S.K.KESHOTE,J. - (1.) Heard learned Public Prosecutor for the State and the learned counsel for the complainant, perused the judgment of the learned trial Court.
(2.) Admit. As the State and the complainant are duly represented by the Advocates, the matter is complete.
(3.) Under the impugned judgment the learned trial Court convicted the accused appellant, the husband of the deceased, for the offence under sections 498A, 304B, 201, 202 and 176 of the IPC.;