GANGADHAR Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) First informant Gangadhar S/o Ganpat Bhalerao has approached to this Court since he is aggrieved by the Judgment and Order of acquittal dated 11/07/2002 passed by the learned Adhoc Additional Sessions Judge, Sangamner, district Ahmadnagar in Sessions Case No. 81/2000, by which the learned Judge of the trial Court acquitted the accused persons for the offence punishable u/s 498A, 302 read with 34 of the Indian Penal Code.

(2.) Daughter of first informant by name Rekha was married on 12/05/1995 with accused No. 2 Sanjay. Accused No. 1 Bhaurao and accused No. 3 Umabai are the parents of accused No. 2 Sanjay, whereas accused No. 4 Ranjana is married sister of Sanjay and accused No. 5 Jalindar is her husband. Accused No. 6 Sandip is brother of accused No. 2 Sanjay.

(3.) On 19/09/1996, brother of first informant viz. Nivrutti informed him that Reka was burnt in the early morning and she is taken to civil hospital at Nashik for treatment. Upon getting such information, the first informant, his wife and other relatives immediately visited civil hospital, Nashik. They found that she was in completely burnt condition and was unable to speak. It was disclosed to them that she was badly harassed by accused persons and she and her husband were expelled from the house by the remaining accused. It was further disclosed to them that her motherinlaw, sisterinlaw and husband of sisterinlaw came to her house, picked up quarrel for whole night and in the early morning her motherinlaw burnt her by pouring kerosene on her person.