UMEDSING SURSING MAHIDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Unfortunately, again we are dealing with a bride burning case in this appeal filed by the appellant-original accused (hereinafter referred to as the accused) by invoking the aids of the provisions of Sec. 374 Criminal Procedure Code.

(2.) The appellant was charged for having committed murder of his wife Bai Kesar who was 18 years old. The accused was thus charged under Sec. 302 of Indian Penal Code in Sessions Case No. 211 of 1986. On appreciation of the facts and the circumstances and evidence, the learned Addl. Sessions Judge, Nadiad, found the accused guilty for the offence punishable under Sec. 302 of Indian Penal Code and is ordered to be sentenced to undergo imprisonment for life. The impugned judgment and sentence came to be passed on 31-8-1987. The accused being dissatisfied by the impugned judgment of conviction and sentence has come up, before us, in this appeal.

(3.) Before we examine the merits of this appeal and the challenge against it, we would like to highlight the salient features of the prosecution story which have come forth in this appeal.