DHULABHAI GALAPBHAI BARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS Appeal is at the instance of a convict accused of the offence under Section 302 of the Indian Penal Code and is directed against the order of conviction and sentence dated 10th February, 2009 passed by the Additional Sessions Judge, 3rd Fast Tract Court, Panchmahals at Godhra in Sessions Case No. 106/2008. The learned Additional Sessions Judge found the accused -appellant guilty of the offence of murder of his wife and sentenced him to undergo imprisonment for life with fine of Rs. 100/ -. In default of payment of fine, further rigorous Imprisonment of one month was imposed.

(2.) BEING dissatisfied, the accused has come up with this Appeal.

(3.) SUBMISSIONS on behalf of the State: