SHIVAJI RA KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr Thombre, learned Advocate (appointed) for the appellant and the learned APP for the respondent/State.

(2.) Challenge in this appeal to the judgment dtd. 3/1/2018 passed by the Additional Sessions Judge, Beed in Sessions Case No. 89/2016 by which the accused was convicted for the commission of offences punishable under Sec. 304 Part-I of the Indian Penal Code, 1860 [in short 'IPC'] and directed to suffer rigorous imprisonment for 10 years and to pay a fine of Rs.500.00. In default, the accused was directed to suffer rigorous imprisonment for 15 days.

(3.) In short, it is the case of the prosecution that on 30/4/2016, when the informant/PW-1, who was the father of the accused, was sitting in front of his house, the accused questioned him as to why he was chewing tobacco and assaulted him by stick on the leg. At which time, mother-in-law of PW-1/grand mother of the accused scolded the accused and then accused brought the axe from the house and assaulted the grand-mother on the head due to which she fell in pool of the blood.