RAJENDRA RAMJI JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Since none appeared for appellants, this Court had requested Advocate Mr. Ganesh Bhujbal to appear on behalf of appellants and espouse the cause of the appellants. He has graciously accepted to do so and has put in best of efforts to espouse the cause of the appellants.

(2.) Appellants herein are convicted for offence punishable under sections 498 (A), 307 r/w section 34 of Indian Penal Code and sentenced to undergo rigorous imprisonment for 2 years and fine of Rs. 500.00 in default to suffer further rigorous imprisonment for 3 months. They are also convicted for offence punishable under section 307 r/w section 34 of Indian Penal Code and sentenced to suffer rigorous imprisonment for 5 years and fine of Rs. 500.00 in default to undergo further rigorous imprisonment for one month in Sessions Case No. 154 of 1995 by Additional Sessions Judge, Nashik vide Judgment and Order dated 04/07/1996. Hence, this appeal.

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