RAJU KONDIRAM MORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal challenges the validity and legality of Judgment and Order dtd. 17/6/2016 passed by learned Additional Sessions Judge, Mangaon, Dist. Raigad in Sessions Case No. 15 of 2014 convicting Appellant for offence punishable under Sec. 302 of Indian Penal Code, 1860 (for short "IPC") and sentencing him to suffer imprisonment for life and to pay fine of Rs.2,000.00, in default, to suffer further simple imprisonment for one month.

(2.) Appellant has been convicted for murder of his wife Jana Raju More (deceased). Both resided in a hut along with their two sons viz. Sameer and Chandrakant. Jana's father (PW-1) resided in another hut 200 feet away. According to prosecution, Appellant used to physically abuse Jana after consuming alcohol.

(3.) Prosecution case is as follows: