KAMALKISHORE BAJRANGLAL AGRAWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This revision is directed against appellate judgment of Additional Sessions Judge, Gondia in Criminal Appeal No. 8 of 2003, whereby the learned Judge maintained applicant's conviction for the offence punishable under section 498A of the Penal Code and sentence of rigorous imprisonment for two years and fine of rupees five hundred, imposed upon him by learned Assistant Sessions Judge, Gondia upon conclusion of Sessions Trial No. 50 of 1998.

(2.) Tragic facts, which led to prosecution and conviction of the applicant are as under:

(3.) Aggrieved by his conviction, the applicant preferred an appeal before the Court of Sessions at Gondia, where the Additional Sessions Judge, by his impugned judgment, dismissed the appeal. Aggrieved thereby the applicant is before this Court.