NARENDRA S/O VITTHALRAO HINGANE, AGED ABOUT 45 YEARS, OCCU: LABOUR, R/O SHEGAON, DISTT. AMRAVATI Vs. STATE OF MAHARASHTRA, THROUGH POLICE STATION OFFICER, POLICE STATION,BUTTIBORI, DISTT. NAGPUR

JUDGEMENT

(1.) Being aggrieved by the judgment and order of conviction passed by the learned Sessions Judge, Nagpur dated 27th of March, 2014, in Sessions Trial No.328 of 2012, by which the appellant was convicted for the offence punishable under Sec. 302 of the Indian Penal Code and was directed to suffer rigorous imprisonment for life and to pay a fine of Rs. 1000.00 , and in default of payment of fine to suffer Simple Imprisonment for three months, the appellant is before this Court.

(2.) The appellant faced a Charge that on 26th of Oct., 2011 at about 5 p.m. at Bori town, Tq. and Distt. Nagpur, he did commit murder of his wife Sau. Kalpana by setting her on fire since she failed to give money for liquor to him.

(3.) The prosecution case, as it is disclosed during the course of the trial, can conveniently be stated as under :-