STATE OF MAHARASHTRA Vs. RAMCHANDRA DADASO LADKAT-PATIL

JUDGEMENT

(1.) This is an appeal impugning an order and Judgment dated 17.10.2002 passed by the VI Additional Sessions Judge, Kolhapur acquitting all the accused of charges under Sections 306 (Abetment of suicide), section 384 (Punishment for extortion), section 420 (Cheating and dishonestly inducing delivery of property), section 323 (Punishment for voluntarily causing hurt), read with section 34 (Acts done by several persons in furtherance of common intention) of the Indian Penal Code (IPC). After the appeal was filed, there is a noting that the name of accused no.5 has been deleted by an order dated 26.7.2005 passed in Criminal Application No.2308 of 2003.

(2.) A person by name Sanjay Vasantrao Jadhav (hereinafter referred to as Sanjay Jadhav) was found dead on 22.5.1998 in a hotel room in Balgalore. A suicide note (Exh.49) was found near the dead body. In that note the persons to be contacted was also mentioned.

(3.) The prosecution case in brief :