(1.) YET another young woman, aged about 23 years has died within 2 1/2 months of her marriage at the husbands house. Her death is accidental or suicidal or homicidal, is the question and if homicidal who is responsible.
(2.) DEEPAK Narayanappa Tewere (accused No. 1-husband), Suresh Narayanappa Tewere (accused No. 2-husbands brother), Dattatraya Narayanappa Tewere (accused No. 3-husbands brother), Smt. Vatsalabai w/o Narayanappa Tewere (accused No. 4-husbands mother), Smt. Sulochana Keshaoappa Bare (accused No. 5-husbands sister), Smt. Triveni Suresh Tewere (accused No. 6-wife of husbands brother Suresh, accused No. 2) and Smt. Prabha Vijayappa Ruikar (accused No. 7-husbands sister) were charged of the offences under section 302 I. P. C, section 201 I. P. C. or under section 201 read with section 34 I. P. C. and under section 498-A I. P. C. or under section 498-A read with section 34 I. P. C. by the Additional Sessions Judge, Washim on 4-2-1993 and the charges read as under :-
(3.) THE prosecution story unfolded during the trial is that Ushatai, resident of Nandurbar, got married with the accused No. 1 Deepak on 9-2-1992 at Murtizapur. Ushatai did not have father and as such her mother Smt. Sumanbai (P. W. 2) was living at her maternal place at Nandurbar. The marriage was got settled by Purushottam Laxmanappa Teware (P. W. 1), resident of Murtizapur and Shivlingappa Sadashivappa Pimple (P. W. 3 ). In the marriage, Smt. Sumanbai, mother of Ushatai spent Rs. 10,000 and rest of the amount was spent by Purushottam Laxmanappa Teware (P. W. 1 ). About 10 days after the marriage, Ushatai alone came to the place of Purushottam (P. W. 1) at Murtizapur and told him that she was being ill-treated by the accused for the demand of Rs. 10,000/- and then Purushottam (P. W. 1) called Sumanbai (P. W. 2), mother of Ushatai from Nandurbar and then Ushatai was sent to her matrimonial home at Karanja. About one month thereafter Ushatai and Deepak (accused No. 1) came to Nandurbar and Ushatai started weeping. Accused No. 1 Deepak demanded the amount which could not be given by Smt. Sumanbai (P. W. 2) and then Deepak (accused No. 1) left Sumans place angrily with Ushatai.