SURESH S/O ANANDA JADHAV (MALI) Vs. STATE OF MAHARASHTRA, THROUGH DHULE TALUKA POLICE STATION, TALUKA AND DISTRICT DHULE

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned A.P.P. for the respondent/State.

(2.) The appellant (original accused No.1) has challenged his conviction and sentence for the offences punishable under Sections 306, 498A, 504 and 506 of the Indian Penal Code ("IPC", for short), recorded in Sessions Case No. 15 of 2013 by the learned Additional Sessions Judge, Dhule on 13th October, 2015.

(3.) The original accused No. 2 is the mother, while original accused No. 3 is the brother of the appellant.