RAMESHCHANDRA DWARKAPRASAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard rival submissions on this Criminal Appeal preferred by the appellant/orig.accused challenging the judgment and order of conviction dated 11 th January, 2005 passed by the Additional Sessions Judge, Greater Bombay in Sessions Case No.122 of 2004.

(2.) The case of the prosecution, in nutshell, is as under :

(3.) Appellant/accused was doubting the character of his wife who used to do some minor labour work.