REGENT COMPUTRONICS PVT. LTD.

GIRISH S/O NARAYANRAO NAIK Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SHANTI VS. STATE OF HARYANA [REFERRED TO]
VIDYA DEVI VS. STATE OF HARYANA [REFERRED TO]
DALBIR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
BISWAJIT HALDER ALIAS BABU HALDER VS. STATE OF WEST BENGAL [REFERRED TO]
KISHORI LAL VS. STATE OF M P [REFERRED TO]
M SRINIVASULU VS. STATE OF A P [REFERRED TO]
NOORJAHAN VS. STATE [REFERRED TO]
RAJBABU VS. STATE OF M P [REFERRED TO]
DURGA PRASAD VS. STATE OF MP [REFERRED TO]
SHANKAR VISHWANATH KOLHE VS. STATE OF MAHARASHTRA [REFERRED TO]
VITTHAL VS. STATE OF MAHARASHTRA [REFERRED TO]
SATISH FAKIRA DHANGAR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) THIS is an appeal by the accused who is the husband of deceased Kusum. The appellant and his mother were charged for commission of offences punishable under sections 498-A, 302 and 304-B of Indian Penal Code.

(2.) RATNABAI, appellant's mother, has been acquitted. Appellant has been convicted for offences punishable under sections 498-A and 304-B of Indian Penal Code and sentenced to undergo :-

(3.) OTHER witnesses, namely :-

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GIRISH Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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