JANU BENDU WAGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant-original accused has preferred this appeal against the judgment and order dated 11.11.2013 passed by the learned Additional Sessions Judge, Thane in Sessions Case No. 476 of 2011. By the said judgment and order, the learned Sessions Judge convicted the appellant under Sec. 302 for causing the death of his wife Manjula, under Sec. 326 for causing injuries to his brother Babu and under Sec. 325 for causing injuries to his nephew Kisan. For the offence under Sec. 302, the appellant was sentenced to life imprisonment and fine of Rs. 5000.00 in default S.I. for five months. For the offence under Sec. 326, the appellant was sentenced to R.I. for five years and fine of Rs. 3000.00 in default S.I. for three months and for the offence under Sec. 325, the appellant was sentenced to R.I. for three years and fine of Rs. 2000.00 in default S.I. for two months. The learned Sessions Judge directed that all the substantive sentences shall run concurrently.

(2.) The prosecution case, briefly stated, is as under:

(3.) Charge came to be framed against the appellant. Appellant pleaded not guilty to the said charge and claimed to be tried. His defence is that of total denial and false implication. After going through the evidence adduced in this case, the learned Sessions Judge convicted and sentenced the appellant as stated in paragraph 1, hence, this appeal.