SHANTILAL HARIBHAU KARKELE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appeal is filed against the Judgment and order of learned Additional Sessions Judge, Ahmednagar delivered in Sessions Case No. 40 of 2001. The appellant No.2 of the present appeal is convicted for offences punishable under Sections 302, 498-A read with Section 34 of the Indian Penal Code and she is sentenced to imprisonment for life. Similar decision was given against the appellant No.1 who was the son of appellant No.2, but he died during the pendency of the appeal and the appeal is disposed of as abated. Both the sides are heard.

(2.) The deceased Manisha was the daughter of Aadinath Tandale who is resident of Khargatwadi, Tahsil Asthi, District Beed. Manisha was given in marriage to the appellant No.1 Shantilal Haribhau Karkele on 13th May, 1999. The appellant No.2 is mother of Shantilal and appellant No.2 is resident of Tribhuvanwadi Tq. Pathardi, District Ahmendnagar. Some more persons were made accused in the case.

(3.) It is the case of the State that one year after the marriage, the accused persons started asking deceased to bring Rs. 25,000/- from her parents as vehicle was to be purchased for husband. Allegations are made that there was ill treatment from all the accused to deceased Manisha as their demand was not met with. It is contended that Manisha disclosed about ill-treatment and demand of money, during her visit to house of parent's. She had also disclosed that all accused used to give beating to her and they used to give abuses to her. The parents of the deceased had tried to convince the accused persons, but their conduct did not improve.