GANESH MANIKRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present appeal, the appellant is challenging his conviction under Section 498-A of the Indian Penal Code as imposed upon him by learned 1st Ad hoc Additional Sessions Judge, Wardha in Sessions Trial No.101/2001. By the impugned judgment, the appellant is directed to suffer rigorous imprisonment for one year and also to pay a fine of Rs.1000/-. In default of payment of fine, he is sentenced to suffer rigorous imprisonment for three months.

(2.) I have heard Mr. Yashodhan Ganu, learned counsel for the appellant and Mr. A. Madiwale, learned A.P.P. for the State. I have also gone through the record and proceedings.

(3.) The appellant was charged by the learned Court below for the offence punishable under Section 498-A of the IPC. By the impugned judgment, the learned Judge of the Court below acquitted the appellant of the offence punishable under Section 306 of the IPC. No appeal is preferred against the said acquittal by the State.