A. H. Joshi, J. - (1.) In Sessions Case No. 331 of 1996, the accused were charged for the offence punishable under Sections 498 A, 306 r/w Sec. 34 of I.P.C. for their acts of ill treatment over dowry related demands and abetment to commit suicide to three deceased daughter in laws namely; Mandabai w/o Kailash Choudhari, Sumanbai w/o Subhash Choudhari and Lalitabai w/o Sanjay Choudhari. All accused have been convicted for the offences charged.
(2.) The conviction, which is ordered, is as follows : All accused are sentenced to suffer R.I. for five years and to pay a fine of Rs.500/ each, for the offence punishable under Section 306 r/w Sec. 34 of I.P.C. and they are also sentenced to suffer R.I. for three years and to pay a fine of Rs.300/ each, for the offence punishable under Section 498 A r/w Sec. 34 of I.P.C.
(3.) Criminal Appeal Nos. 219 of 1999 and 241 of 1999 have been preferred by the accused against the conviction and sentence. Criminal Appeal No. 435 of 1999 is an appeal by the State against the lenient sentence by the learned Sessions Judge, Aurangabad.;