CHANDRAKANT BHIKAJI ZORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On 22nd December 2018, this Court (Coram : N.J.Jamadar, J) was pleased to direct issuance of bailable warrant against the appellant/accused No.1. In pursuant to this Order, bailable warrant was executed and that is how the appellant/accused No.1 is present before this Court. This is how his appeal was required to be taken for final hearing.

(2.) By this appeal, the appellant/accused No.1 is challenging the Judgment and Order dated 14/11/1997 passed by the learned Sessions Judge, Ratnagiri in Sessions Case No.11 of 1996 thereby convicting the appellant/accused No.1 of the offences punishable under Sections 306 and 498-A of the Indian Penal Code. For the offence punishable under Section 306 of the Indian Penal Code, the appellant/accused No.1 is sentenced to suffer rigorous imprisonment for two years apart from imposition of fine of Rs.200/- and default sentence of rigorous imprisonment for two months. For the offence punishable under Section 498-A of the Indian Penal Code, he is sentenced to suffer rigorous imprisonment for six months apart from imposition of fine of Rs.100/- and default sentence of rigorous imprisonment for one month. The learned trial Court had directed that the substantive sentences shall run concurrently.

(3.) Facts in brief leading to prosecution and resultant sentence of the appellant/accused No.1 Chandrakant Zore can be summarized thus :