ANNA MANKU MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant-original accused has filed this appeal against Judgment and Order dated 27th January, 2006 passed by the learned IIIrd Additional District and Sessions Judge, Baramati, Dist. Pune in Sessions Case No. 20 of 2005. By the said Judgment and Order, the learned Sessions Judge convicted the appellant under Section 302 of Indian Penal Code and sentenced him to imprisonment for life and to pay fine of Rs. 1000/- in default S.I. for six months. The prosecution case briefly stated is as under:

(2.) Charge came to be framed against the appellant under Section 302 of Indian Penal Code. The appellant pleaded not guilty to the said charge and claimed to be tried. The defence is that of total denial and false implication. After going through the evidence adduced in this case, the learned Sessions Judge convicted and sentenced the appellant as stated in paragraph No. 1, hence this appeal.

(3.) We have heard Mr. Arfan Sait, learned Advocate appointed for the appellant and Mrs. Shilpa Gajare-Dhumal, learned APP for the State. After carefully considering the arguments of both the sides, the Judgment and Order passed by the learned Sessions Judge and the evidence adduced in this case, we are of the opinion that the appellant has caused death of his wife Kamal by strangulating her by wet saree.