SANJAY RAMKRUSHNA BHATKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgment and order dated 11.05.2018 passed by the Additional Sessions Judge, Akola, in Sessions Trial No. 62 of 2013, for Crime No. 104 of 2012 registered at Police Station, Mana, Tahsil - Murtizapur, District - Akola, the appellants challenge the same in this appeal.

(2.) Appellant No. 1 - Sanjay is convicted for the offence punishable under Sections 302 and 498-A of the Indian Penal Code and appellant No. 2 for the offence punishable under Section 302 read with Section 109 of the Indian Penal Code and sentenced both the appellants to suffer imprisonment for life and to pay fine of Rs.5,000/- each and in default, suffer further simple imprisonment (S.I.) for six months. Appellant No. 1 - Sanjay is also sentenced to suffer R.I. for three months and to pay fine of Rs.5,000/- and in default to suffer further S.I. for three months for the offence punishable under Section 498-A of the Indian Penal Code.

(3.) The prosecution story, in brief, is as under :