GANGESH DNYANOBA DAGADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant has preferred this appeal against the judgment and order dated 18th September 2008 passed by the Additional Sessions Judge, Pune in Sessions Case No. 483 of 2006. By the said judgment and order, the learned Sessions Judge convicted the appellant under Section 302 of IPC and sentenced him to suffer imprisonment for life and to pay fine of Rs. 1000/ -, in default R.I. for three months.

(2.) THE prosecution case can briefly be stated as under:

(3.) WE have heard the learned Counsel for the appellant and the learned APP for the State. We have carefully considered their submissions, the facts and circumstances of the case, judgment passed by the learned Sessions Judge and the evidence on record. After carefully considering the same, for the below mentioned reasons, we are of the opinion that the appellant poured kerosene on his wife Chhababai and set her on fire which resulted in her death.