SAYED RASUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant is challenging the judgment and order dated 16122004 rendered by the learned Additional Sessions Judge, Darwha in Special Case 17/2004, by and under which the appellant is convicted for offence punishable under Section 306 of the Indian Penal Code ("Code" for short) and is sentenced to suffer simple imprisonment for two years and to payment of fine of Rs.500/-.

(2.) The appellant, who shall be hereinafter referred to as the "accused" is acquitted of offence punishable under Section 498-A read with Section 34 of the Code.

(3.) By the judgment impugned, the learned Sessions Judge has disposed of Special Case 8/2004 and Special Case 17/2004. In Special Case 8/2004, one Ukandabai was charge sheeted and the supplementary charge sheet filed against accused Sayed Rasul came to be registered as Special Case 17/2004. Both the cases arise out of the same incident and common evidence is recorded in Special Case 8/2004.