VITTHAL RAYAJI GADEKAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD rival arguments on this appeal preferred by the appellant -sole accused challenging the judgment and order of conviction dated 13/10/1999 passed by 2nd Additional Sessions Judge, Washim.

(2.) THE present appellant -accused was convicted in Sessions Case No. 18 of 1997 and was sentenced for the charges punishable under Sections 306 and 498 -A of Indian Penal Code. For the offence punishable under Section 306 of I.P.C., the appellant is sentenced to suffer R.I. for five years and to pay fine of Rs. 1,000/ -, in default to suffer R.I. for 2 months and for the offence punishable under Section 498 -A of I.P.C., he is sentenced to suffer R.I. for two years and to pay fine of Rs. 500/ - and in default to suffer R.I. for one month. Both these substantive sentences were directed to run concurrently. Reportedly, the fine amount was already paid by the appellant -accused.

(3.) NOW coming back the case of prosecution as transpired from the Police charge -sheet and the evidence led before the trial Court, it can be summarized, as under: -