STATE OF MAHARASHTRA Vs. VAIBHAV CHANGDEV NEMANE

JUDGEMENT

(1.) Present application has been filed under Sec. 378(1)(b) of the Code of Criminal Procedure seeking leave to file an appeal challenging the judgment and order dtd. 4/11/2020 passed by the learned Additional Sessions Judge, Ahmednagar in Sessions Case No.275 of 2018; thereby acquitting the respondents from the offence punishable under Ss. 498-A, 304-B read with Sec. 34 of Indian Penal Code.

(2.) Heard learned APP Mr. S. D. Ghayal for the applicant - State. With the able assistance of learned APP, we have gone through the record, which was before the learned Trial Judge.

(3.) It is admitted that deceased Sonali got married to accused No.1 on 28/4/2018. Accused Nos.2 and 3 are the parents of accused No.1. All the accused and deceased were residing together after the marriage of deceased. It is further an admitted position that deceased Sonali was found to have hanged herself in the house of accused on 23/7/2018.