J.S.KHEHAR, J. - (1.)Delay condoned.
(2.)The appellant before this Court, was convicted of the offence punishable under Section 302 of the Indian Penal Code (for short, the 'IPC') for having committed murder of his wife Nalu Sunil Potdukhe on 17.4.1991, at or about 8.00 p.m. to 8.30 p.m. The case having been committed to the Court of Sessions, Wardha, the trial of the appellant was conducted by the First Ad-hoc Additional Sessions Judge, Wardha. After recording the statement of the prosecution witnesses, as also, the statement of the appellant under section 313 of the Code of Criminal Procedure (for short, the 'Cr.P.C.'), the trial court by its judgment and order dated 29.4.2003, found the appellant guilty of having committed the murder of his wife Nalu Sunil Potdukhe, and therefore, sentenced him to suffer imprisonment for life, and to pay a fine of Rs.500/- (and in default, to suffer rigorous imprisonment for 15 days).
(3.)Being dissatisfied with the judgment rendered by the trial court, the appellant preferred Criminal Appeal No.699 of 2003, in the High Court of Judicature at Bombay, Nagpur Bench, Nagpur (hereinafter referred to as the 'High Court'). The High Court, vide its judgment dated 6.5.2009, affirmed the determination rendered by the trial court. Through the instant criminal appeal, the appellant has assailed the orders passed by the trial court as well as the High Court.