ARUN BARIKRAO CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) None appears for the appellant and hence, this Court had requested Advocate Shri Ujwal R. Agandsurve to espouse the cause of the appellant. He has graciously accepted the request made by the Court. Heard the learned Advocate appointed for the appellant and the learned APP for State.

(2.) The appellant herein is convicted for offence punishable under Sec. 306 of the Indian Penal Code and sentenced to suffer R.I. for 3 years and to pay fine of Rs. 500.00 I.d. to suffer R.I. for 2 months. He is also convicted for offence punishable under Sec. 498A of the Indian Penal Code and sentenced to suffer R.I. for one year and to pay fine of Rs. 500.00 I.d. to suffer further R.I. for one month by the II Additional Sessions Judge, Nashik in Sessions Case No. 38 of 1996 vide Judgment and Order dated 12th April, 1996. Hence, this appeal.

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