BHANUDAS BABA PANDHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant-accused preferred the present appeal against the judgment and order of conviction passed on 6th April, 2004 by 8th Additional Sessions Judge, Pune. Said impugned judgment and order was passed in Sessions Case No.215 of 2003 wherein the appellant accused was convicted for the offence punishable under Section 302 of the Indian Penal Code and was sentenced to suffer imprisonment for life and to pay a fine of Rs.500/-, in default to suffer rigorous imprisonment for three months.

(2.) Since the date of arrest i.e. 19th June, 2002, till the passing of the impugned judgment and order and thereafter till today the appellant-accused is throughout in custody.

(3.) The case of the prosecution, in nut-shell, is as under:- The appellant was staying with his parents during the relevant time of the incident, which happened in the year 2002. The appellant got married, however, his marital life was disturbed and there was some dispute between the couple. The wife of the appellant was frequently visiting her parents and as such there was marital discord between the couple. Said marriage was fixed by the mother of the appellant. Because of the conduct of the wife, the appellant was cursing his mother on various occasions and there used to be quarrel between the appellant and his mother (deceased). Similar such quarrel ensued between them in the afternoon and evening on 18.6.2002 at the house of the appellant.