DINESH VASANT BHOYAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appeal challenges the Judgment and Order passed by the learned Sessions Judge, Pandharkawada in Sessions Trial No.8 of 2011 thereby convicting the appellant for the offences punishable under Sections 302 and 498A of the Indian Penal Code and sentencing him to suffer imprisonment for life and to pay a fine of Rs. 2,000/-, in default to suffer simple imprisonment for one year for the offence punishable under Section 302 of the Indian Penal Code and to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1,000/-, in default to suffer simple imprisonment for six months for the offence punishable under Section 498A of the Indian Penal Code.

(2.) The prosecution case, as could be gathered from the material placed on record, is thus :

(3.) With the assistance of the learned A.P.P. and the learned Counsel for the appellant, we have scrutinized the evidence on record.