SHIVAJI JANAPPA LANDGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The accused-appellant has challenged the judgment and order of the IV Additional Sessions Judge, solapur. He has been convicted under Section 302 of the indian Penal Code and sentenced to life imprisonment and payment of fine of Rs. 5000/ -.

(2.) The case of the prosecution is that the victim sunita was married to the accused about 8 or 9 years prior to the incident. On 2. 8. 2001 at about 7. 00 a. m. a dead body was seen in the field belonging to Balasaheb thengil by one of his farm hands. He recognised the body to be that of the wife of the accused who was also working on the land owned by Balasaheb Thengil.

(3.) The incident was reported to the police and A. D. No. 33/2001 was registered. The police arrived at the scene of offence and the spot panchanama where the dead body was found and inquest panchnama were drawn. In the meantime, the father of the victim was informed of her death. He arrived at the spot and found that there was a swelling around the neck of the victim. The father of the victim suspected foul play on the part of the accused and, therefore, lodged the F. I. R. in the evening of 2. 8. 2001.