KAILASH BALIRAM PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an appeal which seeks to quash and set aside the judgment and order passed by the Additional Sessions Judge, Pusad on 24-10-2001 in Sessions Trial No. 84/93, by which the present appellants (hereinafter referred to as the accused Nos. 1, 2, 3 and 4) have been convicted for an offence punishable under sections 498-A and 304-B read with section 34 of the Indian Penal Code. For the offence under section 498-B of the Indian Penal Code, they have been sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs. 2000/- each and in default to suffer further rigorous imprisonment for six months. For the conviction under section 304-B of the Indian Penal Code, they have been sentenced to suffer rigorous imprisonment for a period of seven years and to pay a fine of Rs. 5,000/- each and in default to suffer further rigorous imprisonment for the period of one year.

(2.) THE brief facts of the prosecution case are as under:

(3.) THE contention on behalf of the learned Advocate for the accused could be summarised as follows: