ATMARAM ISTARI SHENDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS case is dismal story of an illstarred woman, Indubai, who had to meet a cruel death at the hands of her husband-appellant for no fault of hers.

(2.) APPELLANT-Atmaram Istari Shende, was tried for causing murder of his wife Indubai and the learned Additional Sessions Judge, Gadchiroli by his judgment and order dated 10-3-1992 found him guilty of the offence of murder and convicted him of the said offence under Section 302 I. P. C. and sentenced him to suffer imprisonment for life and to pay a fine of Rs. 1000/-, in default to undergo rigorous imprisonment for one year. This order of conviction and sentence is the subject matter of challenge in this appeal.

(3.) IN the inquest (Exhibit 12), it is specifically recited that one ribbon was tied around the neck and it had got stuck in the flesh as the body was swollen. The dead body was then sent to Primary Health Centre, Kurkheda for carrying out autopsy.