SUBHASH MUKUND KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant - original accused No. 1 has preferred this appeal against the judgment and order dated 31st August 2006 passed by the learned District and Sessions Judge -I, Gadhinglaj, District Kolhapur in Sessions Case No. 11 of 2005. By the said judgment and order, the learned Sessions Judge convicted the Appellant as under: -

(2.) CHARGE came to be framed against the appellant - original accused No. 1 as well as original accused Nos. 2, 3 and 4 who were the parents and brother of the appellant under sections 302, 498 -A and 201 of IPC. The accused pleaded not guilty to the said charge and claimed to be tried. Their defence was that Kanchan committed suicide by hanging herself from a tree. After going through the evidence adduced in this case, the learned Sessions Judge acquitted original Nos. 2 to 4 of all the offences charged, however the learned Sessions Judge convicted and sentenced the appellant as stated in paragraph 1 above, hence this appeal.

(3.) THE prosecution has examined nine witnesses, they are as under: -