RAMCHANDRA DEORAOJI BAGADTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this appeal, challenge is to the judgment and order dtd. 27/2/2019, passed by learned Additional Sessions Judge, Nagpur, whereby the learned Judge held the appellant/accused guilty of the offences punishable under Ss. 498-A and 306 of the Indian Penal Code and sentenced him to suffer imprisonment for 2 (two) years and to pay fine of Rs.5,000.00 (Rupees Five Thousand only) and in default to suffer simple imprisonment for two months for the offence punishable under Sec. 498-A of the IPC ; and to suffer rigorous imprisonment for 10 (ten) years and to pay fine of Rs.10,000.00 (Rupees Ten thousand only) and in default to suffer simple imprisonment for three months for the offence punishable under Sec. 306 of the IPC.

(2.) BACKGROUND FACTS :-

(3.) It is stated that the accused is addicted to liquor. The accused after few days of Diwali festival again started demanding money for repairing his motorcycle. He started ill-treating the deceased. The deceased made a phone call to her mother and demanded money. The parents, considering their poor condition, could not fulfil this demand. The deceased had come to the informant in the 7th month of her pregnancy. At that time, she had narrated her mother about the ill-treatment meted out to her by the accused. Her mother conveyed it to the father of the deceased. The informant/father, then inquired with the deceased. The deceased told him that on account of their failure to pay the money, she was subjected to ill-treatment and cruelty at the hands of her husband.