JUDGEMENT
KISHORE C.SANT,J. -
(1.)This appeal is against judgment and order dtd. 8/8/2002 passed by the learned Sessions Judge, Ambajogai in Sessions Case No. 37/2000, whereby the present appellant- accused is held guilty of the ofences punishable under Ss. 306 and 498-A of the Indian Penal Code. He is sentenced to undergo Rigorous Imprisonment for three years and to pay fne of Rs.5000.00 in default to sufer Simple Imprisonment for six months for the ofence of 498-A of IPC. He is further directed to sufer Rigorous Imprisonment for fve years and to pay a fne of Rs.5000.00, in default to sufer Simple Imprisonment for six months for the ofence of 306 of IPC. The remaining accused nos. 2 to 5 are acquitted of the same ofences.
(2.)The informant lodged FIR on 4/12/1999 in the Kaij Police Station. It is the allegation that his sister namely Jayashri @ Aruna was married to accused no.1 namely Barikrao Deshmukh. After two to three months of the marriage, the accused started suspecting character of Jayashri. There was a demand of Rs.50,000.00 from the informant. Since the condition of informant in condition happens to be poor, they could not fulfll the demand. On that count also, the accused started ill-treatment to his wife/Jayashri. The in-laws did not even use to give food to Jayashri and they used to harass her. On the date of incident, informant received information from that deceased Jayashree committed suicide by consuming poison. He thus lodged the FIR against the husband and in-laws saying that they are responsible for her death. On the basis of this information, the police carried out an investigation and fled a charge-sheet. The case was tried by learned Sessions Court bearing Sessions Case No. 37/2000. After the trial, the learned Additional Sessions Judge, Ambajogai, held the appellant/ accused no.1 guilty of the said ofences punishable under Ss. of IPC by the judgment and order dtd. 8/8/2002. The learned Judge acquitted accused nos. 2 to 5. Therefore, the appellant is thus before this Court.
(3.)The defence of the accused is only that there was no such harassment at the hands of the husband and the in-laws.
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