VIKRABHAI BABUBHAI CHAROLIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) APPELLANT original -accused has challenged the judgment dated 19.2.2010 rendered by the learned Sessions Judge, Amreli, in Sessions Case No.35/09. The accused was convicted for the offence punishable under section 302 of the Indian Penal Code and sentenced to imprisonment for life. Fine was also imposed.

(2.) BRIEFLY stated, the prosecution version is that the accused along with his wife and children were going in a bullock -cart in the night of 30th April 2009. The accused doubted the character of his wife. He, therefore, picked up quarrel and beat her up with a stick on the way from Ingrola to Bhingrad. Despite such quarrel, they continued the journey for some time. Once again, at about 9 O clock, when the bullock -cart reached near village Bhingrad, the accused severely beat up his wife with a stick after tying her hands with a rope. She received multiple injuries all over her body and died shortly thereafter.

(3.) DR .Akhilesh Kumar, PW -1, Ex.8 had done the post -mortem of the body of the deceased. He recorded following injuries in his post mortem report: