SURESH SADU KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned Additional Public Prosecutor for the respondents - State.

(2.) The Criminal Appeal is directed against the Judgment and Order dated 9 th December, 1997 passed by the 3 rd Additional Sessions Judge, Kolhapur, whereby the appellant came to be convicted for the offence2 punishable under Section 302 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for life.

(3.) The prosecution case in nutshell is as follows:- Deceased Shakuntala was wife of the appellant. At the relevant time the appellant and the deceased were residing along with their two minor sons. The marriage of deceased was solemnized with the appellant eight years prior to the incident. The appellant was habituated to alcohol and used to demand money from the deceased of and on for purchasing alcohol.