DADA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This criminal appeal has been filed by the appellant being aggrieved by the judgment and order dated 30.11.2011 passed by the Additional Sessions Judge, Dhule in Sessions Case No.30 of 2011 thereby convicting the appellant for the offence punishable under Section 302 of I.P.C. vide Section 235 of Cr.P.C., and sentencing him to suffer rigorous imprisonment for life and to pay fine of Rs.500/, in default of payment of fine, to suffer rigorous imprisonment for six months. The appellant / accused is in Jail from 30.11.2010.

(2.) The prosecution case as emerges from the record is, as under:

(3.) Deceased had earned wages by labour work of plucking cotton. Accused was not doing any work and he was addicted to liquor. On 20.11.2010 at about 8 a.m., accused demanded money to the deceased for consuming liquor. Deceased refused to pay money. While deceased was making tea on fire place, accused came from behind, poured kerosene of lamp on her person and set her on fire by means of match stick, due to which deceased caught fire. Accused then poured water on her person. Deceased was lying in burnt condition. So her brotherinlaw (Dir) Ukha, cousin fatherinlaw and other persons took her to Rural Hospital, Sindhkheda.