VIJAY NARHAR PATHAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel, appearing on behalf of respective parties.

(2.) This appeal is directed against the judgement in Sessions Case No. 125/1994 whereby the learned IInd Additional Sessions Judge, Dhule convicted accused Nos. 1 to 3 (present appellants) for the offences punishable under section 498A, 306 read with 34 of IPC. Accused No. 1 Vijay came to be sentenced to suffer rigorous imprisonment for two and half years and fine of Rs. 500/- for the offence under section 498A and sentenced to rigorous imprisonment for six years and fine of Rs. 2000/- for the offence under section 306 of IPC.

(3.) The facts of this case, in brief, are as under.