BABAN@BALKRISHNA DUBHAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Appeal No. 679 of 1992 is filed by the original accused Nos. 1 to 3 questioning their conviction for the offences punishable under Sections 498-A and 306 of the Indian Penal Code as also conviction of accused No. 2 for offence punishable under Section 3 and 4 of Dowry Prohibition Act, 1961 and sentences of various terms of imprisonments and fine imposed upon them by the learned Additional Sessions judge, Mumbai, upon conclusion of Sessions trial No. 556 of 1989. Criminal Appeal No. 163 of 1993 is filed by the State for enhancement of sentences imposed upon the accused.

(2.) Criminal Revision Application No. 92 of 1993 is filed by the first informant questioning the acquittal of accused Nos. 4 and 5.

(3.) Facts which are material for deciding these proceedings are as under:-