KRUSHNARAO GOVINDRAO GADFANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ACCUSED was tried for offences punishable under Sections 498-A and 306, Indian Penal Code.

(2.) PROSECUTION case rests upon testimonies of PW 1, namely, Ram-krushna, brother of Sheela (Exh. 16), PW2-Ashok, a neighbour (Exh. 20), PW 6-Sunanda, sister of deceased Sheela (Exh. 34) and medical evidence of PW 10-Dr. Ramesh[exh. 44].

(3.) OTHER witnesses, namely PW 4-Motiram, PW 5 Panditrao and PW 7 ramdas have turned hostile. Perusal of testimonies of these witnesses does not reveal anything to support the prosecution case. These testimonies, therefore, need to be ignored.