MOTILAL Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD both sides.

(2.) AGGRIEVED by the judgment and order dated 1st October, 2001 passed in Sessions Case No. 232 of 1995 by learned IInd Ad -hoc Addl. Sessions Judge, Jalgaon, thereby convicting the appellant for the offences punishable under Section 306 and 498 -A of Indian Penal Code and the consequential sentences to suffer rigorous imprisonment for five years and one years, respectively, with direction to pay fine, the original accused No. 1 has preferred present appeal.

(3.) BEFORE the trial could begin, the complainant i.e. mother of the deceased had died. Therefore, exhibition of FIR was proved by PW 6 - Raghunath Navle, A.P.I. Who recorded the said FIR at Exhibit 40.