SHAIKH MOHMAD JAVED SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants question conviction recorded by the learned Additional Sessions Judge at Ambejogai in Sessions Case No. 220/2010 dated 16th March, 2012, convicting the accused Shaikh Mohmad Javed Shaikh, for the offense under Section 498-A of IPC to suffer rigorous imprisonment for one year and to pay fine of Rs. 1,000/-; in default, rigorous imprisonment for three months; for the offense under Section 306 of IPC to suffer for five years rigorous imprisonment and to pay fine of Rs. 1000/-; in default, three months rigorous imprisonment. Appellant No. 2 (original accused no. 3) Smt. Shaikh Nazimubee Shaikh Yakub is convicted for the offense under Section 498-A of IPC, to suffer imprisonment for six months and to pay fine of Rs. 1000/-; in default, to suffer imprisonment for three months. The State has also preferred Appeal No. 572/2012, challenging acquittal of accused No. 2 Shaikh Yakub Shaikh Chagan under Sections 498-A and 306 of IPC and of accused No. 3 Smt. Shaikh Nazimubee Shaikh Yakub for the offense under Section 306 of IPC.

(2.) Facts:

(3.) The matter was committed to the Court of learned Additional Sessions Judge, charge below Exh. 10 was explained on 9.2.2011. The accused pleaded not guilty to the charge vide Exh. 11, 12 and 13.