- (1.) Heard learned counsels for the parties and perused the relevant material.
(2.) The accused-appellant has been convicted under Section 302 IPC and has been sentenced to undergo rigorous imprisonment for life. The aforesaid conviction and sentence has been affirmed in appeal by the High Court. Aggrieved, this appeal has been filed upon grant of leave under Article 136 of the Constitution of India.
(3.) The prosecution case in short is that the accused-appellant (A-1) and the wife of the deceased (A-2) had an illicit relationship. Specifically, it has been alleged that over the said relationship there was acrimony in the family and F.I.Rs. alleging acts of violence by both the accused were filed by the deceased.;