VINOD JAYSING KASHID Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) . 1. The appellant/accused takes exception to the judgment and order dated 28th November, 2011 passed by the learned Sessions Judge, Satara in Sessions Case No. 128 of 2010 whereby he was convicted for the offence punishable under section 302 of the Indian Penal Code, 1860 (the Penal Code) and sentenced to suffer imprisonment for life and pay fne of Rs. 1,000/-, with default stipulation, for having committed murder of his wife Chaya Kashid (the deceased).

(2.) The background facts necessary for the determination of this appeal can be summarized as under:

(3.) Upon committal, the learned Sessions Judge framed charge against the accused for the offence punishable under section 302 of the Penal Code. The accused abjured the guilt and claimed for trial.