STATE OF MAHARASHTRA Vs. SUREKHA UMAKANT KASALE

JUDGEMENT

(1.) The State of Maharashtra has preferred Criminal Appeal No.659/2002 against the judgment and order dated 31.07.2002 passed by the learned 2nd Additional Sessions Judge, Latur in Sessions Case No.25/2001. By the said judgment and order, the learned Additional Sessions judge acquitted the respondent for the offences punishable under Sections 302 and 309 of the Indian Penal Code (I.P.C.).

(2.) The complainant being aggrieved by the impugned judgment and order preferred Criminal Revision No. 269/2002. For the sake of convenience, respondent is referred in her original status as an "accused" as referred in the Sessions case.

(3.) The prosecution case, briefly stated, is as under : AccusedSurekha Umakant Kasale, was the wife of complainantUmakant Kasale. DeceasedParvatibai was the mother of complainant and motherinlaw of accused. The couple had one male and one female child. They were residing at Latur from 1995 till June, 2000.