- (1.) Heard rival submissions on this criminal appeal preferred by the appellantaccused challenging the judgment and order of conviction dated 29.9.2004 passed by the learned IV Ad hoc Additional Sessions Judge, Thane in Sessions Case No. 97 of 2004.
(2.) By the said impugned judgment and order the appellantaccused was convicted for the offence punishable under Section 302 of IPC and was sentenced to suffer imprisonment for life and he was also convicted for offence punishable under Section 498A of IPC and sentenced to suffer RI for one year.
(3.) The case of the prosecution, in nut shell, is as under : The appellantaccused and his wife Yogita, since deceased had married in the year 1996. Out of marital relations they have two children, daughter Sanjana and son Sandesh. After marriage the accused used to object Yogita maintaining relations with her brother, mother, sister and other relatives. There used to be quarrel on that count. The mother and other relatives of Yogita tried to convince the accused not to ill treat Yogita. Accused used to raise doubts on the character of Yogita whenever she used to go to bring water from public tap.;