RASHID MOHAMMADSAB MOMIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Judgment and order dtd. 1/10/2004 passed by IInd Ad-hoc Additional Sessions Judge, Osmanabad in Sessions Case No. 32 of 2000, rendering conviction of appellant for offence punishable under sec. 498-A IPC is hereby assailed by filing instant appeal.

(2.) Appellant Rashid was married to informant Fatemabee and out of their wedlock they had three daughters. Rashid started beating Fatemabee since one and half year prior to the incident in question. He used to get drunk, beat Fatemabee and drive her out of the house. She reported it to her father and family members. On 30/3/1993, he again subjected her to physical cruelty by beating her and causing her injury. She gave report to that extent while undergoing treatment. On the basis of which, police registered crime bearing No.24 of 1993.

(3.) The prosecution has examined following nine witnesses in support of its case. Their role and status is as under