Sadhana S. Jadhav, J. - (1.) Heard the learned counsel for the appellants.
(2.) The appellants herein are convicted for the offence punishable under Sec. 498A read with Sec. 34 of IPC and sentenced to suffer R.I. for two years and fine of Rs. 1,000/ - each in default further R.I. for 3 months. The appellants are also convicted for the offence punishable under Sec. 306 read with Sec. 34 of IPC and sentenced to suffer R.I. for 4 years and fine of Rs. 1,000/ - each in default to suffer R.I. for 3 months by the learned Addl. Sessions Judge, Solapur in Sessions Case No. 19 of 2010 vide judgment and order dated 5.9.2013. Hence, this appeal.
(3.) Appellant No. 2 has been enlarged on bail. However, the appellant No. 1 -Sachin Anant Mindhe is in custody since the substantive sentence imposed upon him was not suspended at the time of admission of the appeal. The appellant No. 1 was arrested on 9.11.2009 and was enlarged on bail by an order dated 12.2.2010. However, he was taken into custody on 5.9.2013 and continues to remain in jail. Hence, this appeal was taken up for hearing as a jail appeal.;