SUJATHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SUJATHA, the appellant, was convicted for an offence under Section 302 I. P. C. and sentenced to undergo life imprisonment and to pay a fine of Rs. 2,000/-, in default to undergo six months rigorous imprisonment. Challenging the same, this appeal has been filed.

(2.) THE facts leading to the conviction are as follows:-

(3.) ACCORDING to the prosecution, the accused/wife poured kerosene over the body of the deceased husband and set fire on his body with the help of chimney lamp. Even though there are four eye witnesses, all turned hostile. Of course, there are some witnesses to speak about the oral dying declaration. They also turned hostile. Therefore, the prosecution is only left with the dying declarations made by the deceased to the authorities.