(1.) Being aggrieved by the judgment and order of conviction, dated 30.6.2000, passed by the learned II Additional Sessions Judge, Beed, in Sessions Case No. 185 of 1999, whereby the appellant is convicted for the offences punishable under Sections 306 and 498A of the Indian Penal Code, and consequently, sentenced to suffer rigorous imprisonment for 5 years and to pay a fine of Rs.2,000/and in default of payment of fine to suffer further rigorous imprisonment for six months on account of his conviction under Section 306 of the Indian Penal Code; and sentenced to suffer rigorous imprisonment for 1 year and to pay a fine of Rs.500/and in default of payment of fine to suffer further rigorous imprisonment for three months on account of his conviction under Section 498A of the Indian Penal Code, the appellant is before this court.
(2.) The prosecution case is as under : On 25.6.1999, the appellant informed to police station, Beed that his wife Sangita committed suicide by hanging. The said information was in writing (Exh.29). P.S.O. Ratan Waghmare entered the said information in station diary at Sr. No.11. He also registered A.D. No. 25 of 1999. Ratan Waghmare then handed over the inquiry of said A.D. to Vasant Ganpatrao Gaikwad (PW 7). In pursuance to the same, Vasant Gaikwad went to the spot. It was located in front of Navgan College in Shiwajinagar area of Beed. It was the house of the appellant. Many persons were present there on the spot. He saw, in a room dead body was in hanging condition. He took dead body on the ground in presence of two male panchas and one female panch. Inquest was done. Inquest panchanama (Exh.13) was drawn.
(3.) Pw 7 Vasant Gaikwad arrested the appellant on 25.6.1999 and accused no.2 was arrested on 1.7.1999. Viscera was sent to the Chemical Analyser, Aurangabad. The report of the chemical analysis is at Exh.30. Statements of witnesses were recorded by PW 7 Vasant Gaikwad. After completion of entire investigation, charge sheet was filed against both the accused in the court of the learned Judicial Magistrate, First Class, Beed on 6.9.1999.