NITIN DIGAMBER KOTHAWADE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE Appellant, who stands convicted by the Additional Sessions Judge, Nashik in Sessions Case No. 173 of 1995 by the Judgment dated 27th February, 1997 for the offences punishable under Sections 498 -A, 302 and 201 of IPC and sentenced to suffer imprisonment for one year and to pay fine of Rs.500/ -, in default to suffer R.I. for two months; imprisonment for life and to pay fine of Rs.5,000/ -, in default to suffer R.I. for one year and R.I. for six months and to pay fine of Rs.500/ -, in default to suffer R.I. for two months, respectively, by this Appeal challenges his conviction and sentence.

(2.) FACTS , as are necessary, for deciding this Appeal can briefly be stated thus : -

(3.) ON the same day, at about 5:30 pm to 6 pm, PW -12 Ramdas, father of deceased Surekha, came to the Police Station and lodged complaint against the Appellant and co -accused. On his complaint, C.R. No. 56 of 1995 (Exhibit -59) was registered by PW -18 PSI Saste against the Appellant, his parents and brother for the offences punishable under Sections 498A and 302 r/w. 34 of the IPC and as per the orders of Sub -Divisional Police Officer, Niphad, he handed over further investigation to PW -15 PSI Nandakishor Kulkarni.