VANA Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD both sides.

(2.) AGGRIEVED by the order of conviction for the offences punishable under section 498 -A and 306 of Indian Penal Code and the consequential sentences to suffer rigorous imprisonment for three years and five years, respectively, and to pay fine, as detailed in the order of learned IInd Additional Sessions Judge, Jalgaon passed in Sessions Case No. 242 of 1997, present appeal is preferred by original accused no.1. Rest of the accused i.e. his brother, mother and sister -in -law were acquitted by the learned IInd Additional Sessions Judge.

(3.) BEFORE learned Additional Sessions Judge, besides the witnesses like Medical Officer, Investigating Officer and Panch Witnesses, the relatives of the deceased were examined. P.W. 1 - Rambhau is the complainant and cousin of the deceased. P.W. 2 -Kokilabai is her mother. P.W. 3 -Alka is her sister. P.W. 4 -Shahadu is her uncle. P.W. 3 - Alka, who is sister of the deceased, inter alia, deposed that when the deceased had met her upon death of her uncle Khandu at Shindi, the deceased told her that she was carrying for 3 months and also that she has noticed illicit relationship of the appellant with the wife of his brother on two -three occasions.