V.M.DESHPANDE,J. - (1.) The present appeal is directed against the judgment and order of conviction passed by Learned Sessions Judge,Nagpur dated 29/05/1999, by which learned Sessions Judge,Nagpur convicted the appellant for the offence punishable under Section 306 of the Indian Penal Code and directed to suffer R.I. for 3 years and to pay fine of Rs. 1000/ and in default of payment of fine to undergo further R.I. for three months. The appellant is also convicted for the offence punishable under Section 498A of the Indian Penal Code and sentenced to suffer R.I. for 3 years and to pay fine of Rs. 1000/ and in default of payment of fine to suffer further R.I. for 3 months.
(2.) Heard Shri R.S.Akbani,learned counsel for appellant and Smt.T.H.Udeshi, learned Addl.P.P. for State. Learned counsel Shri Akbani for appellant strenuously urged before me that the judgment and order passed by the learned Trial Court is erroneous in law . He invited my attention to the evidence of prosecution witnesses in detail. So also, smt.T.H.Udeshi, learned Addl.P.P. invited my attention on various documents which were fuly proved during the course of trial. They both vehemently submitted in respect of their respective prayers in the present appeal.
(3.) Deceased is Archana. Her marriage took place with the appellant in the year 1992. At the time of marriage, appellant was taking education in engineering stream at Pusad where the deceased used to reside with her parents. According to prosecution, the appellant was in habit of chasing deceased and so also indulged in teasing. However for such alleged acts on the part of the appellant no offence at any point of time .;