REGENT COMPUTRONICS PVT. LTD.

LAXMIBAI W/O. MARUTI SATPUTE Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

JUDGEMENT

(1.) The appellants are challenging the judgment and order passed by the learned Ad hoc Additional Sessions Judge-2 Ahmednagar, (henceforth be referred as the learned Judge) in Sessions Case No. 50 of 2006. The learned Judge, convicted all the appellants of the offence under section 498-A read with section 34 of the Indian Penal Code and further convicted the appellant Nos. 1 and 2 for the offence under section 302 read with section 34 of the Indian Penal Code also.

(2.) The appellant Nos. 1 and 2 are husband and wife and happened to be the parent-in-laws of the deceased Sangita, the wife of acquitted accused namely Rajendra. The appellant No. 3 is another son of the appellant Nos. 1 and 2.

(3.) The facts of the prosecution in nutshell are as follows:

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LAXMIBAI MARUTI SATPUTE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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