DHAVALKUMAR ARUN DOMBE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Whether the death of Aruna, the wife of the appellant, is suicidal or accidental is the question that fall for consideration in the present Appeal. The trial Court had held it to be suicidal and convicted the appellant for abetting the suicide and sentenced him on the said count alongwith harassment meted out to the deceased, Aruna.

(2.) On being convicted for the offence punishable under Section 498-A of the Indian Penal Code ( for short, "IPC" ) and sentenced to suffer R.I. for one year and to pay a fne of Rs.500/-, and on being convicted for the offence punishable under Section 306 of IPC and sentenced to suffer R.I. for fve years and to pay a fne of Rs.500/-, the appellant (accused no.1) is before this Court. The sentence has been imposed on him by the judgment dated 29th June, 1998 delivered by the Additional Sessions Judge, Satara in Sessions Case No. 249 of 1993.

(3.) In support of the Appeal, I have heard Mr.Delhiwala, the counsel appointed through Legal Aid and learned APP Mr.Pethe. With the able assistance of the respective counsel, I have perused the record and proceedings and the impugned judgment and would briefy refer to the background of the case.