SAMBHAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Instant appeal arises out of judgment and order passed by learned First Adhoc Additional Sessions Judge, Jalgaon, dtd. 8/10/2003 in Session Case no. 119 of 2001 convicting present appellants for offence under Sec. 498-A read with Sec. 34 of the Indian Penal Code, 1860 (IPC) and sentencing them to suffer rigorous imprisonment for 3 years and to pay fine.

(2.) In all 4 accused were charge-sheeted by Pachora Police Station on report lodged by PW-1 Atmaram at Exhibit 33 on the premise that Vaishali was married to appellant / husband Sambhaji in the year 2001. After 8 days when informant brought her, she complained about beating and ill treatment by all accused and not providing food for remaining dowry of Rs.9,000.00 and for demand of Rs.50,000.00 for setting up grocery shop. As above demand was not met Vaishali was abused, beaten and ill treated. On 31/3/2001 Vaishali Vomitted and died and, therefore, father lodged report with Pachora Police Station against husband and in-laws resulting into registration of crime.

(3.) It seems that prosecution has adduced evidence of in all 11 witnesses. Their role and status and the sum and substance of their evidence is as under :