THE STATE OF MAHARASHTRA THROUGH : POLICE STATION OFFICER, CHIKALTHANA, DIST. AURANGABAD Vs. RAMNATH S/O. DHONDIRAM DANDGE

JUDGEMENT

(1.) The appeal is filed against judgment and order of Sessions Case No. 108/2005, which was pending in the Court of learned Additional Sessions Judge, Aurangabad. The Trial Court has acquitted all the accused of the offences punishable under sections 498-A, 302 r/w. 34 of Indian Penal Code (hereinafter referred to as 'IPC' for short). The present appeal is filed only against accused No. 1 Ramnaths/Dhondiram Dandge. Both the sides are heard.

(2.) In short, the facts leading to the institution of the present proceeding can be stated as follows:-

(3.) From about two years prior to the date of incident, the deceased had started disclosing to her relatives on parent's side that all the accused were giving ill-treatment to her. The deceased had disclosed that there was illicit relation between accused No. 1 and accused No. 4. She had disclosed that accused had suspicion that the deceased was disclosing about this relationship to persons from outside and due to that, they were giving ill-treatment to her. On petty counts, accused were quarrelling with deceased and they were even giving beating to the deceased. On the day of Dasara festival of the year 2004, accused No. 4 had given beating to deceased for the same reason and that was also disclosed by the deceased to first informant and other relatives.