SHARAD KONDIBA WALKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this appeal is to the judgment and order rendered by the Additional Sessions Judge, Beed, in Sessions Case No.41 of 2007 on 14.9.2007, thereby convicting the appellant (original accused no. 1) for offences punishable under Sections 498 A and 302 of the Indian Penal Code and sentencing him to undergo R.I. for one year for the offence punishable under Section 498 A of the Indian Penal Code and fine of Rs.100/ in default to undergo further R.I. for one month; and also sentencing him to undergo imprisonment for life for the offence punishable under Section 302 of the Indian Penal Code and fine of Rs.200/ in default to undergo further R.I. for one month.

(2.) The shorn of details and factual conspectus are as follows.

(3.) All the accused faced the trial for the offences punishable under Sections 498 A and 302 of the Indian Penal Code in Sessions CaseNo.41 of 2007 and the appellant/original accused no. 1 was convicted for the offences punishable under Sections 498 A and 302 of the Indian Penal Code as afore said; whereas he was acquitted of offence punishable under Section 201 of the Indian Penal Code. Accused nos.2 and 3 were also acquitted of all the charges levelled against them.