STATE OF MAHARASHTRA Vs. TUKARAM NIVRATI MANE

JUDGEMENT

(1.) HEARD Shri. S. D. Kaldate, learned Additional Public Prosecutor for the appellant/state and Shri. V. G. Mete, learned counsel for the respondents.

(2.) THIS is an appeal by appellant, State of Maharashtra challenging the judgment and order of acquittal, dated-24-2-1988, passed by the learned Additional Sessions Judge, Osmanabad, in Sessions Case No. 23 of 1986, whereunder respondents have been acquitted of the offence under Sections 498-A and 306 r/w 34 of the Indian Penal Code.

(3.) AT the trial, prosecution examined in all five witnesses, including Ramchandra (PW1), Yashoda (PW2) the mother of Chitrabai, Dharmraj (PW3) who happens to be neighbour of Ramchandra (PW1), in whose presence it is alleged that Chitrabai disclosed to her mother Yashoda (PW2) that she was subjected to illtreatment on account of non-fulfillment of demand of ring and Dr. Bhore (PW4) who did the autopsy on the dead body.