PANDURANG TUKARAM MADHEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant was tried in the Court of the Additional Sessions Judge, Pandharpur, in Sessions Case No.31 of 1997 for offence punishable under section 302 of the Indian Penal Code for having committed murder of his wife Mitabai in village Yedgewadi, Taluka Sangola, District Solapur on 26th January, 1997. By his judgment and order dated 9th July, 1997, the learned Sessions Judge convicted the appellant under section 302 of the I.P.C. and sentenced him to undergo R.I. for life. The appellant was also sentenced to pay a fine of Rs.300/-. In default of payment of fine, the appellant has to undergo S.I. for one month.

(2.) BEING aggrieved by the said judgment and order the appellant has approached this Court. For the sake of convenience the appellant is referred to as the "accused".

(3.) THE deceased used to do agricultural work and look after the family. The accused was not doing any work. He used to depend upon the earnings of the deceased. The accused used to suspect character of the deceased and used to beat her. Namdev Yedage used to try to mediate in the matter hut the accused never paid any heed to it.