RAJESHBHAI JESINGBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this appeal, the appellantoriginal accused has challenged judgment and order rendered in Sessions Case No.16 of 2010 on 09/09/2010 by the learned Additional Sessions Judge, Fast Track Court, Bharuch, Camp at Ankleshwar, whereby the appellantoriginal accused was convicted for the offence punishable under Section 302 of the Indian Penal Code and sentenced to undergo imprisonment for life with a fine of Rs.5,000/, in default, to undergo one year simple imprisonment.

(2.) The prosecution case in nutshell is that deceased Sangitaben, was wife of the accused and prior to one week of the incident, she got performed family planning operation, for which she was given Rs.1,000/ from the Government. The said money was demanded by the accused, however, she denied to give money and therefore on 11/09/2009 the accused started quarreling with her and gave blow on her head, hands, legs and other parts of the body and thereby caused her injuries and committed the offence of murder.

(3.) At the end of trial, the Court below recorded further statements of accused persons under Section 313 of Cr.P.C. and thereafter, passed the impugned judgment and order.