(1.) Appellant/convict is taking exception to the Judgment and order of conviction passed by the learned Additional Sessions Judge, Jalgaon in Sessions Case No. 114 of 2014, by which appellant stood convicted for the offence punishable under sec. 302 of the Penal Code, 1860 (IPC) and sentenced to suffer imprisonment for life and to pay fine of Rs.5,000.00, in default, to suffer rigorous imprisonment for six months.
(2.) Deceased Tulsabai, daughter of PW-1 Danu - informant, was married to the accused 15 years back and she was cohabiting with him. After two years of marriage she conceived and gave birth to a son. When she had been for delivery to her parents' house and stayed there for two months, at that time, it is alleged that accused-husband developed extra marital affair and even performed "Gandharv marriage" with another lady, namely, Shobhabai. Therefore criminal action was initiated against him by deceased for performing second marriage during subsistence of first marriage. Subsequently, the matter was settled and compromised and deceased Tulsabai had come back to cohabit with the accused.
(3.) On 28/5/2014, there was a quarrel between deceased Tulsabai and accused which was followed by pouring kerosene and setting her ablaze and therefore, she was admitted in Civil Hospital, Jalgaon. PW-1 Danu was informed, who accordingly reached there and after having talks with his daughter, he is set law into motion. Initially accidental death (AD) was registered. Deceased succumbed to the burn injuries and therefore report was lodged by father alleging murder, due to which crime against accused bearing No. 90 of 2014 was registered for commission of offence under sec. 302 of IPC.