RAKESH LAXMAN GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Prasad Kulkarni, learned Counsel for the Appellant, Ms. Sangita Shinde, learned APP for the Respondent No.1-State of Maharashtra and Ms. Rekha Musale, learned Counsel for the Respondent No.2.

(2.) The present Criminal Appeal has been filed challenging the legality and validity of the Judgment and Order dtd. 19/12/2018 passed by the learned Sessions Judge, Solapur in Sessions Case No. 323 of 2014 convicting the Appellant-Accused No.1 under Sec. 324, 506(II) and 498-A of the Indian Penal Code, 1860 ("IPC"). The Appellant was convicted for offence punishable under Sec. 324 of IPC and sentenced to suffer rigorous imprisonment of 1 year and also to pay fine of Rs.50,000.00 and in default simple imprisonment for six months. He was sentenced to undergo rigorous imprisonment for 2 monhts for offence under Sec. 506 (II) of IPC and also to pay fine of Rs.10,000.00 in default of payment of fine of Rs.10,000.00 and to undergo simple imprisonment of two months and for offence under Sec. 498-A of IPC the Appellant was sentenced to suffer rigorous imprisonment of 1 year and to pay fine of Rs.1,00,000.00 and in default to undergo simple imprisonment for six months. It has further directed that substantive sentence for all the offences shall run concurrently.

(3.) During the trial, the prosecution has examined following nine witnesses :