DINKAR S/O DNYANDEO PARANDE Vs. STATE OF MAHARASHTRA THROUGH PSO POLICE STATION MANGRULPIR, DISTRICT WASHIM

JUDGEMENT

(1.) The appellant seeks to assail the judgment and order dated 29.07.2004 rendered by the learned Adhoc Additional Sessions Judge, Washim in Sessions Trial 130/2002, by and under which, the appellant is convicted for offence punishable under section 498A of the Indian Penal Code ('IPC' for short) and is sentenced to suffer rigorous imprisonment for one year and to payment of fine of Rs.500/ and is further convicted for offence punishable under section 306 of the IPC and is sentenced to suffer rigorous imprisonment for five years and to payment of fine of Rs.1500/. The appellant faced trial along with his mother Smt. Lilabai Parande, who is acquitted and his father Dnyandeo Parande who is convicted and sentenced to suffer imprisonment till rising of the court.

(2.) Heard Shri Ashish Girdekar, the learned Counsel for the appellant and Shri V.P. Gangane, the learned Additional Public Prosecutor for the respondentState.

(3.) The genesis of the prosecution lies in the oral report dated 01.11.2002 lodged by Prabhakar Ihare the brother of the deceased (P.W.1) the gist of which is thus: