ANIL DHONDIBA SABALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the conviction of the Appellants for the offence punishable under Section 498-A read with 34 of the Indian penal Code and sentence to suffer R.I. for one year and to pay fine of Rs. 500/-each or in default to suffer R.I. for two months, imposed upon them by the learned Additional Sessions Judge, Kolhapur, on completion of Sessions trial No. 168 of 1996.

(2.) The facts which are material to decide this appeal are as under:

(3.) After performing inquest, police caused the dead body to be sent for postmortem examination which reveals that the victim had died due to drowning. The police recorded statement of witnesses and on completion of investigation sent the chargesheet to the Court of Judicial Magistrate First Class, Kolhapur, who committed the case to the Court of Sessions at Kolhapur.