YOGESH MAHADEV DABHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal takes exception to the Judgment and Order dtd. 14/7/2016 passed by the District Judge - 8 & Additional Sessions Judge, Nashik in Sessions Case No.109 of 2010.

(2.) The Appellant, who was accused No.1 before the trial court, was tried for the offences punishable under Ss. 498A and 302 of Indian Penal Code (IPC). By the impugned Judgment and Order, the trial court convicted the Appellant for the offence punishable under Sec. 302 of Indian Penal Code and sentenced to suffer life imprisonment and to pay a fine of Rs.1000.00 in default of payment of fine to suffer simple imprisonment for one month. The trial court however, acquitted the Appellant of the charge for the offence punishable under Sec. 498A of the IPC. Two more accused were tried with the Appellant for the offence punishable under Sec. 498A of the IPC. The trial court acquitted them of the said charge.

(3.) The deceased Sonali was the wife of present Appellant. The Appellant and the deceased were married for five to six years prior to the occurrence of the alleged incident, which took place on 30/3/2010.