LALASAHEB Vs. STATE OF MAHARASHTRA,

JUDGEMENT

(1.) By invoking the provisions under Sec. 374 of the Code of Criminal Procedure (Cr.P.C.), the appellants herein are taking exception to the judgment and order of conviction passed by learned Additional Sessions Judge, Ambajogai in Sessions Case No. 94 of 2013, thereby convicting the appellants for commission of offence punishable under Sec. 302 r/w 34 of IPC and sentencing them to suffer imprisonment for life and to pay fine of Rs.2,000.00 each, in default to suffer simple imprisonment for further two months. Prosecution case in trial court

(2.) PW 2 Dilip Jogdand set law in motion by approaching Ambajogai Rural Police Station on 13/8/2013 informing that his daughter Kalpana was married to Pradip (accused no.3) on 10/5/2010. After marriage, his daughter went to reside with her husband Pradip, father-in-law Lalasaheb and mother-in-law Sagarbai. For initial period of six months everything was smooth but thereafter, husband and in-laws started demanding Rs.5,00,000.00 for purchasing tractor. It was duly informed by his daughter to him. There are allegations of being beaten by using stick, iron rod and wood. There were threats to kill her. Deceased had filed application before Women's Dispute Redressal Forum, but consequently, the matter was settled and compromised. Thereafter, his daughter again went to co-habit with her husband and in-laws. However, in spite of giving undertaking, ill-treatment continued. Therefore, Kalpana was brought back for five months and then she again went to co-habit with husband. After a month and ten days, accused strangulated his daughter. Hence he lodged report which gave rise to registration of crime no. 96 of 2013 with Ambajogai Rural Police Station, District Beed, for commission of offence punishable under Ss. 302, 304-B, 498-A, 323 r/w 34 of the Indian Penal Code (IPC).

(3.) The above crime was registered and after investigation was completed, charge sheet was filed. Case came to be committed for trial before learned Additional Sessions Judge, Ambajogai, who after appreciating oral and documentary evidence on record, recorded finding that all accused are responsible for death of Kalpana and thereby they were held guilty and stood convicted for above said offences.