- (1.)The sole appellant Hema Bhagat has been convicted under Section 302 of the Indian Penal Code and sentenced to imprisonment for life and fine of Rs.1000/- with default stipulation. He has also been convicted under Section 201 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for two years and fine of Rs.1000/- with default stipulation. The jail sentences have been ordered to run concurrently.
(2.)The victim of the incident was Puski Bhagat, aged about 34 years.
(3.)According to the prosecution case, the appellant had earlier killed his father-in-law and was convicted under Section 304 Part II of the Indian Penal Code vide judgment dated 20.5.2004 in Criminal Appeal No. 25(J)/1999. And later, 3-4 days prior to 3.7.2012, he beat his wife Puski Bhagat to death in his house. He then buried her dead body underneath the floor.