STATE OF MAHARASHTRA Vs. HARISH RAMANNA SHETTY

JUDGEMENT

(1.) The applicant-State has preferred this application for leave to file appeal against the judgment and order dated 5. 5. 2007 passed by. the learned 3rd Additional Sessions Judge, thane in Sessions No. 199 of 2005. By the said judgment and order, the learned sessions Judge has acquitted the respondents accused of the offences under sections 498-A, 306 and 406 read with section 34 of I. P. C.

(2.) I have heard the learned APP for the state. I have perused the evidence which has been produced by him as well as the judgment and order.

(3.) It is further the prosecution case that ornaments of Rajlaxmi were taken away by harish and his mother i. e. respondent nos. 1 and 4. However, the admission of the complainant in his evidence that Harish has given no objection in writing for getting back the ornaments of Rajlaxmi which were kept in the Bank. This admission has wiped out the case of the prosecution that ornaments were in the possession of the husband and mother-in-law and they converted the said ornaments to their own use.