NANDKUMAR P PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Revision Application is taken up for final hearing with the consent of the parties.

(2.) The Applicant herein was convicted for offence punishable under Section 498A of the Indian Penal Code by the Chief Judicial Magistrate, Thane in RCC No. 71 of 2008 vide judgment and order dated 24th February 2010.

(3.) Being aggrieved by the said judgment and order, the Applicants have preferred the Appeal before the District and Sessions Court at Thane. The Additional Sessions Judge, Thane vide judgment and order dated 16th July 2012 has been pleased to dismiss the Appeal by modifying sentence awarded by the Trial Court. Hence, this Revision Application.