AMITAVA ROY,J. - (1.) The appellant stands sequentially convicted by the both the Courts below under Section 302 of the Indian Penal code (for short, hereinafter to be referred to as "IPC") and resultantly sentenced to suffer imprisonment for life and also to pay fine of Rs. 10000/ -.
(2.) At the trial, he along with his brother Benny Joseph, were indicted under Sections 498A/Section 302 IPC read with Section 34 IPC for having murdered his wife Neena. The Trial Court however acquitted both of them of the charge under Section 498A IPC. The co -accused was also acquitted of the other charge. To reiterate, the conviction of the appellant under Section 302 IPC having been sustained by the High Court, he seeks panacean intervention in the instant appeal.
(3.) We have heard Mr. Basant R., learned senior counsel for the appellant and Mr. G. Prakash, learned counsel for the respondents.;