LILABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant/accused has preferred this appeal aggrieved by the Judgment and Order dated 11082008 in Sessions Trial No. 42 of 2005 by the Adhoc Additional Sessions Judge, Achalpur, District Amravati whereby she was convicted for the offence of murder under Section 302 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay a fine in the sum of Rs 250/ in default to suffer simple imprisonment for three months.

(2.) We have heard the submissions at the bar and perused the record.

(3.) The accused was facing Sessions trial on the ground that she was a neighbourer of deceased Sadhana. There was an alleged incident of stone pelting on the house of the accused on the earlier day, regarding which she had a suspicion in respect of involvement of deceased Sadhana. On the following day, on 23122004, the appellant abused Sadhana and poured kerosene on her person and set her ablaze by lighting a matchstick, which resulted in sustaining 31% burn injuries by Sadhana. She died on 03012005. Ten witnesses were examined by the prosecution. It appears from the evidence on the record that appellant/accused Lilabai was represented by two Advocates namely Shri D.W. Deshmukh and Shri Hiwrale.