VISHNU MARUTI PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Ms.Dandekar, learned counsel for the appellants.

(2.) THIS appeal is preferred by the appellants-accused against the order of conviction and sentence dated 20.3.1990, passed by the learned II Addl. Sessions Judge, Sangli in Sessions Case No. 154 of 1989, convicting each of the appellant-accused for offence punishable u/s.498-A read with section 34 of I.P.C. and sentencing each of them to suffer R.I. for 1 year and to pay a fine of Rs.500/-, in default R.I. for one month. Each of the appellant-accused was also convicted for offence punishable under section 306 r/w. 109 of I.P.C. and sentenced each of them to suffer R.I. for 3 years and to pay a fine of Rs.1000/- in default, R.I. for 4 months. Substantive sentences were ordered to run concurrently. The appellants-accused Nos.1 to 3 are the father-in-law, mother-in-law and sister-in-law i.e. the brother-in-law's wife of deceased Sangita.

(3.) AFTER recording the prosecution evidence, the learned IInd Addl. Sessions Judge, Sangli held each of the appellants-accused guilty for offences under section 498-A read with 34 I.P.C. and Section 306 r/w 109 I.P.C and each of them were sentenced to suffer R.I. for 3 years and to pay a fine of Rs.500/- in default R.I. for one month for offence punishable under section 498-A r/w 34 I.P.C. Each of the appellant-accused were also sentenced to suffer R.I. for 3 years and to pay a fine of Rs.1000/- in default R.I. for 4 months for offence punishable u/s. 306 read with 109 of I.P.C. Hence this appeal.