MANSI ALISHA DHURVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has taken exception to the judgment and order dtd. 23/8/2019 passed by the Additional Sessions Judge, Amravati in Sessions Case No. 130/2019 thereby convicting the appellant for the offence punishable under Sec. 302 of the Indian Penal Code (IPC) and sentenced her to suffer imprisonment for life.

(2.) Briefly stated, the allegations against the appellant were that on 18/11/2018 at about 11.00 p.m. or prior thereto, at her house situated at the field of Ashish Sudhakar Bande, Village Bahada, Taluka Warud, District Amravati, she committed murder of her husband, namely, Santu Dhurve.

(3.) The law was set in motion by P.W. 1 Prakash Wankhade, who, upon receiving information of the incident, lodged report with police. The investigation culminated into filing charge-sheet. The appellant did not plead guilty. Prosecution then examined six witnesses. The trial Court, after taking into consideration the material placed before it and upon hearing both sides, held appellant guilty of offence. This finding is challenged by the appellant.