SUBHASH GORAKH KHANKAL Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant/Original Accused No. 1, who stands convicted for offence punishable under Sections 302 and 498-A of the Indian Penal Code and sentenced to imprisonment for life and RI for one year respectively, by the IV Additional Sessions Judge, Solapur, by judgment dated 29/01/1993, in Sessions Case No. 86 of 1991, by this appeal challenges his conviction and sentence.

(2.) Facts in brief as are necessary for the decision of this appeal may be stated thus:-

(3.) On the case being committed to the Court of Sessions, trial court vide Exh. 1 framed charge against the appellant and accused No. 2 for offence punishable under Sections 498-A and 302 read with Section 34 of the Indian Penal Code. The accused denied their guilt and claimed to be tried. Prosecution, in support of its case examined nine witnesses. The trial court accepted the evidence of the prosecution witnesses and convicted and sentenced the appellant as afore-stated, while acquitting Original Accused No. 2.