VITTHAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Judgment and order passed by learned Sessions Judge, Nanded dtd. 7/5/2015 in Sessions Case No.43 of 2014, convicting appellant for charge under Sec. 302 of the Indian Penal Code (IPC) is hereby questioned by appellant - convict by invoking Sec. 374 of the Code of Criminal Procedure (Cr.P.C.).

(2.) Deceased Renuka, daughter of PW3 Vithal Mahadu Karade, was married to one Nivrutti. After cohabiting for six years with said Nivrutti and inspite of having children, after coming in contact with appellant, deceased eloped with him and started residing with him in Ashirwadnagar. Appellant got addicted to liquor. When she prevented him from consuming liquor, he used to abuse her and raise quarrel with her.

(3.) Above judgment and order is now taken exception to before us by learned Counsel for appellant on following grounds: