SANJAY DAGADU NAIKAWADI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein is convicted for the offence punishable under section 498A of the Indian Penal Code and sentenced to suffer R.I. for one year and to pay fine of Rs. 200/- in default to suffer R.I. for 15 days. The appellant is also convicted for the offence punishable under section 306 of the Indian Penal Code and sentenced to suffer R.I. for five years andn to pay fine of Rs. 200/- I.d. to suffer R.I. for 15 days. By the Additional Sessions Judge, Satara vide Judgment and Order dated 21st April, 1999 in Sessions Case No. 246 of 1994. Hence, this appeal.

(2.) Such of the facts necessary to decide this appeal are as follows :

(3.) At the trial the prosecution has examined 6 witnesses to bring home the guilt of the accused.