GAJANAN KISAN ROHANKAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant Gajanan Kisan Rohankar and his father Kisan Motiram Rohankar are convicted for offences punishable under section 498-A , 306 read with section 34 of the Indian Penal Code (' IPC ' for short) and are sentenced to suffer rigorous imprisonment for three years and five years and to payment of fine of Rs.100/- each respectively by the judgment and order dated 04.09.2002 passed by the Additional Sessions Judge, Yavatmal in Sessions Trial 53/1996. The appellant Kisan Motiram Rohankar has expired during the pendency of the trial.

(2.) Heard Shri Abhijeet Sambaray, the learned counsel for the appellant and Mrs. S.V. Kolhe, the learned Additional Public Prosecutor for the respondent/State.

(3.) Concededly, Kavita legally wedded wife of Gajanan suffered burn injuries on 05.10.1995 and expired at 02:45 a.m. on 06.10.1995 while undergoing treatment at the General Hospital, Yavatmal.