NIRANJAN VISHWANATH BHAGAT Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This criminal appeal takes exception to the judgment dated 28/5/2012 passed by the Additional Sessions Judge, Darwha in Sessions Trial No.72/2005 convicting the appellant for the offence punishable under Section 306 of Indian Penal Code and sentencing him to suffer rigorous imprisonment for seven years and to pay fine of Rs.5000/- and in default, to suffer rigorous imprisonment for three months and for the offence punishable under Section 498-A of Indian Penal Code and sentencing him to suffer rigorous imprisonment for one year and to pay fine of Rs.3000/- and in default, to suffer rigorous imprisonment for one month. Both the sentences were directed to run concurrently.

(2.) The case of prosecution can be briefly stated as follows :

(3.) It is the further case of the prosecution that Kavita was initially referred to Government Hospital, Ner, District Yavatmal wherefrom she was referred to Government Hospital, Yavatmal for medical treatment.