SHIVAJI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal takes exception to the judgment and order, passed by the learned Additional Sessions Judge, Osmanabad, on 20.5.2011, in Sessions Case No. 83 of 2010. By the said judgment and order, learned Additional Sessions Judge convicted the accused for the offences punishable under Sections 498 -A and 302 of the Indian Penal Code and sentenced him to suffer rigorous imprisonment for two years and fine of Rs. 2,000/ -, in default to suffer two months rigorous imprisonment for the offence punishable under Section 498 -A of the Indian Penal Code; and imprisonment for life with fine of Rs. 3,000/ -, in default rigorous imprisonment for three months for the offence punishable under Section 302 of the Indian Penal Code. Both the substantive sentences of imprisonment were directed to run concurrently.

(2.) FOR the sake of convenience, we shall refer the appellant in his original status as accused as he was referred before the trial court.

(3.) CHARGE of the alleged offences came to be framed against the accused at Exh. 9. He pleaded not guilty to the charge and claimed to be tried. His defence was of total denial and false implication.