SUBHASH GANPAT DHENDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY the present appeal, appellant, who is original Accused, seeks to impugn an order of conviction and sentence recorded against him on 16th of March, 1994 by the Additional Sessions Judge, Pune in Sessions Case No.412 of 1993.

(2.) AT the trial, Accused was charged under section 302 of the Indian Penal Code for having, on the 4th of October, 1992, between 7.00 a.m. and 7.15 a.m., at Survey No.103, Jaiprakash Nagar, Yerwada, Pune, committed the murder of his wife Karuna Subhash Dhende, by pouring kerosene on her person and setting her on fire.

(3.) ON the evening of the 3rd of October, 1992 Karuna had returned from her work after having received a sum of Rs.315.00 towards her salary from her employers. Finding Karuna in possession of money, accused asked for money in order of consume liquor. When she declined accused started beating her. Neighbours gathered and tried to rescue her. Quarrel, however, contin-ued for a long time in the night of 3rd of October, 1992.