NANDKISHOR SHAMRAO BHANDARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein stands convicted for the offence punishable under Section 498A of the Indian Penal Code and is sentenced to suffer R.I. for two years and to pay fine of Rs. 3,000/- in default six months further R.I., he is also convicted for the offence punishable under Section 306 of IPC and is sentenced to suffer R.I. for five years and to pay fine of Rs. 10,000/- in default to suffer further R.I. for one year in Sessions Case No. 36 of 2004 by the 1st Adhoc Addl. Sessions Judge, Islampur, vide judgment and order dated 12th January, 2006. Hence, this appeal. Such of the facts, which are necessary for the decision of this appeal, are as follows:-

(2.) On 1.6.2004, PW-8, Vijay Habale lodged a report at the Police Station on the basis of which Crime No. 26/2004 was registered against the appellant and four others for the offences punishable under Sections 498A and 306 of IPC. The investigation was set in motion. The prosecution examined nine witnesses to bring home the guilt of the accused. The accused has examined Advocate Sharadchandra Tatyasaheb Vagyani as the defence witness.

(3.) It is pertinent to note that the appellant was also appearing for the preliminary MPSC Examination on the same day and his centre was.