CHANDRASHEKHAR TATOBA CHOUDHARY Vs. STATE OF MAHARASHTRA, THROUGH P S O , P S MUKUTBAN, DISTRICT YAVATMAL
LAWS(BOM)-2017-9-268
HIGH COURT OF BOMBAY
Decided on September 11,2017

Chandrashekhar Tatoba Choudhary Appellant
VERSUS
State Of Maharashtra, Through P S O , P S Mukutban, District Yavatmal Respondents


Referred Judgements :-

BHUPENDRA VS. STATE OF MADHYA PRADESH [REFERRED TO]


JUDGEMENT

Rohit B. Deo, J. - (1.)The appellants are challenging the judgment and order dated 25-7-2000 in Sessions Trial 92/1999, delivered by the learned IInd Additional Sessions Judge, Yavatmal, by and under which the appellants are convicted of offence punishable under Section 498A read with Section 34 of the Indian Penal Code and are sentenced to suffer rigorous imprisonment for two years and to payment of fine of Rs.5,000/.
(2.)The appellants (hereinafter referred to as the "accused") faced trial for offence punishable under Section 498A and Section 306 and Section 304B read with Section 34 of the Indian Penal Code. However, the appellants are acquitted of offence punishable under Section 306 and Section 304B of the Indian Penal Code.
(3.)Heard Shri R.B. Gaikwad, learned Advocate for the accused and Shri A.V. Palshikar, learned Additional Public Prosecutor for the respondent/State.


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