SAMBHAJI CHANDRABHAN NALAWADE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant Sambhaji, husband of the deceased Indubai, is before this court in view of his conviction, passed by the learned IVth Additional Sessions Judge, Aurangabad, in Sessions Case No. 284 of 1996, in which he convicted the appellant for the offence punishable under Section 498A of the Indian Penal Code and directed him to suffer rigorous imprisonment for one year and to pay fine of Rs. 500/-, in default further to suffer rigorous imprisonment for three months.

(2.) The prosecution case is as under :

(3.) Vasant Kulkarni (PW 2) was attached to Khultabad police station as A.S.I. Kailas gave a report regarding death of Indubai. Accordingly, accidental death was registered vide A.D. No. 47 of 1994 (Exh.19).