ANKUSH Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, original accused No. 1 takes exception to the judgment and order passed by 1st (Ad hoc) Additional Sessions Judge, Bhandara in Sessions Trial No. 37 of 1997 dated 27th of December, 2001, whereby appellant came to be convicted for the offence punishable under Section 498-A of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for three years and to pay a fine of Rs. 1000/-, in default of payment of fine to suffer R.I. for one month and for the offence punishable under Section 306 of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for three years and to pay a fine of Rs. 1000/-, in default of payment of fine to suffer rigorous imprisonment for one month. Prosecution case can briefly be stated as under-

(2.) The charge was framed against the appellant vide Exh. 11 for the offence punishable under Sections 498-A, 306 r/w 34 of the Indian Penal Code. On considering the evidence, learned Trial Court acquitted original accused Nos. 2 to 4 and convicted appellant as aforesaid. Hence, this appeal.

(3.) Heard learned Advocate Shri S.D. Sirpurkar for the appellant and Shri A.H. Laddhad, learned APP for the State.