BHOLA HARISHCHANDRA GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is preferred by the Appellant against the judgment dtd. 30/4/2014 passed by the learned Additional Sessions Judge, Bombay in Sessions Case No. 430 of 2011. By the said judgment, the learned Additional Sessions Judge convicted the Appellant for the offence punishable under Sec. 498-A of the Indian Penal Code, 1860 (for short "IPC") and sentenced him to suffer rigorous imprisonment for two years and pay fine of Rs.1000.00 and in default in payment of fine, to undergo simple imprisonment for one month. By the said judgment and order, the Appellant was also convicted for the offence punishable under Sec. 302 of IPC and sentenced to undergo imprisonment for life and pay fine of Rs.2000.00and in default in payment of fine, to undergo simple imprisonment for three months. The learned Additional Sessions Judge directed that both the substantive sentences of imprisonment imposed on the Appellant shall run concurrently. For the sake of convenience we shall refer to the Appellant as accused.

(2.) Such facts which are relevant for the purpose of deciding the present Appeal are as follows:-

(3.) Some of the undisputed facts which are relevant are as follows:-