KIRAN NATTHU PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Adv. Mr. R.S. Shinde for the appellants, and learned APP Mr. B.J. Sonwane for the respondent.

(2.) By the present appeal, filed by the appellants i.e. original accused nos.1 to 3, they have taken exception to the judgment and order dated 29-12-2004, rendered by the learned IInd Ad hoc Additional Sessions Judge, Dhule, in Sessions Case No. 87/2003, thereby convicting them for the offences punishable under Sections 498-A read with Section 34 of Indian Penal Code, and sentencing them to suffer simple imprisonment for three years, and to pay fine of Rs. 5,000/- each, in default of payment of fine, to suffer simple imprisonment for nine months, each, and also convicting them for the offence punishable under Section 306 of Indian Penal Code, and sentencing them to suffer simple imprisonment for five years, and to pay fine of Rs. 7,000/- each, in default of payment of fine, to suffer simple simple imprisonment for one year and three months, each.

(3.) The appellants are hereinafter referred to as per their original status i.e. accused