MOHAN SO SOPAN BARBOLE Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Original accused, by this appeal under Section 374 (2) of the Code of Criminal Procedure, 1973, challenges the judgment and order passed by II Adhoc additional Sessions Judge, Latur, in Sessions Case No.68 of 2005, on 28.3.2006. The appellant was tried for offences under Sections 302 and 498-A of Indian Penal Code and after finding the appellant guilty on both the counts, learned Sessions Judge has sentenced him to life imprisonment, fine Rs.1000/=, in default rigorous imprisonment for three months on the first count, and rigorous imprisonment for three years, fine Rs.1000/=, in default, rigorous imprisonment for three months on the second count. Feeling aggrieved by finding of guilty, conviction and sentence, the appellant-accused is before us.

(2.) The factual matrix of the incident can be narrated as follows;

(3.) Heard respective counsel. Learned Counsel for the appellant and learned A.P.P. together have taken us through entire evidence.