TUKARAM RAMBHAU DHAKULKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal takes exception to the judgment and order dated 16th of October 2001 passed in Session Trial No. 300 of 1997 by the Additional Sessions Judge, Amravati, whereby appellant came to be convicted for the offence punishable under Sections 498-A and 306 of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for two years and to pay a fine of Rs. 500/-, in default to suffer rigorous imprisonment for fifteen days, on both counts.

(2.) Prosecution case can briefly be stated as follows--

(3.) Charges were framed against the appellant for above offence vide Exh. 2 to which he pleaded not guilty and claimed to be tried. The defence of appellant is of denial and false implication.