ARVINDBHAI BALVANTBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant came to be tried by Sessions Court, Dahod in Sessions Case No.103 of 2005 of the offence of murder of his wife viz., Shardaben by throttling her to death on 27.05.2005 in his home at Kulpur, Tal. Limkheda, District Dahod. The trial Court convicted him and sentenced him to undergo imprisonment for life with fine of Rs.2,500/-, in default, further imprisonment for six months. Hence, this appeal.

(2.) AS per the prosecution case, the appellant and his wife Shardaben were staying at village Kulpur along with the parents of the appellant. On 27.05.2005, PW1 Dutiya Jethrabhai, when came out of his house, saw Shardaben lying dead on the ground. He, therefore, informed the police about the same. The offence came to be registered and investigated and ultimately, charge-sheet came to be filed in the Court of Judicial Magistrate, First Class, Limkheda, who, in turn, committed the case to the Court of Sessions and Sessions Case No.103 of 2005 came to be registered. Charge against accused - appellant was framed at Exh.1 for the offence of murder of his wife, to which, he pleaded not guilty and came to be tried. The trial Court found ample evidence to connect the accused with the crime and hence, recorded conviction and awarded sentence as stated hereinabove.

(3.) LEARNED APP Mr. Dabhi has opposed this appeal.