STATE OF MAHARASHTRA Vs. HARISHCHAND KISANCHAND TARDEJA

JUDGEMENT

(1.) By way of present appeal, the appellant/State of Maharashtra challenges the judgment of acquittal of all the respondents/accused dated 03.03.2009 passed by the 2nd Additional Sessions Judge, Amravati in Sessions Trial No. 168 of 2007 for the offence punishable under Sections 304B, 498A, 201 read with Section 34 of the Indian Penal Code.

(2.) The case of the prosecution/appellant against the respondents (hereinafter referred as accused), in short, is as under :

(3.) After the marriage of Gayatri, marriage of her sisterinlaw Manjusha was performed. Before the marriage of Manjusha, she used to harass Gayatri severely. After some months of marriage of Manjusha, her husband left her at the house of accused persons. Since then, Manjusha was residing with her parents at Amravati. Gayatri's sisterinlaw Manjusha was highly jealous. She always used to harass/taunt deceased Gayatri. Fatherinlaw, motherinlaw, brotherinlaw and husband of Gayatri used to take Manjusha's side. Many times, Manjusha used to give threat to Gayatri about dropping her to her parental house. Sometimes all the accused persons used to abuse Gayatri for no reason.