SHAMKANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellants Shamkant Vasant Naik and Smt. Krishna - bai Vasant Naik aggrieved by their conviction under Sections 498A read with 34 of the Indian Penal Code and their sentence of 1 year's rigorous imprisonment and fine of Rs. 500/ -, in default of payment of fine further imprisonment for a period of 3 months, have come up in appeal before this Court. The aforesaid order of conviction and sentence was passed on 3rd September, 1987 by the Additional Sessions Judge, Pune, in Sessions Case No. 64 of 1987.

(2.) ALONGWITH the appellant one Rajendra Narayan Lotikar to whom the other sister of appellant Shamkant Vasant Naik was married, was also tried but he was acquitted by the impugned order.

(3.) ON 7.10.1986 the informant came to know from one of the brothers of the appellant and one more person about the death of Rohini. On that information he left for Mhalunge where Rohini used to reside with the appellants. There he learnt that Rohini's corpse was in the well.