BABURAO Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is preferred by the appellant - original accused against the judgment and order dated 15.11.2008 passed by the learned Additional Sessions Judge, Nashik in Sessions Case No. 117 of 2007. By the said judgment and order, the learned Sessions Judge convicted and sentenced the appellant as under:-

(2.) The prosecution case briefly stated, is as under :

(3.) Charge came to be framed against the appellant and his mother Shantabai i.e. original accused No. 2 under Section 498-A r/w 34 and 302 r/w 34 of IPC. The accused pleaded not guilty to the said charge and claimed to be tried. Their defence was that of total denial and false implication. After going through the evidence adduced in this case, the learned Sessions Judge convicted and sentenced the appellant as stated in paragraph 1 above, hence, this appeal.