MAHENDRA BALIRAM KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is filed challenging the judgment and order dated 03rd March, 1999 in Sessions Case No.205 of 1996 passed by the Additional Sessions Judge, Osmanabad, thereby convicting the appellant/ Mahendra Baliram Kamble for the offence punishable U/Sec.498-A of the Indian Penal Code and awarding him sentence to suffer R.I. for six months and to pay fine of Rs. 1,000/-and in default to pay fine to suffer further R.I. for one month. However, the appellant/accused is acquitted for the offence punishable U/ Sec.306 of the Indian Penal Code.

(2.) The brief facts of the case are as under:

(3.) Investigating officer P.W.No.5 on the basis of report of Police Patil registered A. D. No. 15/1996. He visited spot and removed dead body of Vandana from the well and he prepared spot panchanama Exhibit 17. Then he prepared inquest panchanama Exh. 10. After lodging F.I.R. Exhibit 13. he registered Crime No.58/1996 and investigated the case. He received post-mortem report Exhibit 11 and on completion of investigation submitted charge-sheet in the Court.