VASANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appeal is directed against judgment and order of conviction dated 17.1.2013 in Sessions Trial No. 199 of 2012 passed by learned Sessions Judge-12, Nagpur.

(2.) The prosecution case, in brief, is as under :

(3.) Police Sub Inspector Shri Jadhav gathered the identity of the lady as Khemwati. The deceased is the wife of the appellant. He also noticed the presence of Khushal (PW 2), the son of the appellant, who was also injured. He sent the dead body for postmortem.