(1.) The appeal has been preferred by the appellant aggrieved by his conviction and sentence under Section 302 of IPC recorded by Addl. Sessions Judge, Sihora, Jabalpur in ST No.1030/92 as per judgment dated 12.8.97, accused/appellant has been sentenced to undergo R.I. for life and a fine of Rs.500 was imposed, in default of payment of fine, appellant to undergo further R.I.for two months for committing murder of his wife Kambai on 12.6.92 at about 7 AM at village- Chhetapahari. It appears that she died on the same day at about 7.45 PM. Accused Latora inflicted injuries on the person of deceased Kambai with the help of a Baka, a sharp edged weapon.
(2.) As per prosecution case, Kambai marriage was performed with someone else, later on she accepted the accused to be her husband, accused used to met out ill treatment to the deceased and wanted to set her ablaze by pouring kerosene as such she came to her parental house prior to three days of the incident.
(3.) Accused abjured the guilt and contended that he had been falsely implicated for commission of offence.
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