MAHADEV BALU GIRI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BEING aggrieved by the judgment and order of conviction passed on 24/03/1999 by the III Additional Sessions Judge, kolhapur in Sessions Case No. 130 of 1998 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 reappreciatea the evidence on record.

(3.) THE prosecution story as revealed by the reappreciation of the evidence stated briefly is that the accused/appellant was married to one Mangal in 1996. After the marriage the appellant was in the habit of asking for certain gifts from him in-laws and on failure to fulfil and demand he used to ill-treat Mangal his wife.