SHANKAR SITARAM SHASTRAKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal has been directed against the Judgment and Order dated 3/4/2008 delivered by the Additional Sessions Judge, Nagpur in Sessions Trial No. 374 of 2005, whereby the learned trial Judge has convicted the Appellant No.1 (hereinafter be referred to as 'the Accused' for the sake of convenience) for the offence punishable under Section 498-A of Indian Penal Code and sentenced to suffer rigorous imprisonment for three years and to pay a fine of Rs.5000/-, in default to pay the fine amount, sentenced to suffer simple imprisonment for six months. Both the Accused were further convicted for the offence punishable under Section 306 read with Section 34 of Indian Penal Code and Shankar (A-1) sentenced to suffer rigorous imprisonment for five years and to pay a fine of Rs.5000/-, in default to pay the fine amount, sentenced to suffer simple imprisonment for one year, whereas Manisha (A-2) was sentenced to suffer rigorous imprisonment for two years and to pay a fine of Rs.10,000/-, in default to pay the fine amount, sentenced to suffer simple imprisonment for one year.

(2.) Prosecution case in nutshell can be summarized as under :

(3.) I have heard Ms. Jaya Mishra, the learned Advocate (Appointed) for Appellants and Mr. Amit Chutke, the learned APP for Respondent - State. With their able assistance, I have gone through the record and proceedings of the present matter.