RAJENDRA BALAJI MALI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is directed against the judgment and order dated 13th June 1996 delivered by the Addl. Sessions Judge, Nashik in Sessions Case No.55/96, convicting the appellant who was the sole accused in the said case, of offences punishable under section 498A of the IPC and 306 of the IPC. The learned Addl. Sessions Judge sentenced the appellant to suffer RI for 2(two) years and to pay a fine of Rs.500/ on each of the said two counts.

(2.) The case of the prosecution as put forth before the trial court, in brief, be stated thus :

(3.) The prosecution examined six witnesses during the trial. The first witness for the prosecution is one Khandu Mali who is a panch in respect of the inquest panchnamas of the dead bodies and the spot panchnama. Balu Shelar the First Informant it has already been mentioned, was examined as the second witness for the prosecution and Jaibai mother of Sarla was examined as the third witness for the prosecution. The fourth witness Suresh Shelar is another brother of Sarla. The fifth witness is Dr.Arvind Sukadu More, Medical officer who had conducted post mortem examination on the dead body of Sarla. The sixth and last witness for the prosecution is the Investigating Officer Dhanraj Dayama, who at the material time, was attached to Sinnar Police Station as an Assistant Police Inspector.