T. V. Nalawade, J. - (1.)The Appeal is filed against judgment and order of Sessions Case No. 20/2000 which was pending in the Court of Athoc Assistant Sessions Judge, Latur. The respondent is acquitted of the offences punishable u/s. 498-A, 306 and 34 of IPC. Both sides are heard. This Court has perused original record.
In short, the facts leading to institution of the Appeal can be stated as under:

(2.)Deceased Nathshila was daughter of complainant Shamalbai. The deceased was given in marriage on 29/4/1997 to the respondent. The respondent was relative of the complainant even prior to the marriage. After the marriage, for some time, deceased cohabited with the accused respondent in Yelnoor where the respondent was living with his parents. The respondent was working as a teacher in village Mulwad. Respondent was avoiding to go to the native place where the deceased was living. However, during last 15 days, deceased started cohabiting with the respondent in Latur. Deceased was carrying of more than 7 months at the relevant time. There was suspicion that the respondent had kept illicit relations with original accused No. 2. Due to this suspicion, there was ill treatment and ultimately, on 24/10/99, deceased committed suicide by setting herself on fire. She died on the same day. The report came to be given on 27/10/99 and the crime came to be registered for aforesaid offences.
(3.)During investigation, police recorded statements of some neighbours of the accused and some relatives of the deceased. Death took place due to 100% burn injuries. Charge sheet came to be filed for aforesaid offences.