STATE OF MAHARASHTRA Vs. BISANJI KUWARJI SHAH

JUDGEMENT

(1.) Being aggrieved by respondents' acquittal by the learned Additional Sessions Judge, Nagpur the State has preferred Criminal Appeal No. 273 of 1996 and the victim's brother has preferred Criminal Revision No. 99 of 1996.

(2.) The facts which led to the prosecution of the respondents are as under : Victim Neeta was married to accused No. 3 on27-06-1990. Respondent Nos. 1 and 2 are the parents of respondent No. 3 and Respondent No. 4 is his brother. On 11-11-1991 in the morning victim Neeta sustained severe burn injuries and died in the residential house of respondent Nos. 1 to 4. Victim's parents at Hyderabad were informed on telephone. THE police were also informed.

(3.) The prosecution examined in all nine witnesses in its attempt to bring home the guilt of the accused. Upon consideration of the prosecution evidence, in the light of defence of denial of complicity raised by the accused, the learned Additional Sessions Judge by his judgment came to acquit the respondents. Aggrieved thereby the present appeal and revision petition have been filed.