MOHAN RANGANATHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The judgment and order dated 4th March 2008 passed by 2nd Ad-hoc Additional Sessions Judge, Sewri convicting the appellantaccused in Sessions Trial No.303 of 2007 for murder of his wife Geeta on 12th/13th June 2006 and sentencing him to suffer imprisonment of life with a fine of Rs.3,000/- and in default undergoing R.I. for one year is subject matter of present appeal.

(2.) The facts in brief regarding said prosecution and conviction are as under :

(3.) After committal of said case to the Court of Sessions, the appellant pleaded not guilty to the charge for the offence of murder at (Exh.3) framed by the trial Court against him on 26th June 2007.