The State Of Maharashtra And Anr vs Rahemankha Sulemankha Patel
2022 Latest Caselaw 1829 Bom

                                                        Cri.Appeal No.251/2011
                                      :: 1 ::


           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


                     CRIMINAL APPEAL NO.251 OF 2011


 1.       The State of Maharashtra

 2.       Anisa Fatema w/o Rafiq Ahmed
          Age 22 years, Occu. Household,
          R/o Mudegaon, Taluka Ghansawangi,
          District Jalna                 ... APPELLANT

          VERSUS

 Rahemankha s/o Sulemankha Pate,
 Age 54 years, Occu. Service,
 R/o Jalna                                           ... RESPONDENT

                               .......
 Mr. S.P. Sonpawale, A.P.P. for appellant No.1 - State
 Mr. Satej S. Jadhav, Advocate for appellant No.2.
 Mr. S.J. Salunke, Advocate for respondent
                               .......

                                  CORAM :       R. G. AVACHAT, J.
                  Date of reserving order : 2nd February, 2022
                  Date of pronouncing order : 23rd February, 2022


 ORDER:

This is an appeal from acquittal. The respondent

herein was convicted by the trial Court (Judicial Magistrate,

First Class, Jalna) for offences punishable under Sections

498-A, 354, 323, 504 and 506 of the Indian Penal Code. He

had, therefore, preferred appeal against his conviction, being

Criminal Appeal No.12/2008. The learned Adhoc Additional

Cri.Appeal No.251/2011 :: 2 ::

Sessions Judge, Jalna decided the said appeal on 5/10/2010,

granting him acquittal. The State, therefore, preferred the

present appeal from acquittal.

2. The informant was the daughter-in-law of the

respondent herein. She has filed on record her affidavit,

stating that the compromise has been arrived at between the

two families. Her marriage has also been dissolved with a

decree of divorce. She has remarried and living happily at her

matrimonial home. She has urged for disposal of the appeal,

confirming the judgment of acquittal, given by learned Adhoc

Additional Sessions Judge.

3. It was a matrimonial dispute. The matter has now

been settled amicably. With a view to give peace a chance,

the appeal is disposed of, confirming the judgment and order

of acquittal dated 5/10/2010, passed by the learned

Additional Sessions Judge-2, Jalna in Criminal Appeal

No.12/2008.

( R. G. AVACHAT ) JUDGE

fmp/-