SACHIN ANADRAO INGALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. A. M. Ghare, learned counsel for the appellant and Mrs. S. S. Wandile, Additional Public Prosecutor for the respondent-State.

(2.) This Criminal Appeal is directed against the judgment and order passed by the IInd Additional Sessions Judge, Akola dt. 19-9-2002 in Sessions Trial no. 212 of 2001, whereby the appellant is convicted for the offence punishable under section 302 of the Indian Penal Code and sentenced to undergo imprisonment for life and to pay a fine of Rs. 2000/- in default to undergo rigorous imprisonment for six months. The appellant is also convicted for the offence punishable under section 498-A of the Indian Penal Code and is sentenced to undergo rigorous imprisonment for two years. The trial Court directed both these sentences to run concurrently.

(3.) The prosecution case, in the nutshell, is as under : the appellant was married to deceased Ujwala on 31-8-2000. It is the case of prosecution that, after the marriage, the appellant started demanding money from Ujwala. It is further the case of prosecution that the father of deceased namely Vasant Gyanuji Athawale (PW 3) borrowed Rs. 5,000/- from others and deposited the said amount in the bank account of Ujwala in Malkapur Gramin bank and the appellant was informed that the remaining amount would be paid to him at a latter point of time.