HOUSLAL LAKHANLAL MACCHRIKE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal has been preferred by the appellant (hereinafter will be referred as 'the accused') against the judgment and order passed by the learned Ist Adhoc Additional Sessions Judge, Gondiya in Sessions Trial No.72 of 2001 on 25112003, whereby the learned trial Judge had convicted the accused for the offence punishable under Section 306 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for five years and to pay a fine of Rs.2000/, in default, to suffer simple imprisonment for three months.

(2.) The learned trial Judge further convicted the accused for the offence punishable under Section 498A of IPC and sentenced to suffer rigorous imprisonment for two years and to pay a fine of Rs.1000/, in default, to suffer simple imprisonment for one month.

(3.) I have heard Mr. S.G. Karmarkar, the learned counsel for the appellant and Mrs. Shamsi Haider, the learned Additional Public Prosecutor for the respondent/State. With their assistance, I have carefully gone through the record of the prosecution case.