- (1.)THIS appeal is filed by the State against the acquittal of the accused under Section 498-A r/w 34 I. P. C. by Judgment dated 27-2-2009 of the learned J. M. F. C. , Canacona.
(2.)THE complainant (first informant) PW1/vibha Rajadhayax had got religiously married on 25-4-2002 to accused No. 1 Girish rajadhayax. The complaint was filed by her against her husband namely A-1/girish, her mother-in-law A-2/ Urmila, her husband's sister A-3/swarada and her husband A-4/suraj. The complainant/pw1/ vibha's marriage was an arranged marriage and was arranged through vibha's mother's sister who was residing in the same building at Margao where PW1/vibha's sister-in-law, the said A-3/ Swarada was residing. The marriage was religiously solemnized on 25-4-2002, and both the parties lived together at the matrimonial house at Palolem, Canacona until 12-11-2002, when PW10/pandurang Kamat Mad came and took pw1/vibha on account of the marriage of her sister which was to be solemnized on 1-12-2002. PW1/vibha and her husband/accused no. 1/girish have not lived together thereafter, though it was claimed that on 16-11-2002 when PW1/vibha came with her parents with diwali sweets, the matrimonial house was locked, and the sweets which were brought were left behind with the servants of the family of the accused, but were returned to the family of pw1/vibha through her uncle PW3/anil Kamat.
(3.)AS already stated, the complaint came to filed by pw1/vibha only on 21-2-2003.