BALU BARKU HILAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Through this appeal, the appellant-original accused has challenged the judgment and order dated 20th July, 2001 passed by the learned Sessions Judge Raigad-Alibag. The learned Sessions Judge convicted the appellant under Section 302 of IPC and sentenced him to R.I. for life and fine of Rs.1,000/- i/d R.I. for one month.

(2.) The prosecution case briefly stated is as under:

(3.) Charge came to be framed against the appellant-accused for the offence under Section 302 of IPC. He pleaded not guilty to the said charge and claimed to be tried. His defence is that he and his wife Bhima were returning home. At that time, he had consumed alcohol. As he was under the influence of alcohol, he took a nap. When he awoke, he found that his wife was lying dead.