STATE OF MAHARASHTRA Vs. SAHEBRAO RAMRAO MUTHE

JUDGEMENT

(1.) The State has filed present appeal against the judgment and order dated 14.2.2002 delivered by the learned 1st Ad-hoc Additional Sessions Judge, Shrirampur, in Sessions Case No. 42 of 2000, acquitting present respondents original accused of the offences punishable under Sections 498-A and 306 read with Section 34 of the Indian Penal Code. Both sides are heard. This court has perused the original record.

(2.) The facts leading to institution of the proceedings can be stated as follows.

(3.) Deceased Tarabai was daughter of complainant Bhikaji Pawar (PW-4, Exh. 18) who is resident of village Suregaon Taluka Newasa. Tarabai was given in marriage to accused No. 1 on 30.7.1997. Accused Nos. 2 and 3 are parents of accused No. 1, while accused No. 4 is married sister of accused No. 1. All accused hail from village Muthe Wadgaon. After marriage, Tarabai started cohabiting with accused No. 1 at village Muthe Wadgaon. All the accused were living together. Upto six months after marriage, there was no trouble to Tarabai, but thereafter she started complaining to her parents that accused were asking her to bring an amount of Rs. 35,000/- from her parents, as they wanted this amount for construction of house. She disclosed to her parents that accused were beating and starving her, since their demand was not being met with.