SHAM TIMANNA GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal against conviction fled by the Appellant against the judgment and order dtd. 23/3/2007 passed by the learned Ad-hoc Additional Sessions Judge, Solapur whereby the Appellant is convicted for the ofences punishable under:- (i) Sec. 302 of the Indian Penal Code, 1860 (IPC) and sentenced to sufer rigorous imprisonment for life and to pay fne of Rs.1,000.00 and in default to sufer rigorous imprisonment for three months; and (ii) Sec. 498-A IPC and sentenced to sufer rigorous imprisonment for three months and to pay fne of Rs.500.00 and in default to sufer rigorous imprisonment for one month.

(2.) The Appellant is convicted for committing the murder of his wife Laxmi (deceased) on 1/11/2005. Originally there were two accused; accused No.2 - was mother of accused No.1 and mother-in-law of Laxmi. Original accused No.2 - stands acquitted by the Trial court. Appellant is in jail since 2/11/2005.

(3.) Such of the relevant facts which are necessary for the purpose of deciding the present appeal are as follows:-