VIKRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant and three others were prosecuted on the allegation that they had committed offences punishable under Sections 302, 498A, 323, 324, 504 of the I.P.C. r.w. Section 34 of the I.P.C. The Ad-hoc Additional Sessions Judge-1, Ambejogai, who tried them, held the appellant guilty of offences punishable under Sections 302 and 498A of the I.P.C. He sentenced the appellant to suffer imprisonment for life and also to pay a fine of Rs.1000/- with respect to offence punishable under Section 302 of the I.P.C. and to suffer R.I. for two years and also to pay a fine of Rs.500/- with respect to offence punishable under section 498A of the I.P.C. The learned Judge found the other accused, who were father, mother and brother of the present appellant, not guilty and acquitted them. The appellant, being aggrieved by his conviction and the sentences imposed upon him, has appealed to this court.

(2.) The facts of the case may, in brief, be stated as under;-

(3.) On completion of investigation, a report under Section 173(2) (i) of the Code of Criminal Procedure, was submitted to the Magistrate, pursuant to which, the appellant and other accused were prosecuted, as aforesaid.