(1.) Appellant has assailed the Judgment of conviction awarded by Sessions Judge, Akola in Sessions Trial No.15 of 2014 for the offence punishable under Section 302 of the Indian Penal Code, by which he is sentenced to suffer rigorous imprisonment for life and to pay a fine of Rs.1,000/-, in default to suffer rigorous imprisonment for six months.
(2.) The case of prosecution against the appellant, in short, is as under : The appellant was married with deceased Asha 15 years prior to the date of incident. Deceased delivered two female children from the appellant. Appellant was always beating and ill-treating her. On the day of incident i.e. on 24.10.2013, at about 7.00 p.m., appellant quarreled with his deceased wife Asha. He beat her and pulled her in the courtyard. She was unconscious. Brother of appellant namely Santosh informed Police Patil. He took her to Government Hospital, Akola. She was admitted in the hospital. She was given medical treatment. On 1.11.2013, she died.
(3.) Father of deceased namely Vitthal Mansing Solanke (PW-1) came to know about admission of his daughter in the hospital. Therefore, he went to Government hospital, Akola. She disclosed him about beating by the appellant. Thereafter, he went to Police Station, Borgaon Manju and lodged report. On the basis of report, crime was registered against the appellant for the offence punishable under Section 307 of the Indian Penal Code.