LAXMAN NAGNATH MHASKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant-original accused has preferred this appeal against the judgment and order dated 25.9.2008 passed by the learned Sessions Judge 4, Pune in Sessions Case No. 655 of 2005. By the said judgment and order, the learned Sessions Judge convicted the appellant u/s 302 of the Indian Penal Code and sentenced him to R.I. for life and to pay a fine of Rs. 1000/- and in default R.I. for three months. The prosecution case briefly stated is as under:-

(2.) Charge came to be framed against the appellant u/s 302 of the Indian Penal Code. The appellant pleaded not guilty to the said charge and claimed to be tried. The defence of the appellant is that of total denial and false implication. After going through the evidence adduced in this case, the learned Sessions Judge convicted and sentenced the appellant, as stated in para 1 above, hence, this appeal.

(3.) We have heard the learned Advocate for the appellant and learned A.P.P. for the State. We have carefully considered their arguments, the judgment and order passed by the learned Sessions Judge and the evidence on record. After minutely considering the same, we are of the opinion that the appellant poured kerosene on his wife and set her on fire with a matchstick.