AMBARSINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant convict for offence under Sec. 498A and 306 of Indian Penal Code (IPC) is hereby assailing judgment and order passed by Additional Sessions Judge, Aurangabad dtd. 3/8/2002 in Sessions Case No.274 of 2000.

(2.) MIDC Waluj police station filed challan against present appellant - husband and mother-in-law accusing that, after marriage, deceased Jyoti was maltreated and subjected to mental and physical cruelty on account of persistent and consistent demand of money for construction of house and also insisted for transfer of property of father of deceased in husband's name. Finally getting fed up of the same, deceased hanged herself in the house of accused, hence the charge.

(3.) In support of above case, prosecution has examined in all 4 witnesses i.e. PW1 Suppadsingh ' father; PW2 Poonabai - mother; PW3 ' Shivsingh - paternal uncle and PW4 API Arun Baste-Investigating Officer. Reliance is also placed on documentary evidence like FIR, PM report and panchanama etc.