STATE OF MAHARASHTRA Vs. VILAS BHAGAWAN CHAVAN

JUDGEMENT

(1.) By this Appeal, the Appellant-State of Maharashtra has impugned the Judgment and Order dated 31.08.2001 passed by the learned Additional Sessions Judge, Karad in Sessions Case No. 112 of 2000 acquitting the Respondent-accused of the offences punishable under Sections 306, 498A, 323 & 504 r/w.34 of the Indian Penal Code.

(2.) A few facts as are necessary are stated as under :-

(3.) The prosecution in support of its case examined five witnesses; PW.1-Anandrao Bajirao Jadhav, father of the deceased; PW.2-Dr. Mohan Yeshwant Patil, the Dr. who performed the post mortem; PW.3-Ishwar Sangappa Sutar, the officer who investigated the case; PW.4-Mahadeo Annarao Patil, who recorded the statement of Surekha and PW.5-Dr. Mrs. Navina Brid, in whose presence Surekha's statement dated 10.06.1996 was recorded. The learned Sessions Judge after considering the evidence on record was pleased to acquit the Respondent-accused of all the offences with which they were charged. The Respondent-accused in support of their defence examined DW.1-Vasant Kashinath Jadhav, a Mediator, who had settled the marriage and the dispute after marriage.