MANSING ADESING RAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal arises out of judgment and order dated 4.12.2004 rendered by the learned Joint District and Additional Sessions Judge, Fast Track Court No.6, Nadiad in Sessions Case No.159 of 2003.

(2.) The case against the appellant is that he committed murder of his wife Umedben at about 7:00 a.m. on 28.4.2003 in his house located in the outskirt of Ankalav Avariya Tekra. It is alleged that the appellant committed murder of Umedben by inflicting axe blows on her head and face, resulting into damage to brain substance, which resulted into her death.

(3.) The FIR was lodged by PW 1 Pyaresaheb Abhesing Parmar before Ankalav Police Station, on the basis of which, the offence was registered and investigated. Ultimately, charge sheet was filed in the Court of JMFC, Borsad, who in turn committed the case to the Court of Session and the case came to be registered as Sessions Case No.159 of 2003.