(1.) Appellant Havaldar Mangla Kumar (for short 'accused') hails from Kerala. At the time of occurrence, he was in Army (care of 56 APO), therefore, stationed at Jammu. He stands convicted and sentenced for life imprisonment vide impugned judgment dated 11.12.2012 penned down by learned Additional Sessions Judge Jammu for allegedly setting his wife ablaze on 24.11.2002 in the morning hours (at about 5.30 am) in a Army quarter No.21/4 allotted to him. Being aggrieved thereof, he has preferred Cr. Appeal No.83/2012. Since the sentence slapped upon the accused requires confirmation by this Court in terms of provisions of section374 CrPC (State Code), the entire record of the present case has been submitted to this Court. Hence, Confirmation No. 29/2012.
(2.) Prosecution case in nutshell is as under:
(3.) After completion of the investigation, charge sheet in terms of section 173 Cr.PC was filed against the accused for facing trial under section 302 RPC. The case was, thus, committed to the Court of Sessions for regular trial.
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