SURAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Appeal is directed against the Judgment and Order dtd. 18/11/2024, passed by the learned Additional Sessions Judge, Greater Mumbai in Sessions Case No.67 of 2018, thereby, the Appellant-sole accused has been convicted under Sec. 302 of the Indian Penal Code (for short 'I.P.C.') for committing murder of his wife and sentenced to suffer imprisonment for life and to pay a fine of Rs.5,000.00 with default stipulation.

(2.) Heard Mr.Inamdar, the learned appointed Advocate for the Appellant and Smt.Mhatre, the learned APP for the Respondent-State.

(3.) The prosecution case was that, the deceased Babita was daughter of first informant-Kavita Panchal (PW-1), r/o. Sambhaji Nagar, Chembur, Mumbai. Babita got married to the Appellant in the year 2005 out of their love relationship. The couple used to reside at Kalva. In the year 2006 Babita became pregnant and therefore she had come to stay with PW-1. After the delivery, Babita resided with PW-1 for two years. During that period, the Appellant had gone to his native place at Cuttack, Orissa. Subsequently, the Appellant returned to Mumbai and the couple alongwith their daughter resided at Sanpada, Navi Mumbai. In the year 2011, Babita became pregnant for the second time. At that time, the Appellant took her and their daughter to his native village at Cuttack, Orissa where Babita delivered a male child named Soham.