DILIPBHAI PRABHATBHAI PAGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Appeal under Section 374 of the Code of Criminal Procedure arises from the judgment and order passed by the learned 9th Additional District and Sessions Judge, Panchmahal at Godhra in Sessions Case No.8 of 2013 for the offence punishable under Sections 302 and 203 of the Indian Penal Code.

(2.) It is the case of the prosecution that the present Appellant is the husband of the deceased lady who committed murder of his pregnant wife, who was carrying fetus of seven months by giving stick blows and taking her at a highway on 20.8.2012 on account of his suspicion about her having illicit relations with his younger brother.

(3.) The complaint came to be lodged by the brother of the deceased with Godhra Taluka Police Station on 21.8.2012 which was registered as I-CR No. 182/2012.