JUDGEMENT
P.D. Naik, J. -
(1.)This appeal has been preferred by the State of Maharashtra under Sec. 378(3) of the Code of Criminal Procedure (for short "Cr.P.C.") challenging the judgment and order dtd. 14/10/2008 passed by learned Additional Sessions Judge, Raigad-Alibag. The respondent has been acquitted for offences under Ss. 498-A and 306 of Indian Penal Code (for short "IPC").
(2.)The case of the prosecution is that the deceased Lata was wife of the accused. Their marriage was solemnized six years prior to the incident. The accused was suspecting character of his wife. On that count she was assaulted. She was not allowed to talk with anyone. The deceased had complained about it to her parents whenever she had visited her parental home. The parents of the deceased had given her hope that the accused would treat her well some day and persuaded her to join matrimonial home. On 29/3/2004 information was received by the complainant that the deceased had suffered heart attack. Subsequently, they were informed that the deceased had passed away. The complainant and others visited the matrimonial home of the deceased. It was noticed that there was ligature mark on the neck of the deceased. The complaint was lodged with Police Station and the First Information Report (for short "FIR") was registered vide C.R. No. 30 of 2004 for offences under Ss. 498-A and 306 of IPC with Pen Police Station, Dist. Raigad, on 29/3/2004. The accused was arrested. Investigation proceeded. Inquest panchanama was recorded. Post-mortem was conducted. Statements of witnesses were recorded. On completing investigation, charge-sheet was fled.
(3.)Charge was framed under Ss. 498-A and 306 of IPC vide order dtd. 19/5/2005.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.