KAKASAHEB Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant/ original accused (hereafter referred as accused) Kakasaheb Khatik has been convicted in Sessions Case No.36/2010, by Additional Sessions Judge, Shrirampur on 28.6.2011 under Section 302 of the Indian Penal Code, 1860 (IPC for short) for having committed murder of his wife Bebi Kakasaheb Khatik (hereinafter referred as the victim) and has been sentenced to suffer imprisonment for life and to pay fine of Rs.2000/- and in default, to suffer simple imprisonment for three months.

(2.) The facts in brief are as under :

(3.) The offence being Sessions triable, matter was committed to the Court of Sessions at Shrirampur for offence punishable under Sections 302, 498-A, 323, 504 and 506 of the IPC. Charge was framed for these offences. State brought on record necessary evidence. However, the accused was acquitted for other offences and came to be convicted only under section 302 of IPC.