SHIVAJI ROHIDAS MORE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is preferred by the appellant -original accused against the judgment and order dated 20.10.2010 passed by the learned Extra Joint Ad -hoc Additional Sessions Judge, Thane in Sessions Case No. 31 of 2010. By the said judgment and order, the learned Sessions Judge convicted the appellant under Section 302 of IPC and sentenced him to R.I. for life and fine of Rs. 10,000/ - in default S.I. for one year.

(2.) THE prosecution case, briefly stated, is as under:

(3.) WE have heard the learned counsel for the appellant and the learned A.P.P. for the State. After giving our anxious consideration to the facts and circumstances of the case, arguments advanced by the learned counsel for the parties, the judgment delivered by the learned Judge and the evidence on record, for the below mentioned reasons, we are of the opinion that the appellant poured kerosene on his wife Sulochana and set her on fire which led to her death.