PANDIT BABURAO GURGURDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) None appeared for the appellant. Since the appeal is of the year 1996, this Court had requested Advocate Mr. Prasanna Bhangale to espouse the cause of appellant. He has graciously accepted to do so.

(2.) Appellant herein is convicted for offence punishable under sections 498 (A) of Indian Penal Code and sentenced to suffer rigorous imprisonment for 2 years and fine of Rs. 2000.00 in default to suffer rigorous imprisonment for 3 months by 2nd Additional Sessions Judge, Nasik in Sessions Case No. 63 of 1996 vide Judgment and Order dated 29/06/1996. Hence, this appeal.

(3.) Such of the facts necessary for the decision of this appeal are as follows.