ARUN NARAYAN DAAKHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal has been directed against the Judgment and Order dated 3/4/2008 delivered by the Adhoc Additional Sessions Judge, Chandrapur in Sessions Case No. 58 of 2007, 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 306 of Indian Penal Code and sentenced to suffer rigorous imprisonment for five years and to pay a fine of Rs.1000/-, in default to pay the fine amount, sentenced to suffer rigorous imprisonment for six months. The Appellant Nos.1 to 4 were convicted for the offence punishable under Section 498-A read with Section 34 of Indian Penal Code and sentenced to suffer rigorous imprisonment for three years each and to pay a fine of Rs.500/- each, in default to pay the fine amount, sentenced to suffer further rigorous imprisonment for three months. Both the sentences are directed to run concurrently.

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

(3.) I have heard Mr. Joshi, the learned Counsel for Appellants and Mr. Damle, the learned APP for Respondent State. With their able assistance, I have gone through the record and proceedings of the present matter.