ANIL MURALIDHAR LANDGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.Jamdar for the applicant and the learned A.P.P. for the State.

(2.) This revision application is directed against the judgment and order dated 14th August 2007 passed by the learned Additional Sessions Judge, Pune dismissing Criminal Appeal No.90 of 2001. That appeal was directed against the judgment and order dated 29th June 2001 passed by the learned 6th Adhoc Sessions Judge in Sessions Case No.446 of 2000 whereby the applicant was convicted under sections 306 and 498A of the I.P.C. and was sentenced to suffer rigorous imprisonment for a period of 3 years and to pay a fine of Rs.1000/- and in default to suffer rigorous imprisonment for one month.

(3.) The facts in brief are as follows:-