KANTIBHAI RAMJIBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed by the original accused no. 1 to challenge the judgement dated 19.10.2012 rendered by the learned Additional Sessions Judge, Bhavnagar in Sessions Case No. 74 of 2011.

(2.) The appellant ­ husband of deceased Ashaben and his parents were the original accused who had allegedly caused her death. The Sessions Court acquitted the other two accused but convicted the present accused for offence under section 302 of IPC and sentenced him to life imprisonment. He has, therefore, filed this appeal.

(3.) Broadly stated, the prosecution version was that Ashaben was subjected to harassment at her matrimonial home. Eventually, any time between 26.01.2011 and 27.01.2011, Ashaben was strangulated and then her body was thrown in a well.