DEEPAK RAMCHANDRA DHAMAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BEING aggrieved by his conviction for an offence punishable under section 302 of the Indian Penal Code and resultant sentence of imprisonment for life and fine imposed upon him, the accused in Sessions Case No. 105 of 1996 before the Sessions Judge, Alibag has preferred this appeal.

(2.) THE facts which led to prosecution of the appellant are as under:-

(3.) APPELLANT was married to complainant's daughter Sheela in 1990 who gave birth to daughter Anuradha. Appellant was addicted to liquor and used to abuse and ill-treat Sheela, leading to her complaints to her father and neighbours, who used to persuade the appellant to improve. On 22/3/1996, at about 3. 45 p. m. , the victim sustained burn injuries at the house of accused. The accused himself carried the victim to Panvel Municipal Dispensary where she was pronounced dead.