MANOHAR LAKDU MESHRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order of conviction of the appellant under Section 302 of the Indian Penal Code, sentencing the appellant to suffer life imprisonment. The appellant is also convicted under Section 498a of Indian Penal Code. However, no separate sentence was awarded. The said judgment was delivered by the Additional Sessions Judge, Bhandara on 2.11. 1991 in Sessions Case No.18 of 1991.

(2.) INITIALLY, there were two accused, viz. appellant who was accused no. 1 and accused no. 2 Lakdu Bakaram Meshram, who happens to be the father of accused no. 1/appellant. However, the Additional Sessions Judge has acquitted original accused no. 2 Lakdu Meshram, i. e. father of accused no. 1/appellant and father-in-law of deceased.

(3.) THE Additional Sessions Judge framed charge against the accused vide exhibit 14.It was read over and explained to the accused to which he pleaded not guilty and claimed to be tried.