JUDGEMENT
M.G.GIRATKAR,J. -
(1.)Appellant has assailed the Judgment of conviction in Sessions Trial No.31 of 2001 for the offence punishable under Section 302 of the Indian Penal Code and sentenced him to suffer rigorous imprisonment for life and to pay a fine of Rs.1,000/- in default to suffer rigorous imprisonment for three months.
(2.)The case of prosecution against the appellant, in short, is as under : Deceased Sheela was married with the accused/appellant on 5.5.1999. After the marriage, appellant used to insist her to bring Rs.15,000/- from her father for starting a cloth shop. He was beating and harassing the deceased. Whenever the deceased came to her parents, she disclosed the ill-treatment of her husband/appellant. On 12.1.2001, appellant along with his parents beat the deceased and threw her into the well. Her parents i.e. her father namely Namdeo Sadashivrao Wankhede (PW-1) and his wife namely Saraswati Namdeorao Wankhade (PW-10) came to know about the incident. They reached to the house of accused/appellant. They found the dead body of deceased Sheela in the well. Namdeo Wankhede (PW-1) lodged report in the Police Station. Crime was registered against the appellant and his parents. Dead body was sent for post mortem. Spot panchanama, inquest panchanama etc. were prepared by the Investigating Officer PSI Vishwanath Vithoba Ghuge (PW-15). After complete investigation, charge sheet was submitted to the Court of Judicial Magistrate, First Class. As usual, the case was committed for trial to the Court of Sessions at Achalpur.
(3.)Charge was framed at Exh.20. Same was read over and explained to the accused. Defence of the accused appears to be of total denial and accidental/suicidal death of deceased.
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