BABASAHEB PANDHARI CHOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has been convicted for murder of his wife vide order dtd. 29/12/2018 passed by Additional Sessions Judge, Majalgaon in Sessions Case No. 23 of 2017, and therefore, sentenced to suffer life imprisonment and fine with default stipulation. He is, therefore, before us in this appeal.

(2.) Facts giving rise to the present appeal are as follows :-

(3.) The appellant came home drunken late in the evening on 19/3/2017. A quarrel ensued between him and the deceased. He poured kerosene on the person of the deceased and set her ablaze. She raised cries in the name of her son and both the daughters-in-law loudly telling them to have been set on fire by the appellant. P.W.3 - Tukaram broke open the door of the room of the appellant. He and daughters-in-law of the appellant covered the deceased with a blanket and thus extinguished fire. Kamalbai was rushed to the hospital. She unfortunately succumbed to the burns on 22/3/2017.