VISHAL INDRAJIT BOBADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appeal is admitted on 23.09.2020.

(2.) Criminal Application No.1638 of 2020 is filed for suspension of sentence, however, at the time of submissions when it was found that the matter can be finally disposed of at the time of admission, the Record and Proceedings has been called. Printing of paper book was dispensed with. With the consent of both the parties, final hearing has been taken at the time of admission.

(3.) The present appellants are the original accused, who faced trial in Sessions Case No.21/2019 for the offence punishable under Section 498-A, 306, 323 read with Section 34 of the Indian Penal Code. They have been convicted by learned Additional Sessions Judge-5, Latur on 07.09.2020. The appellants (accused Nos.1, 2 and 4) have been held guilty of committing the offence punishable under Section 306 of the Indian Penal Code and to suffer rigorous imprisonment for five years and to pay fine of Rs.5,000/- each, in default to suffer imprisonment of six months. They have been further held guilty of committing offence punishable under Section 498-A of the Indian Penal Code and have been sentenced to suffer rigorous imprisonment for one year. Further, they have been held guilty of committing offence punishable under Section 323 of the Indian Penal Code and sentenced to suffer simple imprisonment for three months. All the substantive sentences have been directed to run concurrently.