RAVINDRA KONDAJI GADGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is directed against judgment rendered by the learned Additional Sessions Judge, Shrirampur, in Sessions Case No.364 of 1995. By that judgment, the appellant alongwith original accused No.1 Sulbha came to be convicted for the offence punishable under section 306 read with section 34 of the I.P. Code. Both of them were sentenced to suffer rigorous imprisonment for one (1) year and to pay fine of Rs.100/- each, in default to suffer rigorous imprisonment for seven (7) days more.

(2.) LEARNED advocate Mr. Thorat, holding for Mr. S.K. Shinde, states that original accused No.1 - Sulbha did not prefer any appeal against the judgment of conviction and sentence.

(3.) THE appellant denied truth into the accusations. His defence was one of total denial.