STATE OF MAHARASHTRA Vs. PRASHANT SUBRAO MANGAONKAR

JUDGEMENT

(1.) THE applicant-State of Maharashtra has filed this application for leave to file appeal against the judgment and order dated 3rd June, 2006 passed by the learned V Ad hoc Additional Sessions Judge, Satara in Sessions case No. 120 of 2005. By the said judgment and order, the learned Sessions Judge acquitted the respondent-original-accused of the offence under sections 306 and 323 of I. P. C.

(2.) THE prosecution case briefly stated is as under : deceased Sarita was studying in 9th standard "a" division at the relevant time. She was the daughter of P. W. 6 Laxmibai. The respondent-accused was working as teacher in the said school. He was the classteacher of A division of 9th standard. The prosecution case is that the accused used to beat Sarita and unnecessarily humiliate her. On the day prior to the incident Sarita had remained absent. On the next day i. e. on 2nd March, 2005 the accused did not allow Sarita to sit in the class-room. He drove her out and told Sarita to bring her parents otherwise he will not allow her to sit in the class-room. On account of this fact, Sarita felt humiliated and hence she went home and committed suicide by hanging herself.

(3.) HEARD the learned A. P. P. for the applicant-State. Perused the judgment and order of the learned Sessions Judge as well as the record in the present case.