ASHOK SHANTARAM SAYKAR Vs. CHAYA ASHOK SAYKAR

JUDGEMENT

(1.) The present petition takes exception to the final judgment and order dated 24.4.1998 passed by the Additional Sessions Judge, Ahmednagar in Criminal Revision Nos.381 of 1993 and 420 of 1993.

(2.) Brief facts of the case are as under:-

(3.) The petitioner husband was asking respondent-Chhaya to kill Pravin, the child of the couple. It is further the case of the respondent-Chhaya that the petitioner husband many times made attempt to kill Pravin. The husband mixed poison in the milk with an intent to kill Pravin when the respondent-Chhaya had been to bring water. When she returned to house, she noticed such an act of the husband. It is the further case of the respondent-Chhaya that when the said milk was offered to a cat, the cat died on the spot.