IMRANALI BABUALI SAYYED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The conviction and sentence under Section 302 of the Indian Penal Code (for short "the IPC") imposed upon Appellant by the learned Additional Sessions Judge, Malegaon, District Nashik, in Sessions Case No.111 of 2014, by its impugned Judgment and Order dated 10th January, 2017 for commission of murder of Smt. Nasrinbano, wife of Appellant, is questioned by the present Appeal.

(2.) Heard Mrs. Ansari, learned Advocate for Appellant and Mr. Dedhia, learned APP for State. Perused entire record.

(3.) It is the prosecution case that, Appellant was married with Ms. Nausin @ Nasrin, daughter of Sayyed Issaque Sayyed Ashikali (P.W.1) on 2nd February, 2014. After marriage she had come to her parents house on few occasions and told them that, her mother-in-law (Org.A-2) and father-in-law (Org.A-1) were demanding Rs.50,000/- to be brought from her parents. Smt. Nasrinbano was annoyed due to the ill-treatment meted out to her at matrimonial house by all the accused persons. On 21st June, 2014 the elder son-in-law of P.W.1 namely Sayyed Shahid Sayyed Hanif informed him that, his daughter Smt. Nasrinbano was seriously ill and called him to Malegaon, District Nashik. P.W.1 reached to Malegaon and went to General Hospital and saw that his daughter was dead. He also noticed strangulation mark on her neck.