SHIVKARAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner/father of the deceased has preferred the present revision impugning the judgment and order of acquittal of the learned Additional Sessions Judge, Omerga, in Sessions Case No.89 of 2004 dtd. 21/4/2007.

(2.) The respondents nos.2 to 5 were tried for the offences punishable under Sec. 302, 498-A, 306 r/w 34 of the Indian Penal Code.

(3.) The brief facts of the case may be summarised that the respondents and the deceased hailed from the same village. The deceased married respondent no.1. The deceased had marital disputes. She died within six months of her marriage. Due to the dispute, the respondents went to reside at Omarga. The deceased was living alone in the house of the respondents. On the day of the incident, there was the harvesting of the jowar in the field where the incident happened. The incident occurred on 27/10/2004 at about 1.30 pm. in the field.