VIMAL @ PARVATI BHAGWAN SAWANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal takes an exception to the Judgment and order dated 28th October, 1998 passed by the Second Additional Sessions Judge, Thane in Sessions Case No.271 of 1996.

(2.) The appellant Nos.1 to 4 were the accused Nos.1 to 4 respectively before the trial Court. By the impugned Judgment and order, accused Nos.1 to 3 have been convicted for the offence punishable under Section 302 read with 34 of the Indian Penal Code and sentenced to suffer Rigorous Imprisonment for life and to pay fine of Rs.100/- each and in default of payment of fine to suffer rigorous imprisonment for a period of one month. The accused Nos.1 to 3 have been further convicted with accused No.4 for the offence punishable under Section 498 A read with 34 of the Indian Penal Cdoe and sentenced to suffer Rigorous Imprisonment for 3 years and to pay fine of Rs.100/- each and in default of payment of fine to suffer further rigorous imprisonment for a period of one month. The trial Court acquitted the accused No.4 of the offence punishable under Section 302 of the Indian Penal Code.

(3.) The deceased Meena was the wife of accused No.4 Sunil. The deceased was married to accused No.4 Sunil on 19th May, 1995 and it was their love marriage. Accused No.1 is the mother of accused No.4. The accused No.2 was the brother of the accused No.4, who died during the pendency of appeal. The accused No.3 is wife of accused No.2.