BALASAHEB AND ORS. Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appeal is filed against judgment and order of Sessions Case No.89/1999 which was pending before the Additional Sessions Judge, Ambajogai, District Beed.

(2.) Deceased Mangal was daughter of original complainant Babu Narwade. She was given in marriage to appellant No.1 about four years prior to her death. The deceased has left behind one daughter aged about 7 months. Appellant Nos.2 and 3 are the parents of appellant No.1. It is the case of the State that all the appellants were living in the same house where the deceased cohabited with appellant No.1.

(3.) It is the case of the State that ill-treatment was given to the deceased by husband and the parents of the husband as their demand of gold ring of 10 grams was not fulfilled. In the past the deceased had given a complaint to police and case was filed by the police for offence punishable under section 498-A of the Indian Penal Code against the husband and his parents. During pendency of the said case a compromise took place and as the husband gave undertaking in writing to behave well, Mangal returned to matrimonial house.