BHIMRAO BABAN SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellants -original accused has preferred this appeal against the judgment and order dated 20th January 2012 passed by the learned Additional Sessions Judge, Vaduj, in Sessions Case No. 63 of 2010. By the said judgment and order, the learned Additional Sessions Judge convicted the appellant under Section 302 of IPC and sentenced him to R.I. for life and fine of Rs. 1000/ -, in default S.I. for 3 months.

(2.) THE prosecution case briefly stated, is as under:

(3.) WE have heard Ms. Rohini Dandekar, learned Advocate for the appellant and Mrs. Pai, the learned APP for the respondent -State. We have carefully considered their arguments, the facts and circumstances of this case, the judgment and order passed by the learned Sessions Judge and the evidence in this case. After carefully considering the matter, for the below mentioned reasons, we are of the opinion that the appellant poured kerosene on his wife Ujwala and set her on fire which resulted in her death.