- (1.) The accused appellant was tried by the learned Additional Sessions Judge, Nagaur in Sessions Case No. 59/94. The charge against the accused appellant was under Section 302 I.P.C. for causing the death of his own wife.
(2.) The trial court after examining seventeen prosecution witnesses and thirty one prosecution documents and five defence documents, found the accused appellant guilty of the charge and convicted him under Section 302 I.P.C. and sentenced him to undergo life imprisonment and fine of Rs. 1000/- and in default of payment of fine to further undergon six months imprisonment.
(3.) Being aggrieved by the conviction and sentence the present appeal has been filed by the accused appellant.;