LAXMAN JAIRAM JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BEING aggrieved by the judgment and order of conviction passed on 20th January, 2000 by the Sessions Judge, Ratnagiri in sessions case No. 59 / 1999 convicting the accused under section 302 of I. P. C. and sentencing him to suffer R. I. for life, the appellant has filed this appeal on the ground mentioned in the memo of appeal as also verbally canvassed by the learned Counsel appearing on behalf of the accused/appellant.

(2.) WITH the assistance of the learned Counsel for the defence and the learned Prosecutor we have scrutinised the evidence and have reappreciated the evidence on record.

(3.) THE prosecution story as emerges from our reappreciation of the evidence stated briefly is that the accused was married to the deceased and there were quarrels between the two. In the evening of 25-12-1998 dead body of deceased Laxmibai, wife of the appellant was located. Investigation was carried out and suspecting the accused he was prosecuted for murdering his wife.