TABAJI RAMCHANDRA CHOUGULE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant accused had committed murder of his wife and, therefore, he was prosecuted and convicted under Section 302 of the Indian penal Code. He has been sentenced to suffer imprisonment for life. Therefore, the present Appeal against the order of conviction.

(2.) THE learned Additional Session Judge, Pune, in Sessions Case no. 329/96 held that on 10th May 1996 at about 1. 15 noon, at village vadgaon-Anand, the appellant committed murder of his wife Lata by assaulting with an axe on her head. The basis was the 7 prosecution witnesses, including main eye witness (PW3) Janku. The other supporting witnesses Medical Officer, P. W. 1 P. P. Joshi, who conducted the post mortem of the deceased on 11th May 1996 at 11. 00 a. m. (Exhibit-16)proved the three main injuries that resulted into the death of the deceased lata.

(3.) (PW2) Shashikant, the brother of the deceased, lodged a complaint (Exhibit-8) on. 10th May 1996 at 9. 15 p. m. , after receiving the information from one (PW5) Chandrakant about the incident and after visiting the spot at about 7. 00 p. m. His statement was recprded on 10th may 1996. He deposed about the strained relation of the appellant and the deceased Lata. He also deposed about the second marriage of the appellant with one Anita, who was residing In the house of the appellant. The appellant's illicit relationship with the said Anita had sparked frequent quarrels between the appellant and his deceased wife