DADASAHEB HARIBHA MANE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant was prosecuted on the allegation of his having committed offences punishable under Section 498A of the IPC and Section 306 of the IPC. The learned Additional Sessions Judge, Greater Mumbai, after holding a trial, acquitted him of the offence punishable under Section 306 of the IPC. The learned Additional Sessions Judge, however, found the appellant guilty of an offence punishable under Section 498A of the IPC and sentenced him to suffer Rigorous Imprisonment for 2 years and to pay a fine of Rs. 4000/-, in default, to suffer Simple Imprisonment for 3 months. Being aggrieved by his conviction and the sentence imposed upon him by the learned Additional Sessions Judge, the appellant has approached this court by filing the present appeal.

(2.) So far as the appellant's acquittal in respect of the offence punishable under Section 306 of the IPC is concerned, the same has become final as the State has not filed any appeal challenging the said acquittal.

(3.) I have heard Smt. Anjali Patil, the learned counsel for the appellant. I have heard Shri V.B. Konde Deshmukh, the learned APP for the State. I have gone through the record and proceedings. I have carefully considered the evidence adduced during the trial. I have gone through the impugned judgment.