DEVIDAS DHANSING MALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant / original accused No.1, has challenged the judgment and order dtd. 19/12/2002 in Sessions Case No.62 of 2001, passed by the learned 3rd Adhoc Additional Sessions Judge, Jalgaon (hereinafter referred to as 'the learned trial court'). The appellant has been convicted by the learned trial court in the aforesaid case for the offence under Ss. 498-A and 306 of IPC and sentenced him to undergo R.I. for three years and to pay fne of Rs.1,000.00 and to undergo R.I. for fve years and to pay fne of Rs.3,000.00 respectively.

(2.) Brief facts leading to this appeal are as under :

(3.) The learned counsel for the appellant vehemently argued that the conviction of the appellant is not at all proper since on the basis of same evidence the other accused persons are acquitted.