RAMESH ASHOK MASHALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellants have challenged the Judgment and order dtd. 14/01/2019, passed by learned Additional Sessions Judge, Solapur, in Sessions Case No.205 of 2017. The Appellant Nos.1 to 3 were the original accused Nos. 1 to 3 before the Trial court. The Appellants were convicted and sentenced as follows:

(2.) Heard Shri. Purwant, learned counsel for the Appellants and Smt. Tidke, learned APP for the State/Respondent.

(3.) The prosecution case is that, the deceased Anjali had got married with the Appellant No.1 on 01/05/2016. There are allegations that, there was a demand of a tempo and on non fulfillment of that demand, Anjali was harassed. In the month of July 2016, she was sent to her uncle's house. That time, she had complained of the harassment. Her uncles took her to her matrimonial house. After that, in January 2017, for the festival of Sankranti she came to her uncle's house. The Appellants did not take her back to her matrimonial house till April 2017, ultimately her uncles took her to her matrimonial house in the month of April 2017. After that, on 02/05/2017 she committed suicide in her matrimonial house. The F.I.R. was lodged at Vijapur Naka police station vide C.R.No.252 of 2017. The Appellants were arrested. The investigation was carried out. The postmortem examination was conducted. The statements of the witnesses were recorded and at the conclusion of the investigation the charge-sheet was filed. The case was committed to the Court of Sessions.