SUBHASH RAMJI KUMBHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant herein questions the Judgment and Order dated 24/4/2017 passed by the Additional Sessions Judge, Pune in Sessions Case No. 936 of 2013, thereby convicting the appellant for offence punishable under section 302 and 504 of the Indian Penal Code and sentencing him to suffer Imprisonment for life and to pay fine of Rs. 10,000/- I.d. to suffer R.I. for 6 months.

(2.) The factual matrix of the case in a nut shell is follows :

(3.) While in transit, upon enquiry by P.W.1 Mr. Pawar, injured had disclosed that "on that day in the afternoon, she had cooked food and requested her husband to have meals, but he was insisting upon her to cook scrambled eggs(Andda Bhurji). It was her contention that since the meals were already cooked, he should not insist upon cooking something in addition. The appellant had abused her and thereafter, he had taken knife lying on the kitchen platform and stabbed it into her stomach. By the time, they reached the hospital, she succumbed to the injury and was declared dead by the doctor. The statement of P.W. 1 was recorded by the police. P.W. 1 in the said statement had disclosed to the police, the incident narrated by Vaishali which resulted in her death. On the basis of the said report, Crime No. 342 of 2013 was registered.