VIJAY FOGOJI GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this appeal, the appellant takes exception to the judgment and order dated 13.8.2004 passed by 6th Additional Sessions Judge, Nagpur in Sessions Trial No.52/2004 convicting the appellant (hereinafter referred to "the accused") for the offences punishable under Sections 302 and 498-A of the Indian Penal Code. The accused has been sentenced to undergo imprisonment for life and to pay fine of Rs. 1000/- and in default to suffer R.I. for five months on first count and to suffer R.I. for three years and to pay fine of Rs. 300/- in default to suffer R.I. for three months on second count.

(2.) BRIEFLY, the prosecution case is as under:-

(3.) WE have carefully considered rival submissions advanced by learned counsel for the appellant and the learned APP for the respondent and perused the record as well as authorities cited.