RAVINDRA WAGHU JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms. Miskin, learned Appointed Advocate for the Applicant and Ms. Krishnaiyer, learned APP for the State.

(2.) This Revision Application is filed by the Applicant (husband) to challenge the Judgment and Order passed by the Sessions Court in Appeal upholding the sentence and conviction of the Applicant under Sec. 498A of the Indian Penal Code,1860 and convicting and sentencing the Appellant to undergo Rigorous Imprisonment for 3 months and to pay fine of Rs.1000.00, in default to undergo R.I. for 15 days. Though there are concurrent judgments, which are before me, the learned Advocate Ms. Miskin appointed by this Court to represent and espouse the cause of Applicant, has taken me through the record of the case.

(3.) Briefly stated, Revision Applicant was working as Engine Driver in the Indian Railways. He married the First InformantComplainant (wife), who has deposed in the trial as Prosecution Witness No.1 and three children are born out of the wed-lock. Today, Applicant before me is 67 years old whereas the wife - Minabai is 60 years old.