STATE OF MAHARASHTRA Vs. SANJAY GULABRAO LANDE

JUDGEMENT

(1.) Heard learned APP for the appellant/State. None for the respondent, though served.

(2.) The learned Sessions Court by the judgment dtd. 2/3/2012 has convicted the respondent Sanjay Gulabrao Lande for the offence under Sec. 498-A of the IPC and sentenced him to suffer R.I for one year and to pay fine of Rs.500.00, i/d S.I. for three month. The accused 2 to 4 have been acquitted for the offence under Sec. 498-A r/w 34 IPC. All the accused including the respondent who was accused no.1 have been acquitted for the offence punishable under Sec. 306 r/w 34 of the IPC.

(3.) The present appeal is by the State against the acquittal of the accused no.1 for the offence under Sec. 306 of the IPC. It is worthwhile to note that the accused no.1 had already undergone the sentence of one year imposed upon him for the offence under Sec. 498-A and has been released from the prison after serving the sentence.