VISHNU VITHAL SALGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants herein are convicted for the offence punishable under Section 498A read with Section 34 of IPC and are sentenced to suffer R.I. For one year and to pay fine of Rs. 1,000/- in default to suffer S.I. for three months. They are also convicted for the offence punishable under Section 304-B of IPC and are sentenced to suffer R.I. For seven years and to pay fine of Rs. 1,000/- each in default to suffer S.I. for three months by the IV Adhoc Additional Sessions Judge, Solapur in Sessions Case No. 304 of 2005 by a Judgment and order dated 10th November, 2006. Being aggrieved by the said Judgment and order, the appellants have preferred the present Criminal Appeal.

(2.) Such of the facts, which are necessary for the decision of this Appeal, are as follows:-

(3.) P.W. 1 Balasaheb Patil was the panch for inquest panchanama. He has been declared hostile by the prosecution. P.W. 2 Iranappa Patil was a panch for the spot. He ha also declared hostile.