(1.) The appellants seek to assail the judgment and order dated 18-8-2004 rendered by the learned Additional Sessions Judge, Darwha in Session Trial 81/2004 (Old 101/2000), by and under which the appellants-accused are convicted for offence punishable under Section 498-A read with Section 34 of the Indian Penal Code (" IPC " for short) and are sentenced to suffer simple imprisonment for one year and to payment of fine of Rs.100/-. The accused are, however, acquitted of offence punishable under Section 304-B of the Indian Penal Code.
(2.) Heard Shri S.U. Nemade, learned Counsel for the appellants-accused and Shri V.P. Gangane, learned Additional Public Prosecutor for the respondent-State.
(3.) Concededly, the deceased Varsha and accused 1 Bansi entered into matrimonial alliance on 30-4-2000 and Varsha died due to consumption of poison on 31-7-2000 within three months of the marriage.