MARUTI BABURAO TILEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against appellants' conviction by the learned Additional Sessions Judge, Pune for the offences punishable under Sections 306 and 498A read with Section 34 of the Indian Penal Code and sentence of rigorous imprisonment for three and two years with a fine of Rs. 500/- or in default simple imprisonment for six months respectively imposed upon the appellants by the learned Additional Sessions Judge on conclusion of Sessions Case No. 226 of 1992 before him. Facts which are material for deciding this appeal are as under:-

(2.) The learned Additional Sessions Judge to whom the case was made over, charged the appellants for the offences punishable under Sections 306 and 498A of the Indian Penal Code. Since the appellants pleaded not guilty, they were put on trial at which the prosecution examined in all five witnesses in its attempt to bring home guilt of the appellants. After considering their evidence, in the light of defence of denial, the learned Judge convicted and sentenced the appellants as aforementioned. Aggrieved thereby, the appellants are before this Court.

(3.) I have heard the learned counsel for the appellants and the learned Additional Public Prosecutor for the respondent - State. With the help of both the learned counsel 1 have gone through the evidence on record.