KARIM GULAB MUJAVAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant assails the judgment and order dated 5th April, 2007 passed by the learned Sessions Judge, RaigadAlibag, in Sessions Case No.131 of 2006, convicting him for committing the murder of his wife Naseema on 13th March, 2006 and sentencing him to suffer rigorous imprisonment for life and to pay a fine of Rs.1000/ and in default to suffer further rigorous imprisonment for one year.

(2.) According to the prosecution, P.W.No.1 Reshma was residing at Phanas Dongri, Pen, along with her husband Irfan Pathan. The deceased Naseema wife of the appellant, was the daughter of maternal uncle of PW1 Reshma. Her maiden name Sheetal was changed to Naseema after her love marriage with the appellant. The couple had a daughter by name Sneha of age 7 years. Her parents had passed away five years prior to the occurrence of incident and the other relative was not keeping relations with Naseema.

(3.) According to the prosecution, after a happy married life of few years, the appellant started quarreling and beating Naseema for one or the other reason. He started doubting her fidelity. He used to continuously harass and beat and threaten her to kill. Naseema had left the house of appellant two months prior to the occurring of the incident and returned only a day prior to the incident.