MARUTI BALAJI DENGLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Abhaykumar Apte for the accused and the learned A.P.P. for the State.

(2.) This is an appeal by the accused challenging his conviction under Section 302 of the Indian Penal Code under which he is sentenced imprisonment for life.

(3.) The accused was tried for committing murder of his wife Ushabai. He was 66 years of age when the trial in 2000 started against him. The incident is of 18.5.2002. Now he is 71 years of age. His wife Ushabai was 54 years of age. They were leading a happy married life.