ACHUT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant was the accused in Sessions Case No. 4 of 2010, in the Court of Sessions at Parbhani. The allegation against him was that he had killed his wife. The learned Additonal Sessions Judge, Parbhani, after holding trial, held the appellant guilty of an offence punishable under Section 302 of I.P.C. and sentenced him to suffer imprisonment for life and also to pay a fine of Rs.1000/-. The appellant, being aggrieved by the judgment of conviction and the sentence imposed upon him, has approached this Court by filing the present appeal.

(2.) We have heard Mr. M.P. Kale, the learned advocate for the appellant and Mr. D.V. Tele, the learned Additonal Public Prospector for the respondent-State. We have been taken through the entire evidence and other relevant record. We have gone through the impugned judgment and order.

(3.) The prosecution case, as was before the trial court, may be stated in brief, as follows;-