn injuries and she succumbed to the injuries. Shobha used to disclose that accused No. 1 was having illicit relations with accused No. 3 and due to that there was ill-treatment to her. Report came to be given on 13/04/1997. Crime came to be registered. The spot panchanama came to be prepared and some articles were taken over from the spot of incident. Kerosene was detected on the partly burnt clothes which were recovered from spot of offence. Shobha died due to 100% burn injuries. The charge sheet came to be filed for aforesaid offences.