SAVALRAM FAGU YERNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an appeal filed by the appellant (hereinafter referred to as accused) for quashing and setting aside the judgment and order dated 13-7-2001 passed by the ad hoc Assistant Sessions Judge, Gondia, in sessions Trial No. 58 of 2000, convicting the accused for the offence punishable under section 498-A read with section 34, sections 304-B, 306 read with section 34 of the Indian Penal Code and section 4 of the Dowry Prohibition act,'1961.

(2.) FOR the conviction under section 498-A read with section 34, the accused is convicted and sentenced to suffer S. I. for a period of one year and to pay a fine of Rs. 200/ -. For the conviction under section 304-B, the accused is sentenced to suffer R. I. for 7 years; for the conviction under section 306 of i. P. C. , he is sentenced to suffer R. I. for five years and to pay a fine of Rs. 1,000/-, in default of payment of fine, to suffer S. I. for two years; and for the conviction under section 4 of Dowry Prohibition Act, 1961, he is sentenced to suffer S. I. for one year and to pay a fine of Rs. 500/- in default of payment of fine to suffer further S. I. for a period of one month.

(3.) THE relevant facts of the case in brief are as follows: