STATE OF MAHARASHTRA Vs. AMIRKHAN JAMALKHAN PATHAN

JUDGEMENT

(1.) Appeal taken up for admission. Office to register it as Criminal Appeal.

(2.) By way of present appeal, the appellant / State challenges the judgment and order dated 19th December 2006 thereby acquitting the accused for the offences punishable under 498-A and 306 r.w. 34 of the Indian Penal Code.

(3.) The prosecution case in brief is as under; It is the prosecution case that deceased Shabanabee, the wife of accused no.1, had committed suicide by consuming poison due to the ill-treatment meted out to her by the accused.