STATE OF MAHARASHTRA Vs. CHAGAN KANNU BANKAR

JUDGEMENT

(1.) By this appeal, the appellant-State is challenging the judgment and order passed by the learned 5th Jt. J.M.F.C., Ulhasnagar on 19th November, 1998 in Regular Criminal Case No.135/1998 thereby acquitting the respondent/accused for the offence punishable under section 498A of the Indian Penal Code, 1860.

(2.) Facts leading to the institution of the present appeal can be summarized thus :-

(3.) Heard the learned Additional Public Prosecutor appearing for the State. She vehemently argued that the evidence of informant Chanda coupled with that of her father PW3 Motiram as well as the evidence of the Medical Officer PW5 Bhausaheb Bhondve is sufficient to hold that the informant was subjected to cruelty by her husband and, therefore, the learned trial Court erred in acquitting the accused.