TANAJI DATTU BAJBALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellants were prosecuted in Sessions Case No.74 of 2008 for offences under sections 498 A and 302 r/w. 34 of the IPC. By judgment and order dated 31.7.2009 the learned Sessions Judge, Pandharpur, convicted and sentenced them to undergo rigorous imprisonment for a period of three years each and to pay a fine of Rs.500/- each i/d further imprisonment for a period of one month each for the offence under section 498A, IPC. The Appellants have been sentenced to suffer rigorous imprisonment for life and to pay fine amount of Rs.500/- each i/d further imprisonment for one month each for the offence punishable under section 302 r/w. 34 of the IPC. Being aggrieved by the conviction and sentence the Appellants have filed this appeal.

(2.) The brief facts necessary to decide these appeals are as under:

(3.) It is alleged that said Sanjubai was treated well for initial period of six months. However, thereafter she was subjected to ill treatment because of her dark complexion and looks. The appellants accused her that she would not be able to bear a child. It is alleged that Sanjubai had complained to her father, brother and other family members that she was being assaulted over trivial issues. Said Sanjubai did not lodge any complaint as she had to live with her husband and his family members.