ASHOK GANPATI SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appeal is preferred against the judgment and order dated 24th August, 2005 passed by the learned Addl. Sessions Judge, Islampur, convicting the appellant for committing the murder of his wife Sakhubai on 4th June, 2004 at about 9.00 a.m. in his house at Sujayanagar, Kapari, Tal. Shirala, Dist. Sangli by inflicting axe blow on her head and on said count sentencing him to suffer imprisonment for life. According to prosecution, the appellant along with father Ganpati, mother Sonabai, wife Sakhubai and PW5 son Prasad of aged 8 years were residing at Sujayanagar, Kapari. The parents of the appellant were cultivating the lands of brother-in-law Jagannath while the appellant was doing centering work. The quarrels were ensuing in between the couple on the count of Shakubai oftenly returning and staying at the parental home at Bahirewadi without informing to the appellant.

(2.) The appellant pleaded not guilty to the charge (Exh. 2) framed against him for the offence of murder of his wife in the Court of Sessions, after the case was committed to the said Court.

(3.) The prosecution examined in all '7' witnesses at the trial i.e., the above referred witnesses and additionally PW4 Yashwant Rane, brother of deceased. The prosecution also placed reliance upon the documentary evidence, which was prepared during the course of investigation.