MADHUKAR GANPAT NIGADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant is challenging the judgment and order passed by the Sessions Judge, Greater Bombay in sessions Case No. 902 of 1994 dated 10/07/1998 whereby the appellant - accused was convicted for an offence punishable under section 302 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for life and pay fine of Rs 1000/- and, in default of payment of fine, to suffer further rigorous imprisonment for three months.

(2.) Brief facts are as under :-

(3.) The prosecution case in brief is that the complainant Sunanda Nigade was residing with her husband at Worli Police Quarters in Building No. 50, room No. 2, Ground Floor. Alongwith them, her mother-in-law Kamal Ganpat Nigade (since deceased) , her sons and one daughter and one brother-in-law shankar were also staying in the same quarters. One other younger brother of her husband Madhukar - the accused, appellant herein was residing elsewhere. However, he used to visit their house to meet mother-in-law of the complainant. The prosecution case is that the appellant used to come to their house alongwith one Tilotama Murlidhar Mayekar (since deceased). Their marriage was to be performed after diwali.