SUDAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appellant/accused is prosecuted for the offence punishable under Sections 302 and 498-A of the Indian Penal Code.

(2.) The Sessions Court has convicted the appellant/accused under Section 302 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for life and to pay fine of Rs. 10,000/-, in default to undergo further imprisonment for five months.

(3.) The appellant accused is also convicted for the offence punishable under Section 498-A of the Indian Penal Code and sentenced to suffer rigorous imprisonment for two years and to pay fine of Rs. 2,000/-, in default to undergo further imprisonment for two months.