VIKAS RAMDAS KHAIRNAR PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment dated 17-06-2002 passed by the Additional Sessions Judge, Pune in Sessions Case No. 491 of 1998, the appellant has preferred this appeal on the grounds mentioned in the memo of appeal as also canvassed before us.

(2.) With the assistance of the learned Advocate appearing on behalf of the appellant and the learned A. P. P. , we have scrutinised the entire record, and re-appreciated the evidence both oral and documentary as is led on the record before the Additional Sessions Judge.

(3.) The prosecution story stated briefly is that the accused No. 1 Sunil was married to victim Nisha on 26th May, 1997 at Jalgaon. After marriage the couple lived in flat which was on the 4th floor at D-7, bearing No. 16, Warje Malwadi, pune. The brother of the husband Sunil by name Vikas was also staying with them at Pune in the same flat. Sunil and Vikas are sons of Ramdas Patil who is in service and is resident of Jalgaon. The relations of Vikas and his sister-in-law nisha were not very cordial and they used to quarrel on petty matters. It is also alleged by the prosecution that Sunil was harassing Nisha for money.