SUPADU NARAYAN PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal filed by the original accused persons who are convicted by the learned Additional Sessions Judge, Jalgaon in Sessions Case No.8/2001 by judgment and order dtd. 20/12/2002. By the impugned judgment the appellants are held guilty for the offences punishable under Sec. 306 and 498-A of the Indian Penal Code and they are sentenced as below.

(2.) Appellant No.1 is directed to suffer rigorous imprisonment for 7 years and to pay fine of Rs.500,.00 in default to undergo rigorous imprisonment for 6 months for the offence punishable under Sec. 306. He is sentenced to undergo 3 years rigorous imprisonment and to pay fine of Rs.100.00, in default to suffer rigorous imprisonment for 1 month for the offence punishable under Sec. 498-A. The appellant No.3 is directed to undergo rigorous imprisonment for 5 years and to pay fine of Rs.300.00 and in default to undergo rigorous imprisonment for 3 months for the offence punishable under Sec. 306 and for the offence punishable under Sec. 498-A he is directed to undergo rigorous imprisonment for 2 years and to pay fine of Rs.100.00and in default to undergo rigorous imprisonment for 1 month. The appellant Nos. 4 and 6 are directed to undergo rigorous imprisonment for 1 year and to pay fine of Rs.100.00 each and in default to undergo rigorous imprisonment for one month each for the offence punishable under Sec. 306 and 498-A of the IPC. The appellant No.1,3 and 4 were in jail from 7/9/2000 till 20/1/2001 i.e. for 4 months and 13 days. Appellant No.6 was in jail from 11/9/2000 till 20/1/2001 i.e. for 4 months 9 days.

(3.) The prosecution story in short is as under: