DADU RAMCHANDRA DEOKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE Appellant was charged for offence punishable U/s 306, 498-A of the Indian Penal Code in the Court of the Additional Sessions Judge, Pune. By this Judgment and Order of conviction and sentence, learned Additional Sessions Judge, Pune, convicted the Appellant for the offence punishable u/s 498-A of the Indian Penal Code and sentenced him to undergo R. I. for one year and to pay a fine of Rs. 1,000/-, in default to undergo R. I. for three months. THE appellant was also convicted for offence punishable under Section 306 of the Indian Penal Code and sentenced to undergo R. I. for three years and to pay a fine of Rs. 2,000/- in default to undergo R. I. for six months.

(2.) IN the present appeal exception is taken to the said Judgment and Order of conviction and sentence.

(3.) THE defence of the appellant was one of denial and he claimed to be tried.