SURESH KISANRAO MUKARNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant-accused is convicted for offence punishable under Section 498-A of the Indian Penal Code (" IPC " for short) and is sentenced to suffer rigorous imprisonment for eighteen months and to payment of fine of Rs.500/-. The accused is acquitted of offence punishable under Section 306 read with Section 34 of the IPC. The co-accused Khushal and Kisanabai, the brother and mother of the accused Suresh are acquitted of both the offences while co-accused Kisanrao, the father of the accused Suresh expired during the pendency of the appeal.

(2.) Heard Shri D.M. Upadhye, learned Advocate for the appellant and Shri N.H. Joshi, learned Additional Public Prosecutor for the respondent.

(3.) Deceased Shashikala and accused Suresh entered into matrimonial alliance on 24-5-1991. Concededly, Shashikala died on 26-11-1999 due to consumption of poison.