SAMPAT NARAYAN HAKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants were prosecuted on the allegation of having committed offences punishable under section 498A IPC, 306 IPC, 304 IPC, 201 IPC and section 176 of the IPC read with section 34 of the IPC. The learned Sessions Judge, Baramati who tried them, held the appellant no. 1 guilty of all the aforesaid offences and sentenced him as follows:-

(2.) The learned Addl. Sessions Judge also held the other appellants guilty of offences punishable under section 201 IPC read with section 34 of the IPC, section 176 of the IPC read with section 34 of the IPC, and sentenced them to suffer Imprisonment till rising of the Court, and to pay a fine of Rs. 250/- each, on each of the said counts, with default sentences of Imprisonment for one month, The learned Addl. Sessions Judge acquitted the appellant nos. 2, 3, 4 and 5 of all the other offences i.e. 304B IPC, 306 IPC, 498A IPC read section 34 of the IPC.

(3.) Being aggrieved by the judgment and conviction recorded by the learned Addl. Sessions Judge and the sentences imposed upon them, the appellants have approached this Court by filing the present appeal.