ASHOK MURALIDHAR JAGTAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard rival submissions on this criminal appeal preferred by the appellantaccused challenging the judgment and order of conviction dated 4.6.2004 passed by the learned II Ad hoc Additional Sessions Judge, Nashik in Sessions Case No. 70 of 2003.

(2.) By the said impugned judgment and order the appellant accused was convicted for the offence punishable under Section 302 of IPC and was sentenced to suffer imprisonment for life and to pay fine of Rs.500/, in default to suffer further RI for three months.

(3.) The case of the prosecution, in nut shell, is as under : The appellantaccused and his wife Shobha, since deceased, married with each other somewhere in the year 1983. They had two sons by names Ganesh and Gokul. Appellant accused is an agriculturist as well as carpenter by avocation. During the relevant time of the incident he was residing along with his family. The appellantaccused is in habit of taking liquor and at times he used to quarrel with his wife Shobha.