VIMAL ANNA SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This common judgment disposes of Criminal Appeal No. 787 of 1997 filed by the accused against their conviction for offence punishable under section 498-A, I. P. C. and Criminal Appeal No. 651 of 1998 filed by the State against acquittal of the accused, for offences punishable under sections 302 and 201, I. P. C.

(2.) Facts which led to the prosecution of the accused are as under :-

(3.) The accused No. l Vimal Anna shinde is mother of accused No. 2-Balasaheb, who was married to victim Rani on 24th April, 1992. For about first three months, relations of the parties were normal. Thereafter, when rani visited the house of her father Sahadev, she disclosed that accused had demanded a sum of Rs. 4,000/- from her father Sahadev. Inability of Sahadev to comply with the said demand led to harassment of Rani. Therefore, for quite some time, Rani stayed at her parental home and she ultimately returned back to the matrimonial home on 2nd January, 1993. Rani had also attempted to commit suicide by jumping into the river but was prevented from doing so by passers-by.