RAVI KASHIRAM JADHAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present appeal, the appellant is challenging the judgment and order of conviction passed by the learned 2 nd Additional Sessions Judge, Washim dated 24.10.2002 in Sessions Trial No.123/1999. By the impugned judgment, the appellant is convicted for an offence punishable under Section 306 of the Indian Penal Code and for that he is directed to suffer rigorous imprisonment for 5 years and to pay a fine of Rs.500/- and in default to suffer rigorous imprisonment for 3 months. He is also convicted for the offence punishable under Section 498-A of the IPC and on that count, he is directed to suffer rigorous imprisonment for 2 years and to pay a fine of Rs.200/- and in default of payment of fine to suffer rigorous imprisonment for one month.

(2.) I have heard Mr. N. B. Bargat, learned counsel for the appellant and Mr. A.D. Sonak, learned A.P.P. for the respondent- State. With their able assistance, I have gone through the record and proceedings. Both the learned counsel have vehemently submitted in support of their briefs.

(3.) The appellant along with his two brothers and mother was charged by the learned Judge of the Court below for an offence punishable under Section 306 , 498-A read with Section 34 of the IPC. By the impugned judgment, the learned Judge of the Court below acquitted both the brothers of the appellant and his mother. No State appeal is filed to question their acquittal.