SUDHAKAR S/O VITHOBA MISALWAR Vs. STATE OF MAHARASHTRA, THROUGH P S O , KOTHARI, TQ GONDPIPRI, DISTT CHANDRAPUR

JUDGEMENT

(1.) Appellant has challenged Judgment of conviction dated 7th January, 2016 of Additional Sessions Judge, Chandrapur in Sessions Trial No.98 of 2012, by which appellant is convicted for the offence punishable under Section 302 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay a fine of Rs.2,000/, in default to suffer rigorous imprisonment for two months.

(2.) The case of prosecution against appellant, in short, is as under :

(3.) As per the case of prosecution, appellant/accused was addicted to liquor. He used to snatch money from his wife and consume liquor. He always used to beat his deceased wife under the influence of liquor. Due to behaviour of appellant, his son Ravindra was residing separately at Bhadravati.