SAIDABEE MOHD YASIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant herein was charged, tried, and has been convicted for offences punishable under sections 498-A and 306 of Indian Penal Code, and sentenced to undergo Rigorous Imprisonment for one year and to pay a fine of Rs. 100/-, in default, further Rigorous Imprisonment for fifteen days for the former offence, and Rigorous Imprisonment for five years and a fine of Rs. 200/-, in default, further Rigorous Imprisonment for one month for the latter offence.

(2.) HEARD learned Adv. Mr. A. J. Thakkar for the appellant and learned APP Mr. S. S. Doifode for the respondent.

(3.) CRUX of the matter is proof of ingredients of Explanation (a) to section 498-A and section 306 of Indian Penal Code. On this point, prosecution has examined following witnesses :- <IMG>JUDGEMENT_381_MHLJ(CRI)3_2010Image1.jpg</IMG>