MANIK NARAYAN DHAYGUDE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is preferred by the appellant - original accused against the judgment and order dated 26.9.2008 passed by the learned Ad -hoc Sessions Judge -3, Solapur in Sessions Case Nos. 255 of 2007. By the said judgment and order, the learned Session Judge convicted the appellant for the offence punishable under Section 302 of IPC and sentenced him to suffer imprisonment for life and fine of Rs. 100/ -, in default simple imprisonment for one day.

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

(3.) WE have heard the learned Advocate for the appellant and the learned APP 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 reasons stated below, we are of the opinion that the appellant assaulted his wife Sangeeta with a grinding stone on the head and caused her death.