GHANSHAM DASHARATH WAGHMARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BEING aggrieved by the judgment and order of conviction and sentence passed on 28-6-2001 by III Additional Sessions Judge, nashik in Sessions Case No. 10/2000 the appellant named above has preferred this appeal on the grounds mentioned in the memo of appeal and as verbally canvassed by the learned Advocate appearing on behalf of the appellant before us.

(2.) WITH the assistance of the learned Counsel for the defence and the prosecution we have scrutinized the record and reappreciated the evidence.

(3.) THE prosecution story as disclosed on reappreciation of evidence of record stated briefly is that the accused committed murder of his wife by using sickle for causing hurt to her on 29-8-1999. Thereafter he cut his own throat. The matter was informed to his son who arrived to note that his mother has died and father is removed hospital in an unconscious condition. Police investigate the death and prosecuted the accused for murdering his wife and for attempting to commit suicide by himself. The prosecution examined seven witnesses to prove its case which was accepted by the learned trial Judge and the accused was convicted as aforesaid.