SHANKAR PANDURANG KALDHONE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned advocate for the appellants and learned APP for the State.

(2.) ALL the four accused have been convicted by the IIIrd Additional Sessions Judge, Sangli by his judgment dated17-9-1991 for the offences under Sections 306 and 498-A of the Indian Penal Code. They have been sentenced to suffer R. I. for five years and fine under Section306 of the Indian Penal Code and to suffer R. I. for three years and fine under Sections 498-A of the Indian Penal Code.

(3.) CHALLENGING the aforesaid conviction by all the accused it was contended by Miss. Manisha Patil, the advocate for the accused that firstly, the prosecution has not been able to prove beyond reasonable doubt that both Laxmi and Sharada committed suicide. She also contended that there are circumstances on record and also the evidence on record to show that they might have died as a result of accident. Therefore, according to her, the conviction under Section306 of the Indian Penal Code was wrong.