VILAS ANANDA KALEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant, original accused, has preferred this appeal against the judgment and order dated 15th June 2012 passed by the learned Additional Sessions Judge, Vaduj, Satara in Sessions Case No. 60 of 2010. By the said judgment and order, the learned Additional Sessions Judge convicted the appellant for the offence under Sections 302 and 506(2) of IPC. For the offence under 302, the appellant was sentenced to life imprisonment and fine of Rs. 1000/ -, in default of payment of fine further R.I. for 6 months. For the offence under Section 506(2) the appellant was sentenced to S.I. for 3 years. The learned Sessions Judge directed all substantive sentences to run concurrently.

(2.) THE prosecution case briefly stated, is as under:

(3.) WE have heard Ms. Dandekar, the learned Advocate for the appellant and Mrs. Pai, the learned APP for the respondent -State. We have carefully considered their arguments, the judgment and order passed by the learned Sessions Judge and the evidence in this case. After carefully considering the matter, for the below mentioned reasons, we are of the opinion that the appellant assaulted his wife Kusum with scythe which resulted in her death.