SURESH THAKORBHAI WAGHELA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein is convicted for the offence punishable under Sections 498A and 306 of the Indian Penal Code and sentenced to R.I. for three years and fine of Rs.10,000/- in default to undergo three months' R.I. by the Addl. Sessions Judge, Greater Bombay in Sessions Case No.446 of 1996 vide judgment and order dated 25.4.1997. Hence this appeal.

(2.) Such of the facts necessary for the decision of this Appeal are as follows :-

(3.) After completion of investigation, charge-sheet was filed. The case was committed to the Court of Sessions and registered as Sessions Case No.446 of 1996. The prosecution examined 11 witnesses to bring home the guilt of the accused. The relevant witnesses for the purpose of appreciating the evidence would be PW-2, PW-3, PW7 and PW-8.