RAJENDRA RAMDAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal is directed against the judgment and order dtd. 15/11/2010 passed by the High Court of Judicature of Bombay, Bench at Aurangabad (hereinafter 'the High Court') dismissing Criminal Appeal No. 635 of 2008, Rajendra Ramdas Kolhe Vs. State of Maharashtra, filed by the appellant thereby confirming the judgment and order dtd. 23/7/2008 passed by the 3rd Ad Hoc Additional Sessions Judge, Ambajogai ('trial court' hereinafter) in Sessions Case No. 60/2006.

(3.) The prosecution case in brief is that wife of the appellant Rekha was a police constable and lived in the police colony at Ambajogai. Her husband i.e. the appellant was serving in the army. He had come home on leave.