SADU TAMBDYA WAGHMARE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is directed by the appellant -original accused against the judgment and order dated 07.08.2014 passed by the learned Sessions Judge, Raigad -Alibag in Sessions Case No. 132 of 2012. By the said judgment and order, the learned Sessions Judge convicted the appellant under Section 302 of IPC and sentenced him to imprisonment for life and to pay a fine of Rs. 1000/ -, in default RI for two 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 and order delivered by the learned Sessions Judge and the evidence on record, for the reasons stated below, we are of the opinion that the appellant caused death of his wife Bhagi.