GAJANAN Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD both sides.

(2.) AGGRIEVED by the judgment and order dated 31st July, 2001 passed in Sessions Case No. 116 of 1997 by learned Addl. Sessions Judge, Aurangabad, thereby recording conviction and sentences for the offences punishable under 498 -A and 306 of Indian Penal Code, original accused No. 1 - Gajanan is before this court. He was sentenced to suffer rigorous imprisonment for one year for the offence punishable under Section 498 -A of Indian Penal Code and two years for the offence punishable under Section 306 of Indian Penal Code, with direction to pay fine, as detailed in the order.

(3.) POST mortem notes (Exhibit 7) as well as oral evidence of PW 1 - Dr. Shrikrushna Bhalchandra, Associate Professor, Government Medical College, would show that the deceased had suffered 100% burn injuries and therefore, she died due to shock.