BHERU LAL Vs. STATE

JUDGEMENT

(1.) SOLE appellant ('the accused,' for short) was charged and tried by learned Additional Session Judge (Fast track), Chittorgarh in Sessions Case No. 208/01 for offence under Section 302 and 201 of the Indian Penal Code ('ipc' for short)on the accusation that he had taken his wife ladi on 20. 7. 2001 with him from her parents' house with an intention to commit murder and after committing murder her dead body was thrown to river which was found floating on 27. 1. 2001.

(2.) AT the end of the trial, as the accused was found guilty for committing murder of his wife Ladi he was convicted vide judgment and order dated 18. 2. 2003 for commission of offence under Section 302 and Section 201ipc and sentenced to imprisonment for life and fine of Rs. 5,000, in default, simple imprisonment for one year for the offence under Section 302 IPC, and five years' rigorous imprisonment and fine of Rs. 2,000, in default of payment six months' simple imprisonment for the offence under section 201ipc.

(3.) AGGRIEVED by the judgment and order, the accused has filed instant criminal appeal with the aid of Section 374 of the Criminal Procedure Code ('the Code' for short ).