VISHNU HARI KHOPKAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant, who stands convicted by the judgment and order dated 30.5.2013, of Additional Sessions Judge, Vasai, in Sessions Case No. 27 of 2011, for the offence punishable under Section 302 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay fine of Rs. 2,000/- in default to suffer rigorous imprisonment for three months, by this appeal challenges his conviction and sentence.

(2.) Brief facts of the appeal can be stated as follows :-

(3.) On the date of incident on 25.12.2010 at about 10 p.m. P.W.1 Rekha heard clamour and shouts from the house of Aruna, hence she rushed there and found that Aruna was in flames. She extinguished her fire with bed-sheet, removed her burnt clothes and took her to Bhagwati hospital. On enquiry, Aruna told her that the appellant came to the house in drunken state, abused and assaulted her by alleging her relations with others. Thereafter the appellant poured kerosene on her and set her ablaze.