PARSHURAM SHANKAR UIKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant is aggrieved by the judgment and order passed by learned Additional Sessions Judge, Amravati in Sessions Trial No. 273/2018 whereby the appellant has been convicted for the offence punishable under Sec. 302 of the Indian Penal Code (IPC) and is sentenced to suffer life imprisonment and to pay fine of Rs.25,000.00.

(2.) The appellant carries a blame of committing murder of his wife. The prosecution's case is, however, based on circumstantial evidence.

(3.) The investigation was set in motion upon information given by one Vivek Subhashrao Raut. According to him, he has agricultural land situated at Village Pardi. He is, as such, resident of Morshi. Fifteen days back, appellant came to him along with his wife, namely, Gajri Uike and asked for work in his agricultural land. The informant employed appellant and his wife and also permitted them to reside in the hut situated in the agricultural land. The couple had a daughter, aged about two and half years.