ANANTA LAXMAN PANSARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Appeal is preferred by the Appellant challenging the Judgment and Order dated 07/02/2000 passed by the 8th Additional Sessions Judge, Pune, in Sessions Case No.515/2000.

(2.) By the said impugned Judgment and Order the learned Trial Judge has convicted the Appellant for the offence punishable u/s 498A of the Indian Penal Code. The Appellant was sentenced to suffer rigorous imprisonment for three years and to pay a fine of Rs.500/ and in default of payment of fine, was sentenced to suffer simple imprisonment for one month. The Appellant was also convicted for the offence punishable u/s 306 of the Indian Penal Code and was sentenced to suffer rigorous imprisonment for five years and to pay a fine of Rs.500/ and in default of payment of fine to suffer simple imprisonment for one month. Both the sentences were directed to run concurrently and the Appellant was given benefit of set off u/s 428 of Cr.P.C. for the period, for which he was in jail during trial.

(3.) Charge was framed vide Ex.2/1 on 02/02/2001. It is mentioned in the charge that the Appellant was subjecting his wife Kavita Ananta Pansare (since deceased) to cruelty and illtreatment on the ground that she was not able to cook properly and she did not fulfill demand of Rs.1, 000/ and that his acts were within the section of 498A of IPC. The Appellant was also charged for the commission of offence punishable u/s 306 of IPC, as on 11/09/2000 Kavita committed suicide by pouring kerosene and setting herself on fire. The Appellant was charged for abetting her suicide.