SUBHASH DADABHAU KALE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) PRESENT Appeal is directed against the Judgment and Order of conviction passed by the learned Extra Joint District and Sessions Judge, Ahmednagar dated 17/11/2000 in Sessions Case No. 63/1999.

(2.) THE prosecution case is in narrow compass. It is stated herein under:

(3.) AFTER the committal, the case was registered as Sessions Case No. 63/1999 and was allotted on the file of Extra Joint District and Sessions Judge, Ahmednagar. Learned Judge of the Court below on 29/06/1999 under Exh. 5 framed Charge against the appellant and his parents Dadabhau Kale and Shakuntala w/o. Dadabhau Kale. They were charged for the offences punishable u/s. 304 -B and 498 -A read with 34 of the Indian Penal Code. All accused persons denied the charge and claimed for their trial.