SHRIRAM PANDURANG NEWARE Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) THIS is an appeal by accused Shriram Pandurang Neware, who has been convicted for offence punishable under sections 307 and 398 of Indian Penal Code, and sentenced to suffer Rigorous Imprisonment for five years with a fine of Rs. 500/-, in lieu thereof, further Rigorous Imprisonment for three months for the former offence and rigorous Imprisonment for seven years and a fine of Rs. 500/-, on failure to pay the same, rigorous Imprisonment for three months for the latter offence.

(2.) ALONG with the appellant, there were other accused persons, namely Accused no. 2-Devidas Nathuji Bolwel, Accused No. 4- Sheikh Chand Sheikh Bashir and Accused no. 5 - Soyabkha Yunuskha, who were tried similarly, however, have been acquitted towards the charge for offence punishable under Sections 307 and 398 of Indian Penal code. Trial of Accused No. 3 - Ramesh Bhairu arkhiya has been separated.

(3.) THE story, as emerges and for which accused were charged, as briefly described in the charge, reads as follows :-