DHANRAJ NARHARI YEDALEQ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present appeal under Sec. 374(2) of the Criminal Procedure Code, the appellants-original accused takes exception to the judgment and order dtd. 26/3/2023 passed by the learned 2nd Ad- Additional Sessions Judge, Osmanabad, in Sessions Case No. 55 of 2002, whereby, the appellants/accused are convicted for the offences punishable under Sec. 498-A, 302 read with Sec. 34 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs.500.00 each for the offence punishable under Sec. 498A and imprisonment for life with fine of Rs.1000.00 each for the offence punishable under Sec. 302 of Indian Penal Code and ordered the sentences to run concurrently.

(2.) During the course of pendency of the present appeal, Accused/Appellant No.3 Narhari died on 16/9/2009, therefore, this court passed an order on 1/10/2025 and abated the appeal as against accused/appellant No.3.

(3.) The facts giving rise to the prosecution's case in brief are that on 3/6/2011 marriage of deceased Sangita, daughter of Das Maroti Thombre and Vatchhalabai Das Thombre, was solemnized with accused No.1 Dhanraj. Accused No. 3 Narhari and Accused No. 2 Chhaya are father and mother of the accused No.1 Dhanraj. At the time of marriage, amount of Rs.15,000.00 and other household articles were given by the deceased's parents. After marriage, deceased Sangita cohabited with accused No.1 at Tuljapur. On 6/6/2001, Sangita visited her parental house alongwith her husband and at that time, accused No.1 Dhanraj demanded Rs.20,000.00 from the parents of deceased for construction of house, but Sangita's parents could not fulfill said demand because of recently incurring marriage expenses of their daughter. Thereafter, on 7/6/2001, accused No.1 Dhanraj with deceased Sangita left house of Sangita's parents on motorcycle towards Tuljapur, however, while proceeding on motorcycle, the accused No.1 Dhanraj caused Sangita to fall from his motorcycle on the road and proceeded ahead. Thereafter, on the information passed by a truck driver, accused No.1 Dhanraj returned back and took Sangita to Tuljapur and admitted her in the Hospital. Subsequently, Sangita's parents took her at Barshi for further medical treatment. Thereafter they sent Sangita at her matrimonial house. On the eve of Panchami festival, the brother of Sangita namely Suraj visited the house of the accused to take Sangita at her parental house but accused did not permit. Thereafter, mother of deceased Sangita had brought her at the parental house and then she had disclosed about her ill-treatment at the hands of accused on account of money. Further, on 2/8/2001, Vatchala, the mother of Sangita visited the house of accused to bring Sangita for the Rakhi Pournima festival and at that time also, the accused told Sangita to bring money from her parents and threatened that she would be allowed to enter in their house only if she brings the money. Accused Nos. 2 and 3 also abused her parents, but the parents of Sangita left their daughter in the house of the accused and returned to their village.