SUSHILA NEHRU SHIRKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) APPELLANTS have challenged their conviction and the resultant sentences imposed upon him by the learned Additional Sessions Judge, Pune for offences of committing house trespass by entering into the house of deceased Hirabai and murdering Hirabai, punishable under sections 451 and 302 read with section 34 of the Penal Code.

(2.) APPELLANTS are wives of victim's husband's brothers. Appellants and the victim had a quarrel on account of some agricultural operations. On the morning of 03/01/1994, appellants came to the house of victim. Appellant - Pushpa beat her up and appellant - Sushila poured kerosene on her person from a container in victim's own house and set her on fire.

(3.) IN the course of investigation, police recorded statements of witnesses, seized incriminating articles, sent the articles to the Forensic Science Laboratory and, on completion of investigation, sent the charge-sheet to the learned Judicial Magistrate, First Class, Shirur, who committed the case to the Court of Sessions.