LAWS(BOM)-2015-10-9

RAVI RAGHU UNAWANE Vs. THE STATE OF MAHARASHTRA

Decided On October 01, 2015
Ravi Raghu Unawane Appellant
V/S
THE STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) THIS appeal is preferred by the appellant - original accused against the judgment and order dated 25.1.2005 passed by the learned II Ad -Hoc Additional Sessions Judge, Nashik in Sessions Case Nos. 129 of 2003. 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. 1000/ -, in default R.I. for six months.

(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 and caused her death.