PARMESHWAR RAMCHANDRA BANSODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant -original accused has preferred this appeal against the judgment and order dated 30th January 2012 passed by the learned 1st Ad -Hoc Additional Sessions Judge, Solapur, in Sessions Case No. 154 of 2010. By the said judgment and order, the learned Additional Sessions Judge convicted the appellant under Section 302 of IPC and sentenced him to R.I. for life and fine of Rs. 1000/ -, in default R.I. for 3 months.

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

(3.) WE have heard Mr. Arfan Sait, learned Advocate for the appellant and Smt. V.R. Bhonsale, 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, we are of the opinion that the appellant assaulted his wife Laxmi with an iron key, due to which her death was caused.