SHAIKH BABAR SHAIKH NOOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is directed against the Judgment and order dated 30th September, 2013, passed by the Sessions Judge, Aurangabad in Sessions Case No.2 of 2013, thereby convicting accused/Appellant Shaikh Babar Shaikh Noor for the offence punishable under Section 498A of the Indian Penal Code (for short "I.P. Code") and sentencing him to suffer rigorous imprisonment for one year and to pay a fine of Rs.500/, and in default of payment of fine, to suffer rigorous imprisonment for Fifteen days. The trial Court also convicted the accused for the offence punishable under Section 302 of the I.P. Code and sentenced him to suffer imprisonment for life and to pay a fine of Rs.500/, and in default of payment of fine, to suffer simple imprisonment for one month. The trial Court directed that both the sentences shall run concurrently.

(2.) The prosecution case, in nutshell, is as under:

(3.) After recording the evidence and conducting full fledged trial, the trial Court convicted the accused for the offence punishable under Sections 498A, 302 of the I.P. Code and sentenced him to suffer imprisonment as aforestated and to pay fine, and in default of payment of fine, to suffer further imprisonment as aforestated.