RAJU AND ORS. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal appeal No.583/2002 is preferred by Raju Vishwanath Charde-original accused No.1 against the judgment and order dated 12/9/2002 passed by the learned Additional Sessions Judge, Nagpur in Sessions Trial No.672/2001. By the said judgment and order, learned Additional Sessions Judge convicted accused No.1 Raju of the offence punishable under Section 304B of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for seven years and to pay a fine of Rs.1,000/-, in default to undergo simple imprisonment for six months.

(2.) The State has preferred Criminal Appeal No.190/2003 being aggrieved by the said judgment and order of acquittal of accused Raju and four others for the offence punishable under Section 302 and accused Nos.2 to 5 under Section 304B read with Section 34 of the Indian Penal Code.

(3.) The prosecution case briefly stated is as under: