VAMAN MADHUKAR SONAVALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the appellant and the learned APP for State.

(2.) The appellant herein is convicted for an offence punishable under section 498A of the Indian Penal Code and is sentenced to suffer R.I. for two years and pay fine of Rs. 200/- I.d. to suffer R.I. for one month. The appellant is also convicted for an offence punishable under section 306 of the Indian Penal Code and sentenced to suffer R.I. for four years and to pay fine of Rs. 500/- I.d. to suffer R.I. for two months. Hence, this appeal.

(3.) The present case is a pathetic story of a woman who died just within two years of marriage. The case of the prosecution is that the appellant was married to Sunita just two years prior to 15/7/1994. It is the case of the prosecution that on 15/7/1994 A.D. No. 41 of 1994 was registered at Satara Taluka Police Station under section 174 of the Code of Criminal Procedure, 1973. The police had reached the spot. There, they had seen the dead body of Sunita. It appears that accidental death was registered on the basis of the statement of Shrirang Narayan Sonawane. He was present at the spot.