SHEKHAR SHRIRAM PARDESHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the conviction of the appellants by the learned Additional Sessions Judge, Solapur for offences punishable under Sections 306 and 498A of the Indian Penal Code (for short, "IPC") and sentences of rigorous imprisonment for five years and three years with fine of Rs. 2,000/- respectively on the two counts. The learned Judge had acquitted the appellants of the offence punishable under Section 304B of the IPC.

(2.) Facts which are material for deciding this appeal are as under:

(3.) The learned Additional Sessions Judge to whom the case was made over, charged the appellants of offences punishable under Sections 306, 498A and 304B r/w Section 34 of the IPC. Since the appellants pleaded not guilty, they were put on trial at which the prosecution examined in all nine witnesses in its attempt to bring home the guilt of the appellants. After considering their evidence in the light of defence of denial of any demand or ill-treatment or complicity in the death of the victim, the learned Judge convicted and sentenced the appellants, as afore-mentioned. Aggrieved thereby, the appellants are before this Court.