RAMESHBHAI SOMABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant - convict has challenged judgment and order of conviction and sentence dated 30-12-2000 rendered by learned Addl. Sessions Judge, Kheda at Nadiad in Sessions Case No. 86 of 2000 convicting him for offence punishable u/s. 302 of the I. P. Code and sentencing him to undergo sentence of life imprisonment and to pay fine of Rs. 2000/-, in default thereof, to undergo further sentence of six months' Simple Imprisonment.

(2.) IN brief, the prosecution case is that on 14-9-1999 at about 18-00 hours the accused demanded money from his wife deceased Jasiben for purchase of liquor, but as she refused to give money the accused pour kerosene and set her on fire and caused her death.

(3.) IT may be recorded that the incident occurred on 14-9-1999 and it was reported to the police on 19-9-1999 by deceased Jasiben reporting that she received burn injuries by accidental fire. But thereafter on 7-10-1999 deceased Jasiben filed a complaint alleging that the accused demanded money from her to purchase liquor, but as she refused to give money the accused got enraged and set her on fire.