ANAL PHATU GUAVAS Vs. ZILU KRISHNA BANDEKAR

JUDGEMENT

(1.) THIS is an appeal filed by the appellants against the order dated 26th February 1996 in Misc. Application No.178 of 1995 on the file of the VI Additional District Judge, Thane. Heard both the sides.

(2.) THE few facts necessary for the disposal of this appeal are as follows:

(3.) THE appellants' case in one of denial so far as the allegations of cruelty is concerned. The fact that Ankita sustained burn injury and died as a result of the same is not disputed. His case appears to be that Ankita committed suicide on her own for which the appellants are not responsible in any way. The arrest of the appellants and pendency of the criminal case are admitted.