VANDANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is by mother (victim) of deceased Parwati, on whose statement crime was registered by Police Station Tadkalas against her in-laws for commission of offence under Ss. 306, 498- A, 323, 504 and 506 r/w 34 of IPC, as she is dissatisfied by judgment and order of acquittal passed by learned Assistant Sessions Judge, Parbhani in Sessions Trial No. 13 of 2016.

(2.) In short, on the strength of dying declaration of deceased Parwati, above crime was registered wherein she reported that, after marriage, while she was put up with husband and joint family, she was subjected to mental cruelty. Husband suspected her character. In- laws instigated him and again he inflicted cruelty on her. Finally, getting fed up of the same, she left husband's house with the child to stay with parents. According to her, there also husband paid visit, raised quarrel, abused her and threatened to take away the custody of minor aged 7 years. Getting annoyed by the same, she set her ablaze and while undergoing treatment, her dying declarations were recorded, which were made basis of registration of crime. Upon completion of investigation, husband and in-laws were duly chargesheeted and were tried by Assistant Sessions Judge, who by his judgment and order dtd. 24/9/2018, acquitted the accused. Hence the appeal.

(3.) At the outset, it is noticed that the instant appeal is dismissed as against all the in-laws except husband (respondent no.2) vide this Court's order dtd. 17/2/2023. Hence, the appeal survives only to the extent of respondent no.2-husband.