STATE OF MAHARASHTRA Vs. KIRAN SONU AHIRE KRISHNA

JUDGEMENT

(1.) The aforesaid Criminal Appeal No.659 of 1992 has been filed by the State of Maharashtra against the acquittal of the respondentMr. Kiran Ahire i.e. the original accused in Sessions Case No.163 of 1991 under Section 307 and 506 of the Indian Penal Code by the impugn judgment and order dated 28.4.1992 passed by the Assistant Sessions Judge, Nashik in Sessions Case No.163 of 1991.

(2.) The original accused Kiran was tried for offences under Sections 506, 307 and 498A of the Indian Penal Code by the learned Assistant Sessions Judge, Nashik in Sessions Case No.163 of 1991 and by the impugned judgment and order dated 28.4.1992, the learned Trial Court convicted the accused under Section 498A of the Indian Penal Code and sentenced him to suffer rigorous imprisonment for one year and to pay fine of Rs.1000/, in default of which to suffer simple imprisonment for 3 months.

(3.) The facts which can be enumerated from the record, may briefly be stated thus: