STATE OF MAHARASHTRA Vs. MOHAN DATTATRAYA TANGADE

JUDGEMENT

(1.) Heard.

(2.) State of Maharashtra, being aggrieved by the Judgment and Order dated 25/03/1998 passed by Additional Sessions Judge Pune in Criminal Appeal No. 188 of 1997 thereby acquitting the accused for offence punishable under section 306 of Indian Penal Code and modifying his sentence for offence punishable under section 498 (A) of Indian Penal Code has filed present appeal against acquittal.

(3.) It Is A Matter Of Record That Respondent Herein Was Convicted By Assistant Sessions Judge, Pune in Sessions Case no. 290 of 1997 for offence punishable under section 306 of Indian Penal Code and sentenced to undergo simple imprisonment for 5 years and fine of Rs. 500/ in default to suffer simple imprisonment for 3 months, respondent was also convicted for offence punishable under section 498 (A) of Indian Penal Code and sentenced to suffer simple imprisonment for 2 years and fine of Rs. 500/ in default to suffer simple imprisonment for 3 months vide Judgment and Order dated 24/10/1997. Being aggrieved by the Judgment and Order delivered by the Assistant Sessions Judge, Pune in Sessions case no. 290 of 1997, respondent herein had filed criminal appeal no. 188 of 1997.