RAVINDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellants-convicts, by invoking sec. 374 of the Code of Criminal Procedure (Cr.P.C.) are hereby questioning legality and maintainability of judgment and order passed by the learned Additional Sessions Judge, Aurangabad, dtd. 14/6/2017 in Sessions Case No.270 of 2015, holding them guilty for charge under sec. 302 read with sec. 34 of Indian Penal Code (IPC) and awarding imprisonment for life.

(2.) Deceased Rekha was married to appellant no.1 and they had children, namely Radhika and Ragini, aged 3 years and 2 months, respectively. Whenever deceased requested them to allow her to visit her parents, it is the case of prosecution that, they used to get annoyed and accuse her about ill character. They insisted her to join them for agricultural work in spite of her younger daughter to be barely two months old. When she refused for said reason, they used to abuse her.

(3.) After completing investigation, appellants were tried before Additional Sessions Judge, Aurangabad, who, on conclusion of trial appreciated the evidence, heard both sides and held charges to be proved by prosecution and convicted the appellants for offence punishable under sec. 302 read with sec. 34 of IPC.