SHAM HARIBA BHALERAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the Judgment and Order dated 29/11/1996 delivered by the learned Additional Sessions Judge, Solapur in Sessions Case No.148 of 1996 convicting the appellants, who were the accused in the said case, of offences punishable under Section 306 of the Indian Penal Code (For short, "the IPC") read with Section 34 of the IPC and Section 498A of the IPC read with Section 34 of the IPC. The learned Additional Sessions Judge sentenced the appellants to suffer Rigorous Imprisonment for five years and to pay fine of Rs.500/ each with respect to the offence punishable under Section 306 of the IPC read with Section 34 of the IPC, and to suffer Rigorous Imprisonment for three years and to pay fine of Rs.500/ each with respect to the offence punishable under Section 498A of the IPC read with Section 34 of the IPC. The learned Judge directed that the substantive sentences would run concurrently.

(2.) I have heard Mrs.Indrayani M.Koparkar the learned counsel for the appellants. I have heard Mr.Deepak Thakre the learned Additional Public Prosecutor for the respondent/State.

(3.) Apart From The Appellants, One More Person Kishor Hariba Bhalerao was also prosecuted in the said Sessions Court (accused no.4) but the learned Judge found him not guilty and acquitted him.