RAVINDRA NARAYAN GORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is directed against the Judgment and order dated 26th April, 2012, passed by the Additional Sessions Judge, Pune in Sessions Case No.64 of 2009, thereby convicting Appellant/Accused No.2 Ravindra Narayan Gore for the offence punishable under Section 498-A of the Indian Penal Code (for short "IPC") and sentencing him to suffer rigorous imprisonment for three years and to pay a fine of Rs. 1,000/-, and in default of payment of fine, to suffer rigorous imprisonment for three months. The trial Court also convicted the accused for the offence punishable under Section 302 of the IPC and sentenced him to suffer imprisonment for life and to pay a fine of Rs. 2,000/-, and in default of payment of fine, to suffer rigorous imprisonment for six months. Both the sentences were directed to be run concurrently.

(2.) Before the Trial Court, there were in all three accused i.e. Accused No.1 Narayan Dhaku Gore (father-in-law of Manisha), Accused No.2 Ravindra Narayan Gore (husband of Manisha) and Accused No.3 Manisha Subhash Kale (sister-in-law of deceased Manisha). After considering the evidence on record, the Trial Court has acquitted Accused No.1 Narayan and Accused No.3 Manisha from all the offences with which they were charged and convicted and sentenced Accused No.2 Ravindra for the offence punishable under Sections 498-A and 302 of the Indian Penal Code. Hence the present appeal is filed by Appellant/Accused No.2 challenging his conviction and sentence.

(3.) The prosecution case, in nut-shell, is as under:-