DATTATRAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD both sides.

(2.) AGGRIEVED by recording of conviction by learned IInd Addl. Sessions Judge, Osmanabad in Sessions Case No. 77 of 1997 for the offences punishable under Section 498A, 304B and 306 of Indian Penal Code and consequential sentences of rigorous imprisonment for one year, seven years, and five years, respectively, on each count, with direction to pay fine, present appeal is preferred by original accused.

(3.) PW 5 - Bapu Sangle, the then P.S.I. of Bhoom Police Station conducted investigation of the case. He recorded panchnama of spot of occurrence and inquest panchnama, seized relevant articles, collected post mortem notes, recorded statements of the relevant witnesses including that of Mediator - Baban Chorge and filed the charge sheet.