RAMESH Vs. THE STATE

JUDGEMENT

(1.) Ramesh (the appellant, for short) impugns his conviction under Section 302 of the Indian Penal Code, 1860 (IPC, for short) vide judgment dated 29th October, 1999 passed in Sessions Case No. 6/1999 arising out of FIR No. 224/1998, Police Station Mukherjee Nagar. By the impugned order on sentence dated 1st November, 1999, the appellant-Ramesh has been sentenced to imprisonment for life and ordered to pay fine of Rs.500/- and on failure to pay the same, undergo Simple Imprisonment for one month.

(2.) The appellant was also charge sheeted under Section 498A IPC, but was not convicted on the said charge.

(3.) The deceased Asha was wife of the appellant and the occurrence in question had taken place in the intervening night of 5th and 6th August, 1998 in her matrimonial house No. 136, village Malik Pur. Asha, the deceased, was removed to JPN Hospital and had died after about eight days on 14th August, 1998 at 10.20 P.M.