LATA SHIVRAM ANKLU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant (original Accused) has preferred this appeal against the judgment and order passed by the Additional Sessions Judge, Greater Bombay in Sessions Case No.234/2014 whereby she was convicted of the charge of committing ofence punishable under Section 302 of Indian Penal Code (for short "IPC"), and sentenced to sufer imprisonment for life and to pay fne of Rs. 1,000/-, in default, to sufer further simple imprisonment for a period of one month.

(2.) The case of prosecution, in brief, can be summarized as under: Bhumya Ramyya Yalmadu - Deceased (hereinafter referred to as the Deceased) was residing in a room at Railway Sankalp Vasahat Mankhurd, Mumbai. He was widower. He came into contact with the Appellant at Cuf Parade. The Appellant was widow. Both of them decided to reside together in the house of the Deceased. The Appellant was addicted of liquor and narcotic drug. Hence, she used to demand money from the Deceased.

(3.) On 12.12.2013 at about 10.00 a.m. the Deceased and Appellant were in the house of Deceased. The Appellant demanded Rs.600/- from the Deceased, but the Deceased gave only 100/- to her and told her that he would give balance amount afterwards. But the Appellant got annoyed and poured kerosene on the person of the Deceased and set him ablaze. Hence, the Deceased sustained severe burn injuries on the various parts of his body. Atiq Khan, neighbore of deceased poured water on the person of the Deceased. Somebody informed the incident to the police.