BABASAHEB S/O BABABHAU MORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Both Sides.

(2.) The present appellant/original accused no.1 was convicted by the learned IInd Addl. Sessions Judge, Aurangabad for the offences punishable under Section 498A and 306 of Indian Penal Code vide judgment and order dated 8th November, 2001 passed in Sessions Case No.432 of 1999. He was sentenced to suffer rigorous imprisonment for one year and to pay fine of Rs.500/ for the offence punishable under Section 498A of Indian Penal Code. He was further sentenced to suffer rigorous imprisonment for five years and to pay fine of R.1,000/ for the offence punishable under Section 306 of Indian Penal Code. . The parents of the present appellant i.e. original accused nos.2 and 3 were, however, acquitted by the learned IInd Addl. Sessions Judge.

(3.) The Prosecution Case, In Short, Is As Under :