MUNNABEE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appeal is directed against the judgment and order passed by the Additional Sessions Judge-1, Jalna on 16th February 2013 in Sessions Case No.20 of 2012 convicting the appellant-accused for an offence punishable under Section 302 of the Indian Penal Code and sentencing her to suffer imprisonment for life and to pay fine of Rs.2,000/-, in default to suffer simple imprisonment for three months.

(2.) The facts, as are necessary for deciding the appeal in question are as under :

(3.) It is further narrated by her that said Munnabee again entered her house in the noon at around 12.00 to 12.30 and poured kerosene on her body and set her on fire. As she suffered serious burn injuries, she was shifted to the Government Hospital, Buldana.