VIJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction passed by the learned Additional Sessions Judge, Kopargaon dtd. 22/8/2014 in Sessions Case No. 4 of 2013.

(2.) Brief facts giving rise to the prosecution case, are as under:-

(3.) According to the prosecution, deceased-Aruna had informed her brother PW2-Dagadu that the appellant-accused was suspecting about her character and further threatened her to kill on that count. It is the case of the prosecution that the appellant-accused Vijay had committed the murder of deceased-Aruna by constricting her neck whereas; it is the defence story that while proceeding by the road three thieves riding on motorcycle chased the appellant-accused and deceased-Aruna, stopped them, extended beating to both of them, taken away forcibly the cash and other articles in possession of accused and deceased. The prosecution claims that the deceased-Aruna died due to asphyxia as a result of strangulation. Deceased-Aruna met with homicidal death. The appellant-accused has failed to give any explanation about her homicidal death.