- (1.)The appeal No. 651 of 1990 is directed against the judgment and order of conviction recorded by the Additional Sessions Judge, Satara, dated 10-09-1990, by which the learned Additional Sessions Judge convicted all the accused under Section 235(2) of the Code of Criminal Procedure, for the offence punishable under Section 498(a) read with Section 34 of Indian Penal Code and sentenced them to suffer rigorous imprisonment for three years and a fine of Rs. 1,000/- was imposed on each of the accused and in default to suffer rigorous imprisonment for three months. Similarly, the accused have also been convicted under Section 306 read with Section 34 of Indian Penal Code, for which also same sentence is awarded.
(2.)Being aggrieved by the aforesaid order of the learned Sessions Judge, this appeal is filed by the appellants/accused. It is pointed out that during the pendency of this appeal, the original accused No. 2 Savitribai Anantrao Pawar has died. The learned APP has also confirmed the said aspect. Accordingly, the appeal stands abated as against appellant/accused No. 2. Now, the appeal is required to be considered in connection with appellant/accused Nos. 1, 3 and 4 only. The State has also filed an appeal bearing No. 884 of 1990 for enhancement of sentence of the accused.
(3.)The appellant/accused No. 1 is the father of appellant/accused Nos. 3 and 4. As pointed out earlier, appellant/accused No. 2 i.e. mother-in-law of the deceased, has already died during the pendency of the appeal.