VANDANA SITARAM PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr.S.R.Chitnis with Mr. S.V.Kotwal for applicants and Mr. V.T.Tulpule, PP for State.

(2.) THE applicants-accused are the sisters of the husband of the deceased who died due to the burn injuries which she sufferred on 30th May 1996. Initially the applicants were implicated for offence under Section 498-A of IPC under C.R.No.I/299/96. The applicants came to be arrested on 5th June 1996 by the learned J.M.F.C. As the deceased succumbed to her burn injuries, the offences under Section 306 of IPC was added to the charge against the applicants. The charge-sheet has already been filed on 25th June 1996. Because of the addition of charge under Section 306, the learned JMFC, 1st Court. Thane was pleased to issue non-bailable warrant against all the accused by his order of 12th August 1996.

(3.) MR .Tulpule, learned PP argues that the deceased had implicated the applicants in her dying declaration for her harassment and, therefore, Section 306 of IPC is applicable that is for abetment of suicide for which the punishment is imprisonment upto ten years.