DHONDIRAM JANARDHAN KASHID Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. The Appellant herein is convicted for the offences punishable under Sec. 498A of the Indian Penal Code and sentenced to suffer R.I. for two years and to pay a fine of Rs.500.00 , in default, to undergo further R.I. for two months. However, accused is acquitted of the offences punishable under section 306 and 504 r/w. 34 of the Indian Penal Code by the III Additional Sessions Judge Satara in Sessions Case No. 187 of 1992 on 6.4.1998.

(2.) Such of the facts necessary for the purpose of deciding the appeal are as follows.

(3.) The Appellant was married to Sarubai on 8th May, 1990. The Appellant was servicing as an agricultural labourer with Tukaram Haritatya More. He was also residing in his agricultural land at Village Kadoli. After marriage, he was residing with his wife in the said agricultural land in a hut with thatched roof.