RAMESH LAXMAN SHENDRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is a sad tale of an unfortunate young village woman Panchfula - a mother of two children who was subjected to ill-treatment by her husband, the appellant accused, which ultimately culminated into the tragic death in her own house and that too at the hands of her own husband, the appellant accused.

(2.) THE appellant accused Ramesh Laxman Shendre was put on trial to face the charge of offence punishable under S. 302 of Penal Code for committing the murder of his wife Panchfula on 8/07/1985 in the evening hours at about 8. 30 p. m. , in village Ramapur.

(3.) BRIEFLY stated the case set up by the prosecution is that the accused was resident of village Ramapur. He was married with deceased Panchfula. The parents of Panchfula belong to village Ramapur within the jurisdiction of police station, Akot district Akola. Out of the wedlock of the appellant and deceased Panchfula, they had two issues. The eldest son is by name Nandkishore who is the eye-witness of the alleged incident. The appellant came to village Ramapur along with his wife and children to reside in the neighbourhood of the parents of Panchfula and stayed in the neighbourhood of Sonabai - the mother-in-law of the appellant. The appellant husband had attributed immorality and infidelity to his wife Panchfula and thereby suspecting her character, she was subjected to ill-treatment.