DEVRAM YESHWANT WAGH Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is preferred by the appellant -original accused against the judgment and order dated 10.8.2011 passed by the learned Sessions Judge, Thane in Sessions Case No. 208 of 2008. By the said judgment and order, the learned Sessions Judge convicted the appellant under Section 302 of IPC and sentenced him to life imprisonment and to pay a fine of Rs. 5000/ - i/d R.I. for one year.

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

(3.) WE have heard the learned Advocate for the appellant and the learned A.P.P. for the State. After giving our anxious consideration to the facts and circumstances of the case, arguments advanced by the learned Advocates for the parties, the judgment delivered by the learned Sessions Judge and the evidence on record, for the below mentioned reasons, we are of the opinion that the appellant committed the murder of his wife.