LAXMAN LIMBRAJ KORDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Revision Application, Laxman Limbraj Korde, the brother of the deceased, who lodged the First Information Report [Exhibit-36] questions the correctness of the judgment and order of acquittal passed by the learned 1st Ad hoc Additional Sessions Judge, Osmanabad, dated 30th July, 2005 in Sessions Case No.33 of 2005, whereby the Court below acquitted respondent Nos.2 to 5 for the offences punishable under Sections 498A, 306 r/w. 34 of the Indian Penal Code.

(2.) I heard Shri S.J.Salunke, learned counsel for the applicant - first informant and Shri S.P.Sonpawale, learned Additional Public Prosecutor for respondent No.1 - State. Though respondent Nos.2 to 5 were duly served, nobody represented them. I have also perused the record and proceedings with the assistance of the learned counsel for the applicant and the learned Additional Public Prosecutor for respondent No.1 - State.

(3.) The respondent No.2 - Santosh got married with deceased Kamal on 20th May, 2002. The respondent No. 3 - Bhalchandra is the brother of respondent No.2 Santosh. The respondent No.4 Sumanbai is the mother of res-pondent No.2 - Santosh and mother-in-law of the deceased, whereas the respondent No.5 - Chhayabai is the sister-in-law of the deceased.