RAJARAM LALA AHIRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by their conviction for offences punishable under sections 498-A, 302 and 201 read with Section 34 of Indian Penal Code and the resultant sentences imposed upon them by the learned additional Sessions Judge, Malegaon, district-Nashik, the appellants have preferred this appeal.

(2.) Facts which led to the prosecution of the appellants, along with one ramesh Rajaram Ahire, who was acquitted, are as under :

(3.) Mangala, daughter of Bhila Ukha khairnar, was married to accused No. 2- prakash Rajaram Ahire about two years prior to the incident. Accused No. 1 - Rajaram Lala ahire is father and Accused No. 4 - Sarjabai rajaram Ahire is mother of the said Prakash, accused No. 2. Accused No. 4 Sarjabai is sister of Mangala's father Bhila. After the marriage, mangala went to reside with her husband and in-laws. After about four months, ill-treatment of Mangala began. Her husband Prakash hit her with a stone on her waist. Mangala's father and mother-in-law also had assaulted her. When Bhila, father of Mangala, noticed this fact, he took his daughter with him and did not send Mangala to her matrimonial home for about four months. On assurance being given by the accused persons and Gangadhar, brother of accused No. 1, that Mangala would be treated well, Mangala was sent back to her matrimonial home. Thereafter, for about 4 to 6 months, Mangala was treated well.