VIJAY SURYABHANJI KSHIRSAGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri. Daga, learned counsel for the appellant and Shri. Mirza, learned Additional Public Prosecutor for the respondent-State.

(2.) THE accused, Vijay Suryabhanji Kshirsagar, who is the only accused and appellant in this appeal has filed this appeal, challenging his conviction under Section302 of Indian Penal Code and the related judgment dated-7-11-1997 delivered by the 2nd Additional Sessions Judge, Wardha, by which he was sentenced to imprisonment for life. THE accused is convicted for committing the murder of his wife Pushpa with whom he was married in the year 1990 and whom he murdered in the year 1997. It is a case of setting Pushpa on fire by the accused.

(3.) INSPITE of the repeated orders of this Court, the accused did not surrender nor he could be arrested. The bail bonds executed by the sureties were reported misplaced from the office of Wardha. Therefore, this Court directed that the action, according to law, should be taken against them. But that was a different issue. Thereafter, reports of the police at different stages were called for, they were filed. Permission for issuance of Proclamation under Section82 of the Code of Criminal Procedure was granted by this Court on15-1-2003 and accordingly the proclamation was issued.