SHANKAR VISHWANATH KOLHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellants - accused were tried for an offence under section 306, read with Section 34 of Indian Penal Code. While Accused No. 1 was sentenced to Rigorous Imprisonment for five years with a fine of Rs. 500. 00, and, on failure to pay the same, Rigorous Imprisonment for two months, the Accused No. 2 was awarded a punishment of Rigorous Imprisonment for one year and a fine of Rs. 500. 00, in default, rigorous Imprisonment for two months.

(2.) Appellant No. 2 died during pendency of appeal, and appeal abated in regard to her.

(3.) The accused were charged for abetting suicide by deceased Vithabai, wife of Accused No. 1.