STATE OF MAHARASHTRA Vs. MANISH RAMKRUSHNAAPPA

JUDGEMENT

(1.) The State has preferred the present appeal against the judgment of acquittal passed by learned Ad-hoc Additional Sessions Judge, Washim in Sessions Trial No. 78/2006 by which all the respondents/accused came to be acquitted for the offences punishable under Sections 498-A, 304-B, 306 read with Section 34 of the Indian Penal Code.

(2.) The case of prosecution against all the respondents in short is as under :

(3.) Heard learned Additional Public Prosecutor Shri J. Y. Ghurde for the State/appellant. He has submitted that evidence of P.W. 1, father of deceased is well supported by P.W. 2 Shivraj Dukandar, sister of deceased Savita (P.W. 3) and independent witness Aasra. Learned Additional Public Prosecutor has submitted that there is sufficient evidence by the prosecution to prove the offences punishable under Sections 498-A , 304-B of the Indian Penal Code. There is no dispute that deceased died within a period 7 years from the time of marriage. Death of Jayshree was unnatural. P.W. 1, P.W. 2, P.W. 3 and P.W. 4 have stated about ill-treatment by the respondents. Learned trial Court not considered evidence properly and wrongly acquitted the respondents. At last, he prayed to allow the appeal and convict the respondents for the offences charged against them.