SAGAR BHAGWAT GAWANDE Vs. STATE OF MAHARASHTRA, THROUGH POLICE STATION OFFICER, POLICE STATION, JALGAON JAMOD, TQ JALGAONJAMOD, DISTRICT BULDHANA

JUDGEMENT

(1.) Appellant has challenged the Judgment of conviction awarded by Additional Sessions Judge, Khamgaon for the offence punishable under Section 302 of the Indian Penal Code, by which he is sentenced to undergo imprisonment for life and to pay a fine of Rs.500/ in default to suffer rigorous imprisonment for six months.

(2.) The case of prosecution against the appellant, in short, is as under :

(3.) On 29.9.2012, appellant and deceased came to the house of her parents. At that time, deceased Archana informed her parents that her motherinlaw, sister and husband used to beat her on account of demand of money. In the night of 2.10.2012, at about 00.30 a.m., appellant informed the father of deceased that he had quarrelled with the deceased. He pressed her neck. She became unconscious. He was requested to come immediately.