Shree Chandrashekhar, J. - (1.) The sole appellant has faced the trial under section 302 of the Indian Penal Code for committing murder of his wife by setting her on fire.
(2.) In S.T No. 75 of 2010, the appellant has been convicted and sentenced to R.I for life and fine of Rs.1 Lac to be paid to both his minor daughters.
(3.) During the trial, the prosecution has examined 11 witnesses, however, one Jahid who according to the informant has informed him that the appellant killed his wife by setting her on fire was not examined during the trial.;