THE STATE OF MAHARASHTRA Vs. ARUN AND ORS.

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved by the recording of acquittal of the present respondents from the offences punishable under Section 498A, 306 r/w. Section 34 of the I. P. Code, by the learned IInd Ad hoc Additional Sessions Judge, Ambajogai in Sessions Case No. 52 of 2000, the present appeal is preferred by the State.

(3.) Deceased Devkanya, the daughter of P.W. 2 Malanbai and P.W. 3 Vitthal had married with the present respondent No. 1 Arun about 15 months prior to her death due to burning on 31st March, 2000, due to the burn injuries received by her on the previous day i.e. 30th March, 2000. The post-mortem examination note Exhibit 29-C would show that she had suffered 100% superficial burns all over her body.