DINESH VASANTA RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Challenge is to the judgment and order dated 31.5.2017 rendered by the Additional Sessions Judge, Yavatmal in Special Case 2 of 2012, by and under which, the appellant - accused is convicted for offence punishable under section 304 part II of the Indian Penal Code ( IPC ) and is sentenced to suffer rigorous imprisonment for ten years and to payment of fine of Rs.3,000/-, is further convicted for offence punishable under section 504 of the IPC and is sentenced to suffer rigorous imprisonment for one year and to payment of fine of Rs.500/- and is convicted for offence punishable under section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (Atrocities Act ), and is sentenced to suffer rigorous imprisonment for two years and to payment of fine of Rs. 500/-.

(2.) Heard Shri N.A. Badar, the learned counsel for the accused and Shri V.P. Maldhure, the learned Additional Public Prosecutor for the respondent / State.

(3.) The trial of the co-accused Ganesh Rathod abated since he expired.