- (1.)Rule made returnable forthwith. Heard by consent.
(2.)By way of present petition, the petitioner challenges the order dated 30th July 2007 passed by the learned Sessions Judge, Parbhani, below Exhibit 1 in Criminal Appeal No. 6/2006, thereby dismissing the appeal filed by the present petitioner in default.
(3.)The petitioner was prosecuted for the offence punishable under Sections 498-A, 323, read with Section 34 of the Indian Penal Code. At the conclusion of the trial, he came to be convicted for the aforesaid offences. He is sentenced to suffer rigorous imprisonment for 3 months with fine for the offence punishable under Section 498-A read with Section 34 of the Indian Penal Code. He is also sentenced to suffer rigorous imprisonment for one month with fine for the offence punishable under Section 323 read with Section 34 of the Indian Penal Code. Both the sentences are directed to run concurrently.