STATE OF MAHARASHTRA Vs. PRADIP KHANDUJI MOTGHARE

JUDGEMENT

(1.) By the present appeal, the appellant/State is challenging judgment and order of acquittal dated 6.8.2004 passed by learned 10 th Ad hoc Assistant Sessions Judge, Nagpur in Sessions Trial Case No.419/2002 of the offences punishable under Sections 498-A and 306 of the Indian Penal Code.

(2.) Heard learned Additional Public Prosecutor Shri N.S. Rao for the appellant/State and Advocate Ms F.N. Haidari h/f learned counsel Shri R.M. Daga for the respondent.

(3.) The charge was framed against the respondent below Exhibit 3 in sessions trial that he being the husband of Manisha, subjected her to cruelty and it was to such an extent that she committed suicide. The charge was that he also coerced her to satisfy his demand for money.