BALASAHEB GANPATI JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants are convicted under Section 498A read with 34 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for one year and to pay fine of Rs.100/- each and under Section 306 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs.100/- each and in default of payment of fine to further undergo imprisonment for 15 days on each count by the 2nd Additional Sessions Judge, Sangli in Sessions Case No.206 of 1993 by its Judgment and Order dated 18 th November 1996.

(2.) The record discloses that as none appeared for the appellants at the time of final hearing on many occasions, this Court therefore requested Advocate Shri S.R. Phanse to appear in the present matter as an amicus curiae. Shri Phanse the learned counsel has gracefully accepted the said request. The said fact is recorded in Order dated 22nd June 2016.

(3.) The facts which are relevant to decide the present appeal and enumerated from the record can briefly be stated as under: