SANTOSH JANRAO DONGARDIVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order passed by the learned Additional Sessions Judge, Mangrulpir dated 26.11.2013 in Sessions Trial No. 106/13, thereby convicting the appellant for the offence punishable under Section 302 of the Indian Penal Code and sentencing him to suffer R.I. for life and to pay a fine of Rs.1000/- and in default to undergo simple imprisonment for three months, the appellant has approached this Court.

(2.) The prosecution case, in brief, as could be gathered from the material placed on record is as under :

(3.) It is the prosecution case that on 9.10.2010 at around 6 p.m. accused No.1 Santosh came and picked up a quarrel with the deceased. At that time, she was in the courtyard of her house. After the quarrel, she proceeded to her room. Santosh followed her. He picked up a kerosene can, poured kerosene on her person and set her ablaze by igniting matchstick and fled away. She raised an alarm. She had sustained severe burn injuries, i.e. 61%. On hearing the noise, her husband came there and extinguished the fire by pouring water. At that time, accused Ajabrao, Chandrakalabai and Panchfulabai were in their house. Her husband and one Rahul Wankhede DW.2 took her to a hospital in autorickshaw to Kamargaon. Thereafter, she was referred to Civil Hospital, Amravati.