MEGHANA MANGESH LANJEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. With the consent of the learned counsel for the parties taken up for final hearing.

(2.) By this Appeal the Appellant challenges the judgment and order dated 14/03/2017 passed by the learned Additional Sessions Judge, Kalyan in Sessions Case No.24/2014 thereby acquitting Respondent Nos.2 to 5 of the offences punishable under Sections 302, 341, 364, 427, 115 r/w 34 of the Indian Penal Code.

(3.) The Appellant herein is the wife of deceased Mangesh Lanjekar and the informant is Mr. Arvind Sakharam Lanjekar who is the brother of deceased. The informant and the deceased were running a cable business in the name and style of Aniket Cable Netword and their office was situated at Indira Chowk, Mahalaxmi Nagar, Ambernath (East). Prior to ten years of alleged incident, Accused No.3 Ravindra Gunjal was the friend of informant and was working with the informant and deceased Mangesh on monthly salary of Rs.6,000/- . After completion of three years service, Accused No.3 started his own cable business in Tanaji Nagar area. Thereafter, in order to increase his business, Accused No.3 forcibly tried to insert cable lines in the area where informant and deceased Mangesh were doing their cable business, and because of that a quarrel had taken place in between Accused No.3 and the informant and his deceased brother. It is alleged that on account of the said business rivalry, the quarrels took place between the Accused and the informant and his deceased brother, and the Accused threatened the deceased to kill him. Thereafter deceased Mangesh lodged a police complaint against Accused No.3 Ravindra.