LAXMAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the Judgment and Order passed by the learned Sessions Judge, Nanded in Sessions Case No.81 Of 2010 dated 21st December, 2010 by which the learned court below convicted the Appellant G.A.Ghule (P.A.) (Ori.Accused) for the offence punishment U/Section 498(A) of the Indian Penal Code, 1860 (In short, the I.P.Code) and sentenced to suffer rigorous imprisonment for a period of three (3) years and to pay fine of Rs.5000/- (Rs.Five Thousand only) and in default of payment of fine amount, he was directed to undergo further rigorous imprisonment for a period of one (1) year.

(2.) The facts giving rise to the present Criminal Appeal can conveniently be stated as under :-

(3.) We have heard Mr. D.Y. Nandekar, learned counsel appointed through the Legal Aid Committee and Mr. G.K. Naik-Thigale, learned A.P.P. for the State of Maharashtra.