(1.) By this appeal, the appellant/State is challenging the judgment and order dated 30th March 2002 passed by the learned 1st Adhoc Additional Sessions Judge, Satara, in Sessions Case No.127 of 2000, thereby convicting the respondent/accused of offences punishable under Sections 498A and 306 of the Indian Penal Code.
(2.) Facts in nutshell leading to the prosecution of the respondent/accused are thus :
(3.) I have heard the learned APP appearing for the appellant/State. He vehemently argued that by clear and cogent evidence of brother, mother and cousin uncle of deceased Sujata, the prosecution has established cruel treatment by the respondent/accused to deceased Sujata, who died within one year from her marriage with the respondent/accused, and therefore, offences alleged against the respondent/accused are proved. Per contra, the learned advocate appearing for the respondent/ accused justified the impugned judgment and order.