RATAN LAXMAN JAGZAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard rival submissions at length on this appeal preferred by original accused No.1 challenging the judgment and order dated 31.1.1997 passed by Additional Sessions Judge, Nashik in Sessions Case No. 172 of 1996.

(2.) Originally four accused, including the present appellantaccused No.1, were charged for the offence punishable under Sections 498A and 306 of the Indian Penal Code read with Section 34 of the I.P.C.

(3.) By the impugned judgment and order, original Accused Nos. 2,3 and 4 were acquitted of all the charges. Present appellant Accused No.1 was also acquitted of the offence punishable under Section 306 read with section 34 of the I.P.C. However, he is convicted only for the offence punishable under Section 498A of I.P.C. and was sentenced to suffer rigorous imprisonment for six months and to pay a fine of Rs.500/in default of fine to undergo imprisonment for one month.