KANTU CHHAGAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant was charged for having committed the murder of his wife on the night of 11/ 12/12/1978 at his human situate in Koyli Khadi Zopadpatti outside Kamela Darwaja Surat. The learned Additional Sessions Judge Surat convicted him under section 302 of the Indian Penal Code and sentenced him to suffer rigorous imprisonment for life. The appellant-accused feeling aggrieved by this order of conviction and sentence has preferred the present appeal.

(2.) The prosecution case against the appellant briefly stated runs as under:

(3.) The charge Exhibit 4 was read over and explained to the appellant and he pleaded not guilty to the same and claimed to be tried. He denied practically every circumstance put to him in his statement recorded under section 313 of the Code of Criminal Procedure including the fact that he had married the deceased Dhanu. He did not offer any explanation for the find of the skeleton from the Navania adjacent to his hutment. In short his defence is of total denial.