PRABHAKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant namely Prabhakar Vitthal Kamble was charged for committing murder of Sou. Sulbha Prabhakar Kamble on 30/09/2007 at village Khairi (Deshmukh). Learned Ad-hoc Additional District Judge and Additional Sessions Judge-1, Nagpur, by the judgment and order dated 10/9/2008 in Sessions Trial No.48 of 2008 convicted the accused for the offence punishable under Section 304-11 of Indian Penal Code and sentenced to suffer rigorous imprisonment for 7 years and to pay a fine of Rs. 1,000/-, in default of payment of fine, to suffer rigorous imprisonment for 10 days.

(2.) Being aggrieved by the judgment and order passed by the learned Ad-hoc Additional Sessions Judge-1, Nagpur, the appellant/accused approached this court by filing present appeal.

(3.) The prosecution case can be summarized as follows: