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As per case facts, the Accused, Deepak Madhu Waghmare, suspected his wife of infidelity, leading to frequent quarrels. On a particular evening, he allegedly assaulted her with a sickle, causing
...fatal injuries and her death. The Accused appealed his conviction, arguing missing links in the circumstantial evidence chain and that his "judicial confession" was involuntary. The question arose whether the prosecution established the Accused's guilt beyond reasonable doubt, particularly concerning motive, evidence recovery, and the reliability of the confession in a circumstantial evidence case. Finally, the High Court held that the prosecution failed to prove the Accused's guilt beyond reasonable doubt, citing inconsistencies in evidence, unproven motive, unreliable recovery procedures, and the invalidity of the judicial confession due to lack of confrontation under Section 313 Cr.P.C. The conviction was quashed and set aside.
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