DILIP RAZVASAHEB KALKHAIRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an appeal preferred by the appellants who are the original accused Nos.1 to 6 impugning a judgment and order passed by the Additional Sessions Judge, Baramati on 15.2.2003 in Sessions Case No.33 of 2002 convicting the accused for offence under Section 498A read with 34 of the Indian Penal Code and sentencing them to suffer R.I. for three years and to pay a fine of Rs.10,000/- each in default to suffer further R.I. for one year. All the accused have been acquitted of the offence punishable under Section 302 read with 34 of the I.P.C.

(2.) THE brief facts of the prosecution case were as under:

(3.) AFTER perusing the entire evidence, I am of the view that the appeal will have to be allowed and the accused will have to be acquitted for the following reasons.