BABU SADASHIV JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The accused Babu Sadashiv Jadhav preferred this appeal against the judgment and order dt. 1st Nov. 1980 passed by the learned Additional Sessions Judge, Pune, in Sessions Case No. 74 of 1980 convicting him of the offence under S. 302 I.P.C. and sentencing him to suffer imprisonment for life.

(2.) The accused was married to deceased Kondabai about five years before the date of the incident, that is, 25th Jan. 1980, and during the wedlock they had one son and one daughter. The daughter was about four years of age and the son was about one year old at the time of the incident. After the marriage, for about three years they resided with the parents of the accused and thereafter they had a separate residence at a distance of about 100 feet from the hut of the parents of the accused. It is alleged that the accused suspected the character of his wife, and, therefore, there used to be quarrels between them. The accused was also addicted to liquor, and under the influence of liquor he used to quarrel and beat his wife. On 25th Jan. 1980 at night the deceased took food. The hut where the accused and the deceased resided was a small room with a roof of corrugated iron sheets. It was in the zopadpatti area surrounded by many huts. At about 11 p.m. the accused quarrelled with his wife and there were hot altercations. The accused was drunk and was very much upset. He beat his wife and poured kerosene oil on her person and set her on fire by applying a lighted match stick. Kondabai started shouting for help. The accused also tried to extinguish the fire and in that attempt he sustained burns on his hands. The neighbours collected and poured water on Kondabai and extinguished the fire. She was taken to the neighbouring hut of the accused's parents. Her mother Shivbai Dharma More (P.W. 4), who resided at a distance of about 100 feet from the hut of the accused, on knowing about the incident, rushed to the hut of Kondabai's mother-in-law, Kondabai was at that time crying in agony and said that her husband poured kerosene oil on her and ignited by applying a match stick. On knowing this from Kondabai, Shivbai rushed to the Police Chowki and reported the matter to Police Head Constable Fatruddin Gurmohamed Mulani (P.W. 6), who made a note thereof in the Station Diary. Thereafter along with Shivbai he went to the hut of Peranbai, mother of the accused. He posted one constable to watch the spot, and returned to the Police Chowki and gave message to P.S.I. Sitaram Narayan Kadam (P.W. 14) about the incident. He called a wireless van and again went to the hut of Peranbai. Kondabai was removed to the Sassoon Hospital.

(3.) Dr. Jayantilal Mukundraj Talesara (P.W. 10), who was on duty at the hospital, examined Kondabai at about 1.40 a.m. He asked her how she suffered the burn injuries, and she replied that her husband poured Kerosene oil on her person and set her on fire. Dr. Talesara found burns on the face, head, neck, chest and on both upper arms of Kondabai. At some places burns were superficial and at other places burns were deep. Kondabai had suffered 44% burn injuries. P.S.I. Kadam (P.W. 14) on receiving information from the Police Chowki visited the hospital. He went to the residence of Special Executive Magistrate Mr. Digambar Krishnaji Kulkarni (P.W. 3) on 26th Jan. 1980 at about 2 a.m. and took him to the hospital for recording the dying declaration of Kondabai.