SAHEBSINGH RAJASINGH MALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This appeal is directed against the judgement dated 06-12-1995 in Sessions Case No. 53 of 1992, whereby the learned IInd Additional Sessions Judge, Nanded convicted these appellants/original accused Nos. 1 and 4 for the offence punishable under sections 498A and 306 read with section 34 of IPC and sentenced them to suffer simple imprisonment for six months and fine of Rs. 500/- in default simple imprisonment for two months, for the offence under section 498A of IPC and simple imprisonment for one year and fine of Rs. 300/- each in default simple imprisonment for two months, for the offence under section 306 read with section 34 of IPC.

(3.) The facts relevant for the purpose of this appeal are as under.