BALU LAKHU WAGHMARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is filed through jail by the original accused, present appellant, challenging the judgment and order of conviction passed on 28-12-1998 by Sessions Judge, Raigad in Sessions case No, 202 oi 1997 convicting the appellant under Section 302 of the [pc to suffer impr isonmnet for life.

(2.) WHEN the appeal was called out for hearing the advocate appointed to represent the appellant in the appeal was absent We therefore, with the assistance of the APP scrutinised the record arid reappreciated the entile evidence with other documents etc.

(3.) THE prosecution story stated briefly is that the accused on 7-4-1996 killed his wile by hitting her on the head by a wooden bar and was absconding, lie then was accosted by two villagers and they started taking him to the police when he escaped from their custody and ran away. He was not. traceable for several months and ultimately he was arrested and investigation was completed by the police and he was prosecuted for committing murder of his wife.