RAJU MOHANSINGH BHATI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge is to the judgment and order dated 02-4-2002 passed by the learned 2nd Ad hoc Additional Sessions Judge, Nagpur in Sessions Trial 501/2001, by and under which, the appellants are convicted for offences punishable under Sections 498-A and 307 read with Section 34 of the Indian Penal Code (" IPC " for short) and are sentenced to suffer rigorous imprisonment for two years and to payment of fine of Rs.500/- each for offence punishable under Section 498-A read with Section 34 of the IPC and are further sentenced to suffer rigorous imprisonment for three years and to payment of fine of Rs.750/- each for offence punishable under Section 307 read with Section 34 of the IPC.

(2.) Accused 1 Raju Bhati, the husband of the complainant Archana, expired during the pendency of the appeal. Accused 2 Prabha, is the mother-in-law, accused 3 Hirasingh is the brother of deceased Raju Bhati, accused 4 Sunita is the wife of Hirasingh and accused 5 Lalita is the married sister of deceased Raju Bhati.

(3.) Heard Shri S.A. Jaiswal, learned Advocate for the appellants and Shri N.B. Jawade, learned Additional Public Prosecutor for the respondent/State.