BALU RAGHU SASANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Judgment and order passed by the learned II Ad-hoc Additional District Judge and Asstt. Sessions Judge, Jalgaon dtd. 9/12/2003 in Sessions Case No.105 of 2002, is taken exception to by appellant by filing instant appeal on account of his conviction for offence under Ss. 498-A and 306 of the Indian Penal Code (IPC).

(2.) Crime was registered on the strength of report lodged by PW1 Chagan alleging that, his daughter Radhabai was married with accused no.1. For initial period of two years, everything was smooth,. Thereafter, husband used to get drunk and beat deceased. Because of the said treatment, deceased used to come and stay with father. She also reported about suspicion on her character by accused no.1. Accused nos.2 and 3 used to instigate accused no.1 husband to subject her to ill-treatment. Barely after 5-6 days from the date she was taken back by husband, she committed suicide by jumping in well.

(3.) During trial, prosecution has adduced evidence of in all six witnesses and also relied on documentary evidence like FIR, inquest panchanama, post mortem report etc. After appreciating oral and documentary evidence by the learned trial Court, case of prosecution has been accepted as against accused no.1 husband for offence under Ss. 498-A and 306 of the Indian Penal Code (IPC), whereas accused nos.2 and 3 stood acquitted.