MANOHAR KESHAVRAO KHANDATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The accused-appellant was tried by the learned Additional Sessions Judge, Amravati[Hereinafter, referred to as "trial Court".], in Sessions Trial No. 197 of 2006, for the offence punishable under Sec. 302 of the Indian Penal Code, 1860, with the allegation that he committed the murder of his own wife Smt. Ranjana.

(2.) The trial Court, vide judgment and order dtd. 14/8/2007, convicted the accused-appellant and sentenced him to rigorous imprisonment for life and fine of Rs.5,000.00 and in default of payment of fine to suffer further rigorous imprisonment for one year. Criminal Appeal No. 465 of 2007 preferred by the accused-appellant against his conviction stands rejected by the High Court of Bombay, Nagpur Bench[Hereinafter, referred to as "High Court".], vide judgment dtd. 1/4/2011. The said judgment is assailed in this appeal by special leave.

(3.) We have heard and considered the submission advanced at bar and have gone through the evidence available on record.