SUDHIR CHANDRAKANT PARDESHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In instant appeal, there is challenge to the judgment and order dtd. 15/4/2004 passed by learned IIIrd Additional Sessions Judge, Jalgaon in Sessions Case No.121 of 2003 holding appellants guilty for offence punishable under Sec. 498-A and 306 read with Sec. 34 of Indian Penal Code (IPC).

(2.) Deceased Rashmi was married with appellant on 24/12/2002. After marriage she came to reside with her husband and in-laws. After barely 2 months, she reported ill treatment.

(3.) PW6 API Saste carried out investigation and after gathering evidence, charge-sheeted accused. All four accused were made to face trial before III Additional Sessions Judge, who on appreciating the evidence of in all six witnesses, by judgment and order dtd. 15/4/2004 husband Sudhir, brother-in-law Ganesh, father-in-law Chandrakant, mother-in-law Manda were held guilty for offence punishable under Sec. 498-A and 306 read with Sec. 34 IPC.