MADAN Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appeal is directed against the judgment and order of conviction passed by the learned Additional Sessions Judge, Buldana, in Sessions Case No. 153 of 2011 on 20.11.2013, thereby convicting the present appellant for the offence punishable under Sections 304B of Indian Penal Code and sentencing him to suffer rigorous imprisonment for seven years. By the said judgment and order, the appellant is also convicted of the offence punishable under Section 498-A of Indian Penal Code, however no separate sentence was imposed on that count. The appellant is also convicted of the offence under Section 3 punishable under Section 4 of Dowry Prohibition Act, 1961 and directed to suffer rigorous imprisonment for six months and to pay fine of Rs. 2,000/-, in default to suffer simple imprisonment for fifteen days.

(2.) The prosecution case, in nut shell, is as under :

(3.) The first information report discloses that the first informant Sunil (P.W.1) is resident of Ahmednagar. He is in the business of selling compact disc (CD) on hand cart. His family consists of his mother Sushilabai (P.W.5), his wife Triveni (P.W.3) and daughter Vaishnavi. The first informant has three sisters. They are (i) Sujana @ Sarla, (ii) Manisha and (iii) Ranjana.