TULSIRAM SHANKAR BRAMHANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present revision is against the order of conviction.

(2.) The facts in brief as are necessary for deciding the Revision are as under:-

(3.) Original complainant - Rekhabai was married to accused No. 1 - Tulsiram sometime in 1990. As there was demand of dowry of Rs. 10,000.00, a crime came to be registered being Crime No. 58 of 1995. Charge came to be framed against the present applicants at Exhibit 22 for the offences punishable under section 498-A, 323, 506 r/w. 34 of the Indian Penal Code. In support of the prosecution case, the prosecution has examined the original complainant PW1 - Rekhabai at Exhibit 32, PW2 - Ramlal Hase at Exhibit 37 - father of Rekha, PW3 - Bhausaheb Hase at Exhibit 38 and PW4 - Dr. Korale.