RAJENDRA SHAM WAGHELE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal takes an exception to the impugned judgment and order dated 30.11.2012 passed by the learned Additional Sessions Judge-4, Nasik in Sessions Case No. 30.11.2012.

(2.) In the present case the appellant herein has lodged the FIR and stated thus:-

(3.) It is the case of the appellant that on 13.11.2011 at about 10.00 p.m. he came to home and at that time only the deceased was present in the house. On his reaching home again quarrel took place with the deceased and at that time also the deceased called him as impotent. He stated her that she is at liberty to leave him. On that the deceased pulled his collar and started beating him. At the relevant time he picked up a knife lying in the home and assaulted her by said knife and cut her neck and ultimately killed her.