- (1.)BEING aggrieved by the judgment and order of conviction passed on 10-3-2000 by the XI Additional sessions Judge, Pune in Sessions case No. 139/96 convicting the accused under Section 302 of IPC and sentencing him to suffer R. I. for life, the appellant has filed this appeal on the ground mentioned in the memo of appeal as also verbally canvassed by the learned counsel appearing on behalf of the accused/appellant.
(2.)WITH the assistance of the learned counsel for the defence and the learned Prosecutor we have scrutinised the evidence and have reappreciated the evidence on record.
(3.)THE prosecution story as revealed from the reappreciation of the evidence stated briefly is that the accused, it is alleged that on 7-3-1995 at about 6 p. m. assaulted his wife Parvati with an iron bar which resulted in her death. When this matter came to the knowledge of father of Parvati, he lodged complaint with police on the basis of which enquiry was conducted, evidence was collected and the appellant was prosecuted for committing murder of his wife.