STATE OF MAHARASHTRA Vs. MAINABAI TRYAMBAK PARNATE

JUDGEMENT

(1.) The appellant/State has preferred the present appeal against the judgment of acquittal by Additional Sessions Judge, Akot in Sessions Trial No. 84 of 2005.

(2.) It is the case of prosecution against the respondent that deceased Ujwala was her daughterinlaw. The deceased was living with her husband and children with respondent/motherinlaw jointly. On the day of incident i.e. on 17.05.2005, accused quarreled with deceased/daughterinlaw. The accused/respondent poured kerosene on her person and set her on fire. The deceased was admitted in the hospital. She died during treatment. On the basis of occurrence report, merg was registered. After receipt of dying declaration, offence was registered against the accused.

(3.) The Investigating Officer recorded the statements of witnesses, collected postmortem report etc. After completing investigation, filed chargesheet before the Judicial Magistrate, First Class, Akot, who, in turn, committed it to the Court of Session. Charge was framed at Exh.6. The same was read over and explained to the accused to which she pleaded not guilty and claimed to be tried. The prosecution has examined in all 14 witnesses. At the conclusion of the trial, learned trial Court acquitted the accused/respondent. Hence, the present appeal.