STATE OF MAHARASHTRA, THROUGH POLICE STATION OFFICER, POLICE STATION, NAGBHID Vs. RAMABAI W/O WAMANRAO KHANORKAR

JUDGEMENT

(1.) Criminal Appeal No.552 of 2007 is filed by the State against the Judgment of acquittal of respondents/accused for the offence punishable under Section 302 r/w. 34 of the Indian Penal Code. Criminal Appeal No.561 of 2007 is filed by the appellants/accused against their conviction for the offence punishable under Sections 304B and 498A r/w. 34 of the Indian Penal Code.

(2.) The case of prosecution against the appellants/respondents (accused), in short, is as under : Marriage of deceased Sarika was performed with accused no.2 Ajay s/o. Wamanrao Khanorkar on 28.5.2005. It was a settled marriage on the mediation of one Suresh Ahirkar. At the time of marriage, accused no.3 Santosh s/o.Wamanrao Khanorka caused nuisance at the marriage pendal on some trivial ground. There was reception at the house of accused. At that time, parents of deceased were insulted. Deceased was cohabitating with her husband/accused no.2 Ajay. At the time of festival of Watsavitri, father of deceased went to the house of accused. At that time, deceased Sarika was appearing to be disappointed. Whenever, she used to talk on phone, she appeared to be disappointed.

(3.) For the festival of Akhadi, Sarika was taken to her parent's house by her brother Sarang. She was reached to the house of accused after Akhadi. Accused were illtreating the deceased for dowry of Rs.1,00,000/. On 12.9.2005, Sarika died due to burning.