ABDUL ARIF ABDUL KARIM Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) The appellant herein stands convicted for offences punishable under Section 302 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay a fine of Rs.500/- in-default to suffer further Rigorous Imprisonment for 3 months and Section 307 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay a fine of Rs. 500/- in-default to suffer further Rigorous Imprisonment for 3 months, by the Ad-hoc District Judge 3 and Additional Sessions Judge, Amravati, in Sessions Trial No.69 of 2004, by his judgment and order dated 22.2.2007.

(2.) The case of the prosecution in a nutshell is as follows :

(3.) The prosecution has mainly relied upon the evidence of PW 1 Farjana Parveen Abdul Arif, who is the wife of the accused, PW 3 Sadikabegum wd/o Ab. Sayeed, who is the wife of the deceased and mother of PW 1 Farjana Parveen, PW 4 Shabana Anjum Mohammad Zakir, who is the daughter-in-law of the deceased. PW 1 and PW 2 are injured witnesses.