PUNJA PANDURANG GODHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction dated 05.09.2014 passed by the Additional Sessions Judge, Kopargaon in Sessions Case No. 42 of 2012.

(2.) Brief facts giving rise to the prosecution case are as under:

(3.) Learned counsel for the appellant-accused submits that there is no direct evidence to the actual commission of the crime. PW-8 Priyanka, who happened to be the daughter of the appellantaccused, was seven years of age at the time of her evidence before the court. Even she was not administered oath. Learned counsel submits that the evidence of PW-8 Priyanka is not free from doubt. She is a tutored witness. Learned counsel submits that the prosecution has failed to prove the case against the appellantaccused beyond reasonable doubt. The prosecution could not establish the motive on the part of the appellant-accused to commit murder of his wife.