DADARAO SHRIPAT THORAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal the appellants, hereinafter referred to as the accused Nos. 1 to 3 have challenged the judgment and order dated 20/03/2014 passed by the Sessions Judge, Aurangabad in Sessions Case No. 82 of 2008 thereby convicting and sentencing each of them to suffer rigorous imprisonment for one year and to pay a fine of Rs. 500/-, in default to suffer rigorous imprisonment for 15 days for the offence punishable under Section 498-A read with Section 34 of the Indian Penal Code (hereinafter referred to as the IPC) and further convicting and sentencing each of them to suffer imprisonment for life and to pay a fine of Rs. 500/-, in default to suffer simple imprisonment for one month for the offence punishable under Section 302 read with Section 34 of the IPC. The sentences of imprisonment were directed to run concurrently. Muddemal property being valueless was ordered to be destroyed after the appeal period is over.

(2.) Appellant No.2/accused No. 2 Shripat Vishram Thorat died during pendency of this appeal and therefore, appeal stands disposed of as abated against him as per order dated 11/11/2019.

(3.) Facts leading to this appeal as revealed from the case papers are as under:-