DIBAMBAR MANIRAM THAVRE Vs. STATE OF MAHARASHTRA, THROUGH POLICE STATION OFFICER, SAKOLI, DISTRICT BHANDARA

JUDGEMENT

(1.) The appellant in Criminal Appeal 312 of 2002 is challenging the judgment and order dated 4.6.2002 rendered by 1st Adhoc Additional Sessions Judge, Bhandara in Sessions Trial 149 of 1998 by and under which, the appellant - accused is convicted for offence punishable under section 498A of the Indian Penal Code ("IPC) and under section 304B of IPC and is sentenced to suffer rigorous imprisonment for seven years and to payment of fine of Rs. 300/. No separate sentence is imposed for offence punishable under section 498A of IPC.

(2.) Heard Shri Shashikant Borkar, the learned counsel for the appellant - accused and Smt. Ritu Kalia, the learned Public Prosecutor for respondent.

(3.) Pw 3 Dinesh Vishwakarma,who is the father of deceased Sangita lodged oral report dated 27.8.1998 at Police Station, Sakoli (Exh. 32) on the basis of which the police registered offence punishable under section 304B of IPC against the accused.