CHANDRAKUMAR SUNDARDAS TANEJA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appeal is directed against the judgment and order of conviction passed by learned Additional Sessions Judge, Chandrapur in S.T. No. 163/1996, by which the learned Judge of the Court below convicted the appellant for the offence punishable under Sections 498A and 306 of the Indian Penal Code.

(2.) The prosecution case as it is unfolded during the course of trial, is as under:

(3.) Gopal Hemchandra Rupani(PW1), the brother of deceased Harsha reached to police station. That time Mohd. Hanif Sk.Shabbir(PW9)was Police Sub-Inspector of P.S. Ramnagar. Gopal (PW1) lodged his report (Exh.24). The gist of the FIR lodged by first informant Gopal(PW1) is as under: