As per case facts the appellant was charged with cruelty and causing the death of his wife The trial court initially acquitted him but the High Court later allowed the ... State's appeal set aside the acquittal and remanded the case for further proceedings After remand the Principal Sessions Judge convicted the appellant for murder The question arose whether the High Court was correct in affirming the conviction for murder under Section IPC Finally the Supreme Court found no reason to interfere with the impugned judgment confirming that the appellant's act amounted to murder as none of the exceptions under Section IPC were attracted