LAWS(BOM)-2024-12-13

PUNAM SURESHRAO AUNDHAKAR Vs. STATE OF MAHARASHTRA

Decided On December 14, 2024
Punam Sureshrao Aundhakar Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Both these Appeals are directed against one and the same Judgment and order of conviction dtd. 21/8/2023 passed by the learned District Judge-5 & Additional Sessions Judge, Amravati (hereinafter referred to as 'the learned trial court') in Sessions Case No. 128/2019. The Criminal Appeal No. 570/2023 is preferred by the Appellant/Punam Suresh Aundhakar i.e. Original Accused No.2 in the aforesaid Sessions Case, challenging her conviction at the hands of learned trial court for the offence punishable under Sec. 186 of Indian Penal Code. She is sentenced to suffer Simple Imprisonment for three months. Whereas, Criminal Appeal No. 600/2023 is preferred by the Appellant/Datta Purushottam Dhomane i.e. Original Accused No.1, challenging his conviction in the aforesaid Sessions Case recorded for the offences punishable under Sec. 353, 323 and 506(i) of Indian Penal Code. The Appellant/Datta is sentenced to suffer Rigorous Imprisonment for two years for the offence punishable under Sec. 353 of Indian Penal Code, Rigorous Imprisonment for one year for the offence punishable under Sec. 323 of Indian Penal Code and Rigorous Imprisonment for one year for the offence punishable under Sec. 506(i) of Indian Penal Code.

(2.) To avoid ambiguity, both the Appellants are referred by their names as Appellant/Punam and Appellant/Datta.

(3.) Background facts of the case are as under :