CHANDRAKANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Aggrieved by the judgment and order of conviction dtd. 4/10/2014 passed by the learned Additional Sessions Judge, Udgir in Sessions Case No.26 of 2012 thereby convicting appellant for the offences punishable under Ss. 302, 498-A, 504, 506 of Indian Penal Code (IPC) and under Sec. 25 of the Arms Act, the appellant has preferred instant appeal by invoking Sec. 374 of the Code of Criminal Procedure (Cr.P.C.).

(2.) The appellant was married to P.W.6 Bharatbai. Out of their wedlock they had three daughters. Accused put up a demand of money for purchasing a Tempo. When fourth time also P.W.6 was pregnant, at that time, accused insisted her to get the pregnancy terminated. P.W.6 herself was not willing as well as her parents were against said termination. At the time of occurrence P.W.6 was put up with her parents at their house. On 11/3/2012 appellant went to the place of his parents-in-law and again he insisted her to accompany him back, so as to enable him to get her pregnancy terminated. There was resistance to this count by P.W.6 as well as parents-in-law. Getting annoyed by the same, it is the case of the prosecution that, accused took out knife which he was already carrying on his vehicle and he stabbed father-in-law. The injuries turned out to be fatal and he succumbed to the same and, therefore, complaint/FIR came to be lodged, on the strength of which crime was registered.

(3.) We have heard learned Counsel for the appellant as well as learned APP. The following submissions are raised while questioning the case of the prosecution :-