RAVINDRA BHAGWAN TODKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BEING aggrieved by the judgment and order of conviction and sentence passed on 23-8-1999 by V Additional Sessions Judge, solapur in Session Case No. 130/98 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 as it emerges on reappreciation of evidence on record stated briefly is that the accused No. 1-Ravindra Todkar is the son of accused No. 2-Bhagwan Todkar and husband of the deceased Sarika who according to the prosecution was throttled to death by the present x accused persons. It is the case of the prosecution that the accused persons were harassing the victim demanding dowry or gifts and moneys in the nature of dowry and when she was unable to give the same she was throttled to death on 3-2-1998. Postmortem was conducted and the death was found to be homicidal by throttling. After investigation the prosecution examined seven witnesses to prove its case that it was the accused persons who throttled sarika to death on 3-2-1998.