GAJANAN MAROTRAO GAJBHIYE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dtd. 10/3/2021 passed by the learned Additional Sessions Judge, Amravati in Sessions Trial No.246/2018. By the impugned judgment and order, the appellant stands convicted for an offence punishable under Sec. 302 of the Indian Penal Code (IPC) and is sentenced to suffer life imprisonment and to pay a fine of 10,000/-. In default of payment of fine, he is directed to - suffer rigorous imprisonment for two years. He is also convicted for the offence punishable under Sec. 450 of the IPC and is sentenced to suffer rigorous imprisonment for 3 years and to pay a fine of 5000/-. In default of - payment of fine, he is directed to undergo rigorous imprisonment for six months. The sentences were directed to run concurrently.

(2.) The prosecution case, as it is disclosed during the course of trial is narrated as under:

(3.) Upon appreciation of the evidence on record, the learned trial Court held that the deaths of Mahesh Dongare and Priyanka Gajbhiye were homicidal and that the prosecution had proved beyond reasonable doubt that the appellant alone was the author of the crime. The learned trial Court found that the strained marital relationship, prior complaints by deceased Priyanka against the appellant, and her love affair with Mahesh furnished a strong motive for the offence.