- (1.)Challenge in this appeal against acquittal is to a judgment and order dated 10.05.2000, delivered by the Additional Sessions Judge, Buldhana in Sessions Case No.80/1993, acquitting the respondents/ accused of offence punishable under Sections 498A read with Section 34, 302 read with 34 and 201 read with 34 of Indian Penal Code. Deceased Renuka happened to be wife of respondent no.1/accused no.1 Satish. Respondent no.2 accused no.2 Vilas is elder brother of Satish, while respondent no.3 accused no.4 Sou. Sadhana is wife of Vilas. One more brother of Satish namely Rajesh was accused no.2, but, he came to be discharged by the trial Court and he is not party respondent in the present appeal under Section 378(3) of Criminal Procedure Code filed by the appellant State Government.
(2.)Incident has taken place on 07.04.1993, while marriage between Satish and deceased Renuka was solemnized on 08.05.1990. Couple has a son by name Om, nick named Salman.
(3.)Case of prosecution in brief is that a report was lodged at police station, Buldhana by P.W.2 Anand Laxminarayan Garol and one Subhash Baburao Garol about unnatural death of deceased Renuka on 07.04.1993. P.W.2 Anand is younger brother of deceased Renuka. As per that report, parents of deceased Renuka residing at Aurangabad came to know about death of their daughter Renuka at Buldhana. Their neighbour Mr. Ashok Dhanraj received a message on that day at about 8.30 to 9.30 p.m. that as per wireless message received from Buldhana Police Station, Renuka had expired. Complainant then reached Buldhana by a private vehicle along with other family members. After observing body of the deceased they suspected foul play due to injury marks indicating pressing of neck and marks of beating on hands and legs. They made queries with accused no.1 husband Satish, brotherinlaw Vilas, his wife Sadhana, as also discharged accused Raju @ Rajesh. All these persons gave different reasons, inconsistent with each other. Renuka was facing physical and mental harassment at the hands of these persons. During her visit to her parents place at Aurangabad, Renuka was asked to demand articles like Dining Table, Fridge etc. Parents supplied some articles to keep Renuka happy. Accused had given threat to Renuka that if these articles were not brought, she would be killed.