ANANDA S/O NAMDEO RATHOD Vs. STATE OF MAHARASHTRA, THROUGH POLICE STATION OFFICER, POLICE STATION, NER, DISTRICT YAVATMAL

JUDGEMENT

(1.) The challenge is to the judgment and order dated 27-6-2002 in Sessions Trial 174/1996 delivered by the learned Additional Sessions Judge, Yavatmal, by and under which appellant 1 Ananda and appellant 2 Yashodabai are convicted for offence punishable under Section 498A read with Section 34 of the Indian Penal Code and are sentenced to suffer rigorous imprisonment for three years and to payment of fine of Rs. 200/ and for offence punishable under Section 306 read with Section 34 of the Indian Penal Code and are sentenced to suffer rigorous imprisonment for five years and to payment of fine of Rs.200/.

(2.) Appellant 1 and appellant 2 faced trial for the said offence alongwith one Ukanda (accused 3) and one Babarao (accused 4). Accused 3 and 4 are, however, acquitted and appellant Yashodabai (accused 2) expired during the pendency of the appeal, with the result, that the appeal stands abated against her.

(3.) The case of the prosecution as unfolded during the course of the trial is thus :