SANTOSH JANRAO DONGARDIVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order passed by the learned Additional Sessions Judge, Mangrulpir dated 26.11.2013 in Sessions Trial No. 106/13, thereby convicting the appellant for the offence punishable under Section 302 of the Indian Penal Code and sentencing him to suffer R.I. for life and to pay a fine of Rs.1000/- and in default to undergo simple imprisonment for three months, the appellant has approached this Court.

(2.) The prosecution case, in brief, as could be gathered from the material placed on record is as under :-

(3.) cousin mother-in-law Chandrakalabai accused no.2 and the present appellant Santosh - accused no.1 used to ill-treat and harass her on trivial issue and blaming her that she used to steal cow-dung-cakes.