STATE OF MAHARASHTRA Vs. RAMRAO

JUDGEMENT

(1.) The appeal is filed against judgment and order of Criminal Appeal No. 78/1993, which was pending in the Court of Additional Sessions Judge, Aurangabad. The Sessions Court has acquitted the respondents of the offences punishable under sections 498-A, 306 and 34 of Indian Penal Code. The respondents were convicted and sentenced by Assistant Sessions Judge, Aurangabad for these offences. Both the sides are heard. Original papers are perused by this Court.

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

(3.) After marriage, deceased went to matrimonial house and as per customs, Rukminibai, sister of complainant, went with Mangalabai to give company for few days. After two days of the marriage, complainant sent his brother Laxman to bring Mangalabai back to the parents house as per custom. When Laxman brought back Mangalabai, he informed to the complainant that Ganesh was saying that Mangalabai is not good looking and he does not like Mangalabai. Laxman further disclosed that Ganesh had said that he wanted Rs. 5,000/- and one colour T.V. set from the complainant. Complainant ignored this demand by saying that the husband and in-laws generally make such demands.