ONKAR WAMAN KOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant in this case was prosecuted for an offence under section 307 of the Indian Penal Code before the Assistant Sessions Judge, Jalgaon, in Sessions Case No. 40 of 1976 for attempting to commit murder of Gautambai w/o Bhaga Bhil.

(2.) It appears that Gautambai was married to Bhaga about 16 years back, but within about four years after the marriage, her husband deserted her and thereafter she came to stay at Pilode alone. While at Pilode, she came into contact with the accused with whom she fell in love and thereafter illicit intimacy started between the two.

(3.) The accused is a Koli while Gautambai is a Bhil. It appears that the members of her community did not like her association and illicit intimacy with the accused who belonged to a difference community and, therefore, they tried to separate her from the accused and to keep her with her maternal uncle.