UTTAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant, original accused No.1 (hereafter referred as "accused") faced trial in Sessions Case No.138 of 1995 before Additional Sessions Judge, Jalgaon for offence under Section 306, 498A read with Section 34 of the Indian Penal Code, 1860 (for short "I.P.C."). The other accused No.2, his sister Nirmalabai has been acquitted. The Accused has been convicted under Section 306 of I.P.C. and sentenced to suffer rigorous imprisonment for three years and to pay a fine of Rs.1000/, in default of fine to suffer further rigorous imprisonment for two months. For Section 498A of I.P.C., he has been sentenced to suffer rigorous imprisonment for three years and to pay a fine of Rs.1000/ and in default to suffer rigorous imprisonment for two months.

(2.) The case of the prosecution in short, is as under:

(3.) Being aggrieved by the conviction, present Appeal has been filed raising various grounds.