DNYANESHWAR Vs. STATE OF MAHARASHTRA, THROUGH POLICE

JUDGEMENT

(1.) Appellant original accused No.1 (hereinafter referred as "accused") has been prosecuted in Sessions Case No.88 of 2010, held before Extra Joint Adhoc Additional Sessions Judge, Jalna and he has been convicted for the offence punishable under Section 302 of the Indian Penal Code, 1860, (for short "I.P.C.") and sentenced to suffer imprisonment for life and to pay a fine Rs.5000/ (Rupees Five Thousand), & in default to suffer rigorous imprisonment for two years; under Section 498A of I.P.C. to suffer rigorous imprisonment for three years and to pay a fine of Rs.1000/ (Rupees One Thousand), & in default to suffer simple imprisonment for one year. His brother Ramprasad Shivdas Lomte and sisterinlaw Arunabai Ramprasad Lomte (original accused Nos. 2 and 3) were acquitted.

(2.) The conviction has been imposed for committing murder of wife by accused Dnyaneshwar, namely, Vijaymala (hereinafter referred as "victim") by burning her on 18th October, 2007 and for having had subjected her to cruelty, as covered under Section 498A of I.P.C.

(3.) Case of the prosecution, in brief, can be stated to be as under: