(1.) A convict charged for offence under Sec. 302 of Indian Penal Code (IPC), i.e. for setting his wife on fre, is hereby taking exception to the judgment and order dtd. 5/11/2016 passed by learned District Judge-1 and Additional Sessions Judge, Newasa in Sessions Case No. 29 of 2016.
(2.) Deceased Sharda was married to appellant in 2003 and after marriage she came to cohabit with her husband and in-laws. Appellant husband, after getting drunk used to suspect her character, abuse her and beat her.
(3.) PW1 Prashant Gosavi, Special Executive Magistrate, gave evidence about receiving communication from police, visiting civil hospital, Ahmednagar, approaching doctor on duty and on examination about ftness, recorded dying declaration, which he identifed at Exh.15.