BAPURAO SOPANRAO WAGHMARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these appeals are being decided by this common judgment and order since they are interconnected. The Appeal (No.548 of 2003) has been preferred by the original accused Nos. 1 to 5 against the judgment and order dtd. 29/7/2003 passed by the learned Additional Sessions Judge, Ambajogai in Sessions Case No.83 of 1999, convicting them for the offences punishable under Ss. 498-A and 306 read with 34 of the Indian Penal Code and resultant sentence. While, the Appeal (No.631 of 2003) has been preferred by the State for enhancement of the sentence.

(2.) Pending the appeals, the appellant Nos.1 and 2 in Appeal No.548 of 2003 passed away. The widow and son of the deceased appellant No.1 came on record to pursue the appeal.

(3.) The facts in brief giving rise to both the appeals are as follows.