PARASRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) PARASRARN Wasudeo Maske, who has been convicted by the Additional Sessions Judge, Nagpur by his order dated 17-11-1992 for the offence punishable under Section 498-A IPC and sentenced to suffer rigorous imprisonment for 2 years and to pay a fine of Rs. 200/- and in default of payment of fine rigorous imprisonment for two months, has preferred this appeal challenging the Judgment of conviction and sentence dated 17-11-1992 passed by the Additional Sessions Judge, Nagpur.

(2.) ON 17-2-1992, the Assistant Sessions Judge, Nagpur charged the accused-appellant for the offence punishable under Section 498-A, IPC, Sec. 304-B IPC and Sec. 306 IPC for subjecting his wife Prita to cruelty and harassment which led her to commit suicide and also the death took place in connection with the demand for dowry other than normal circumstances.

(3.) THE accused-appellant pleaded not guilty and the prosecution in support of its case examined P. W.- 1 Rita w/o Vinod Patil (Sister of deceased Prita), P. W. 2 Kalawati wlo Wasudeo Sontakke, (Mother of deceased Prita), P. W. 3, Alka w/o Gurunath Ganer (Sister of deceased Prita), P. W. 4 Hansraj Shriramji Meshram and also exhibited Post-mortem Examination Report (Ex. 36), First information Report (Ex. 34), Panchanama of the spot of occurrence (Ex. 13), Inquest Panchanama (Ex. 11) and Copy of Station Diary Sanha (Ex. 16 ).