DWARKABAI LAXMAN SHENDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Challenge in this Appeal is to the judgment and order dated 14th July, 2006, delivered by learned 2nd Ad hoc Additional Sessions Judge, Wardha in Sessions Trial No.5/2006, convicting the appellants (hereinafter referred to as "the accused") for offence punishable under Sections 498-A and 306 r/ws. 34 of the IPC. For offence punishable u/S. 498-A, the accused were sentenced to suffer R.I. for one year and to pay a fine of Rs.1000/-, in default, to suffer SI for 3 months; whereas for offence punishable u/S. 306, IPC, they were sentenced to suffer R.I. for five years and fine of Rs. 1000/-, in default, SI for three months. Both the sentences were directed to be run concurrently.

(2.) The prosecution version as unfolded during the trial, can be summarized as under :-

(3.) We have heard Ms.S.H.Bhatia, learned counsel (appointed) for the accused and Mr.M.J.Khan, learned Additional Public Prosecutor for the respondent-State. With their able assistance, I have carefully gone through the entire record and proceedings of the case.