SANJAY @ SANJEEV HANMANT NIKAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal takes an exception to the judgment and order dtd. 13/7/1998 passed by Additional Sessions Judge, Satara in Sessions Case No. 190 of 1995. By the impugned judgment and order, the appellant who was accused before the trial court, has been convicted for the ofence punishable under sec. 302 of the Indian Penal Code (for short 'IPC ') and sentenced to sufer R.I. for Life. The appellant has also been convicted for the ofence punishable under sec. 498-A of the IPC and sentenced to sufer R.I. for one year.

(2.) The deceased Monika was the wife of accused. The marriage of deceased was solemnized with the accused on 21/6/1991. The accused at the relevant time was serving in Indian Army at Danapur, Patna in State of Bihar.

(3.) According to the prosecution, after marriage, the deceased was treated well for two years and thereafter, the accused used to beat the deceased under the infuence of liquor and used to suspect her character.