STATE OF MAHARASHTRA Vs. RAJESHWAR

JUDGEMENT

(1.) These two matters are disposed of by common judgment as the judgment passed by the Judicial Magistrate First Class in Regular Criminal Case No.87 of 1996 on 27th July, 1998 acquitting the respondent-accused Rajeshwar Govindrao Sangewar of the offence punishable under Sec. 498- A and 323 of the Indian Penal Code is challenged in these two matters. The Appeal is filed by the State of Maharashtra and the Revision Application is filed by the complainant/wife Sau. Sandhya Rajeshwar Sangewar.

(2.) Heard Shri S.S. Doifode, A.P.P. for the appellant/State of Maharashtra and Shri S.G.Joshi, advocate for the complainant Smt. Sandhya Sangewar.

(3.) The case of the prosecution is :