STATE OF MAHARASHTRA, (THROUGH STATION OFFICER, POLICE STATION, DARYAPUR), DISTRICT AMRAVATI Vs. VITTHABAI @ SHALINIBAI W/O SHANKARBAN NIMBHEKAR

JUDGEMENT

(1.) The State has filed the present appeal challenging the Judgment of Adhoc Additional Sessions Judge No.4, Amravati in Sessions Trial No.50 of 1999 (old Sessions Trial No.24 of 1992), dt.12.4.2007, by which the respondents/accused came to be acquitted of the offences punishable under Sections 498A and 304B r/w. Section 34 of the Indian Penal Code.

(2.) The case of prosecution against the accused/respondent can be summarized as under :

(3.) In the month of March, deceased Kusum had gone to attend the marriage of Balwant Giri at Akola. At that time, she informed the complainant/her father about such harassment by accused persons. Complainant requested accused no.4 Pradeep not to illtreat the deceased. On 10.1990, the complainant went to Daryapur to take Kusum with him for Diwali festival. At that time, members in the family were not present at their house. Accused no.2 Neetu told the complainant that Kusum should be taken only after Fridge, Cooler and Motor cycle were given. Complainant went back without taking Kusum with him. Deceased committed suicide by burning herself. In the night itself, father and brother of deceased reached to Daryapur. In the morning, complainant lodged report.