JALAL SIDDIQUI MULLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Feeling aggrieved with and dissatisfied by the impugned judgment of conviction dated 17th March, 2012 passed by the learned Additional Sessions Judge, Greater Bombay in Sessions Case No.773 of 2010, the appellant has preferred this appeal, who has been sentenced to imprisonment for life with fine of Rs.3,000,.00 with default clause of three months simple imprisonment.

(2.) The prosecution story goes as under;

(3.) Deceased Sakina was the wife of the appellant. Their marriage was solemnized on 3rd May, 2008. It was an arranged marriage. In the marriage, deceased Sakina was given gold necklace, gold chain, gold ear rings, gold bangles, gold nose ring etc by her parents/brothers.