APPASEHEB KRISHNARAO NULLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The aforesaid appeals are directed against the judgment and order of conviction and sentence passed by learned Ad-hoc Additional Sessions Judge, Ichalkaranji on 14th June, 2007 in Sessions case No.7 of 2007 convicting the appellants for commission of offences under Section 302, 498A, 201 r/w. 34 of the I.P.C. and on the first count sentencing each of them to suffer life imprisonment and to pay a fine of Rs.2,000/- i/d. to suffer R.I. for 6 months; on the second count R.I. for 2 years and to pay a fine of Rs.1,000/- each i/d. to suffer R.I. for 6 months and on the third count R.I. for 3 years and to pay a fine of Rs.1,000/- i/d. to suffer R.I. for 6 months.

(2.) Appellant in Criminal Appeal No.995 of 2007 is original A1 in said Sessions Case while the appellants in Criminal Appeal No.750 of 2007 i.e. respectively father, mother and sister of said appellant were original accused Nos.2 to 4 in said Sessions Case. All of them were tried for, in furtherance of their common intention committing offences for which they were convicted and so also offence under Section 304B of the I.P.C. in respect of Sou. Laxmi wife of appellant in Criminal Appeal No.995 of 2007 and daughter-in-law of appellant Nos.2 & 3 and sister-in-law of appellant No.4 in Criminal Appeal No.750 of 2007. For the sake of convenience and brevity, the appellants are referred as per their original number in the said Sessions Case as A1, A2, A3 & A4.

(3.) Deceased Laxmi was the elder daughter of PW6 Mahadevi Bhosale, resident of Nipani, Tal. Nipani, Dist. Belgaum. Her marriage was solemnized on 12nd December, 2001 with A1 at Hupari, Ganganagar. The parents of Laxmi had presented gold mangalsutra and earring at the time of marriage. She was treated nicely for a period of one year in the matrimonial home.