NAVIN KHIMJI RESHAMWALA Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant original accused has preferred this appeal against the judgment and order dated 13.2.2008, passed by the learned Additional Sessions Judge, Kurla, Bombay, in Session Case No. 357 of 2007. By the said judgment and order, the learned Additional Sessions Judge convicted the appellant under Section 302 of the Indian Penal Code and sentenced the appellant to rigorous imprisonment for life and fine of Rs. 10,000/ - in default rigorous imprisonment for two months.

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

(3.) WE have heard the learned counsel for the appellant and learned APP for the State. We have carefully considered their submissions, facts and circumstances of this case, the judgment and order passed by the learned Sessions Judge and the evidence on record. After carefully considering the matter, we are of the opinion that the appellant assaulted his wife Meena with wooden log on the head and caused her death.