KHODABHAI @ TINO UKABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant original accused, who was tried for commission of the offence of murder of his wife and was convicted under Section 302 of the Indian Penal Code and was sentenced to undergo imprisonment for life and to pay fine of Rs.1,000/ - and in default to undergo further simple imprisonment for one month vide judgment and order dated 20.11.2007 rendered in Session Case No. 77 of 2007 by the learned Additional Sessions Judge and Presiding Officer, 2nd Fast Track Court, Anand, is before us by way of this appeal.

(2.) THE brief facts giving rise to the present appeal are as under;

(3.) A complaint was given by one Gopalbhai Vaghjibhai Parmar, who happens to be the cousin of the deceased, wherein, he stated that his uncle, namely Ramanbhai, had three daughters, out of which the deceased was one. It is stated in the complaint that the deceased was earlier married at village Nagra, but, later on she was divorced. Then, before about ten years from the date of the alleged offence, the deceased and the appellant got married and out of the said wedlock, they have one daughter, namely Anita, who was aged about eight years, at the time of the offence.