LAWS(BOM)-2024-3-82

RAMLAL RAMSING PARDESHI Vs. STATE OF MAHARASHTRA

Decided On March 28, 2024
Ramlal Ramsing Pardeshi Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Instant appeal arises out of the judgment and order of conviction recorded by learned 2nd Ad-hoc Additional Sessions Judge, Jalgaon dtd. 24/4/2002 in Sessions Case No. 43 of 1996, recording guilt for offence punishable under Ss. 306 and 498-A of IPC.

(2.) Husband and in-laws of Mangala were prosecuted by State on allegations that accused husband and in-laws, after marriage in 1994, ill-treated, abused and kept Mangala starved in the backdrop of demand of Rs.5,000.00 for T.V. and Rs.1,500.00 for bicycle. Deceased promptly reported such treatment meted out to her whenever she visited her parents on festivals. Finally, getting fed up of the said treatment, while she was in the custody of accused, she consumed poison on 5/6/1995 and ended up her life and therefore, crime was registered at Pachora Police Station.

(3.) PW7 PI Pachpute conducted investigation and after gathering sufficient evidence, chargesheeted accused. Case being triable by the court of Sessions, was assigned to the learned Additional Sessions Judge, who after conducting trial and on appreciating the evidence, held all accused appellants guilty for commission of offence punishable under Ss. 498-A and 306 of IPC and awarded sentence as spelt out in the operative part of the order. Precisely this judgment is questioned on various grounds raised in the appeal memo.