PUNDLIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed for suspension of sentence. The appellant/applicant is the husband of deceased. He has been held guilty of committing offence punishable under Sec. 302 of the Indian Penal Code [ IPC ] in Session Case No. 12 of 2019 by learned Additional Sessions Judge, Biloli, District Nanded on 3/11/2022. He has been sentenced to suffer imprisonment for life and fine of Rs.5,000.00, in default to suffer rigorous imprisonment for one month.

(2.) As per the prosecution story, the incident had occurred at around 5.30 p.m. on 3/11/2018 at village Kuntur, Taluka Naigaon, District Nanded. The deceased and the accused had a nine months old son at that time. The naming ceremony had taken place a day earlier.

(3.) Heard learned Advocate Mr. Kulkarni and Mr. Narwadkar for the applicant and Mr. Phule, APP for the respondent State.