RAMRAO Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD both sides.

(2.) AGGRIEVED by the recording of the conviction of the present appellant by the learned IInd Additional Ad hoc Sessions Judge, Aurangabad vide judgment and order dated 18/9/2001 passed in Sessions Case No. 218 of 1998 for the offences punishable under section 498 -A and 306 of the Indian Penal Code and consequently sentencing him to suffer rigorous imprisonment for 2 years and to pay a fine of Rs. 1,000/ -, in default rigorous imprisonment for 6 months for the offence punishable under section 498 -A of the Indian Penal Code and to suffer rigorous imprisonment for 7 years and to pay fine of Rs. 5,000/ -, in default rigorous imprisonment for 1 year for the offence punishable under section 306 of the Indian Penal Code, the present appeal is preferred.

(3.) IN the month of April, 1998, the marriage of P.W. 2 - Bhaskar, one of the son of the complainant, had taken place. Appellant had grievance that no proper gifts were offered to him in this marriage.