BABAN TULSHIRAM LATAKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BEING aggrieved by the judgment and order of conviction and sentence passed on 13. 1. 1999 by II additional Sessions Judge, Solapur in Sess. Case no. 74/97 the appellant named above has preferred this appeal on the grounds mentioned in the memo of appeal and as verbally canvassed by the learned advocate appearing on behalf of the appellant before us.

(2.) WITH the assistance of the learned counsel for the defence and the prosecution we have scrutinized the record and reappreciated the evidence.

(3.) THE prosecution story as disclosed on reappreciation of evidence on record stated briefly is that the appellant-accused was married to the victim deceased Ranjana. She was harassed constantly by the accused and he kept on demanding good some of money, rs. 40,000/- to be precise. Being harassed by constant ill treatment the deceased allegedly put herself on fire and committed suicide on 14. 10. 1996. Information regarding death of victim was given by her relations who came, saw that the victim was dead and lodged First information Report in which it was alleged that the accused used to torture the victim continuously as a result of which she felt exhausted and desperate and lit herself and committed suicide. The FIR is proved by p. W. 4-Vasudeo Navale as Ex. 25. It very clearly reveals that even according to the relations of the victim, victim had committed suicide. On the basis of this report the appellant was arrested, investigation conducted and the trial took place in which 12 persons were examined for proving the prosecution case.