ANIL RAGHUNATH VISHWAKARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant who stands convicted for offences punishable under Section 498A of the Indian Penal Code and under Section 302 of the Indian Penal Code and sentenced to rigorous imprisonment for three years and to pay fine of Rs.10,000/-, in default of which to undergo further rigorous imprisonment for four months and imprisonment for lie and to pay fine of Rs.20,000/-, in default of which to undergo rigorous imprisonment for eight months, with a direction that the substantive sentences shall run concurrently, by the Additional Sessions Judge, Greater Bombay, by judgment dated 16 September 2006, in Sessions Case No.1348 of 1999, by this Appeal, questions the correctness of his conviction and sentence.

(2.) Facts in brief as are necessary for the decision of this Appeal may briefly be stated thus :

(3.) On 19 January 1998 P.W.1 Pradyumna produced a letter addressed by the deceased which was seized under seizure memo at Exhibit 21. On 21 January 1998 P.W. 10 A.P.I. Patil seized one Onida television set from the house of the accused under seizure memo at Exhibit 36. On 23 January 1998 a message was received from the hospital that Sushma had desired to make a third statement. Accordingly the third statement of Sushma was recorded. On 31 January 1998 Sushma succumb to her injuries and the dead body was referred for postmortem examination. On 2 April 1998 accused Nos.2 and 3, parents of the Appellant, were arrested. Further to the completion of investigation, a charge-sheet was filed against the accused.