PANDURANG SADASHIV PIMPALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by his conviction for the offence punishable under Sections 498-A and 306 of the Penal Code and the resultant sentence of rigorous imprisonment for two years and three years respectively and fine of Rs. 100/- and Rs. 500/- respectively, imposed on him by the learned Additional Sessions Judge, Nagpur, the accused in Sessions Case No. 104/1993 before the learned Additional Sessions Judge, Nagpur has preferred this appeal.

(2.) Facts which led to the prosecution of the appellant are as under :

(3.) The learned Judicial Magistrate First Class, Saoner committed the case to the Court of Sessions at Nagpur. The learned 7th Additional Sessions Judge, Nagpur to whom the case was assigned charged the appellant of the offence punishable under Sections 498-A & 306 of the Penal Code. The appellant pleaded not guilty and hence was put on trial. In its attempt to bring home the guilt of the accused, the prosecution examined in all nine witnesses. Upon consideration of the evidence tendered before him, the learned Additional Sessions Judge held the appellant guilty and sentenced him as aforesaid. Aggrieved thereby, he has preferred this appeal.