RAGHUNATH SITARAM NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) This appeal is filed by the accused, in Sessions Case No. 21/2007, who has been convicted and sentenced of the offence punishable under Section 302 of the Indian Penal Code (I.P.C.) to undergo life imprisonment and to pay fine of Rs.5,000/-, in default to undergo rigorous imprisonment for a further period of one year.

(2.) The case of the prosecution, in short, is that on 11/08/2007 between 15.30 hours to 17.20 hours at Madhalawada, Mencurem, the accused assaulted his wife by name Satyawati Naik in the bedroom of his house, by latching the door of the said bedroom from inside, as a result of which Satyawati Naik sustained injuries and succumbed to the same in Goa Medical College Hospital at Bambolim, while undergoing treatment.

(3.) To the charge framed for the offence punishable under Section 302 of I.P.C., the accused answered that he had assaulted his wife since he was not mentally well. However, the accused was directed to face the trial.