SUNIL SUKHDEO INGLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The accused/appellant was convicted under Sections 306, 498-A of Indian Penal Code and was sentenced to imprisonment for 3 years for offence under Section 498-A and 5 years for offence under Section 306 Indian Penal Code. Both the sentences were directed to run concurrently.

(2.) A few facts may be narrated thus:

(3.) Judicial Magistrate, First Class committed the case to the Court of Session. The Court of Session framed charge against the accused under Sections 304-B, 306, and 498-A. After recording the evidence the Sessions Judge found the accused guilty of offences under Sections 306, 498-A and sentenced him as stated earlier. He however, acquitted the accused of offence under Section 304-B. Being aggrieved by the sentence the accused has preferred this appeal.