DADA EKNATH AMALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appeal is filed against the judgment and order of Sessions Case No.71/2000 which was pending in the Court of the learned 3rd Ad-hoc Additional Sessions Judge, Ahmednagar. The trial Court had convicted the appellant-accused for offences punishable under sections 302, 201, 498-A of Indian Penal Code and imprisonment of life is given to him. Both the sides are heard.

(2.) In short, the facts leading to the institution of the present proceeding can be stated as follows :

(3.) The first informant, Sopan Bothe is resident of Walki, Tahsil and District Ahmednagar. Deceased Tarabai was his daughter and Tarabai was given in marriage to the appellant about one and half years prior to the incident in question. There are allegations that after one year of the marriage, ill-treatment was given to the deceased by her husband, present appellant and the parents of the appellant. The husband was asking the deceased to bring Rs.50,000/- from her parents as he wanted to purchase a tempo. He was working as a driver. The appellant is addicted to liquor and he used to give beating to the deceased after consuming liquor. The deceased used to disclose about the ill-treatment which she was receiving in the matrimonial house from the husband and his parents to her parents on the occasions when she used to visit the house of her parents. The parents of the deceased and others had tried to convince the appellant and his parents to behave well and such attempts were made on 2 to 3 occasions. Even promise was given to give the amount after making some arrangement.