HARI SHENFADU SAVANDE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant is before this court, in view of his conviction dated 2nd November, 2000 passed by the learned IInd Additional Sessions Judge, Jalgaon, District - Jalgaon in Sessions Case No. 304 of 1995; whereby the appellant-accused was convicted for the offence punishable under Section 498(A) of the Indian Penal Code and directed to suffer rigorous imprisonment for three years and to pay fine amount of Rs. 100/- and in default of payment of fine, to suffer simple imprisonment for 7 days. His further conviction is for the offence punishable under Section 306 of the Indian Penal Code and he was directed to suffer on that count, rigorous imprisonment for five years and to pay fine amount of Rs. 200/- and in default of payment of fine, to suffer Simple Imprisonment for 10 days.

(2.) The appellant along with others were charged by the learned trial court that, accused No.1 being the husband of deceased Kusum and other accused being the relative of the husband i.e. in-laws, brother-in-law and sister -in-law, since the marriage of accused No.1with Kusum till 26th January, 1995, in furtherance of their common intention subjected Kusum to cruelty and harassed her with a view to coerce her to meet unlawful demand of Rs. 20,000/- They were also charged that on 27th January, 1995 at 5/30 a.m. at village Savakheda, Taluka - Yawal, District - Jalgaon they in furtherance of their common intention abetted the commission of suicide by Kusum and, thereby, they committed an offences punishable under Section/s 498(A), 306 read with 34 of the Indian Penal Code.

(3.) The prosecution case, as it was unfolded during the course of trial is as under :-