RADHAKISAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is filed challenging the judgment and order dated 22nd December, 1999 passed by the IVth Additional Sessions Judge, Aurangabad in Sessions Case No.351 of 1996. There are two appellants in this appeal. However, counsel appearing for appellants informs this Court that, the appellant No.2 is no more and he died four years back during the pendency of this appeal. She has made this statement on the basis of instructions given by the appellant No. 1, who is present in the Court hall. This position is not disputed by the learned Additional Public Prosecutor appearing for the State. Therefore, so far as, the appellant No.2 is concerned, the appeal stands abated.

(2.) The prosecution case is that : The daughter of the complainant Uttam Ganpat Chavan was married with accused No.l on 13th February, 1996. After the marriage she went to the house of accused for cohabitation. The original accused Nos.2 and 3 are the parents and the accused No.4 is the brother of the accused No.l. All the accused resided jointly in one and same house.

(3.) It is the case of the prosecution that, initially for a period of one month after marriage the deceased Meerabai was treated properly by the accused. However, subsequently all the accused persons started harassing her on the ground that she should bring money from her parents. The accused also threatened to do away with her life if she would not bring money. It is further case of the prosecution that, whenever Meera used to visit her parents home, she use to narrate about the harassment and ill-treatment meted out to her at the house of accused.