PANDURANG DATATRAYA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE application for bail preferred by the petitioner to the Sessions Court, Solapur, has been rejected by the IIIrd Additional Sessions Judge, Solapur, on 11-3-1996 and, therefore, he has approached this court.

(2.) INITIALLY the First Information Report was lodged by the son of the deceased the mother of the complain that and who had illicit relationship with the petitioner committed suicide by pouring kerosene. As such the offence under section 306 is alleged to have been committed. Later on, the statement of one witness and the disclosure alleged to have been made by the deceased to the daughter in the hospital revealed that the petitioner had poured kerosene on the person of the deceased and set fire. That is how offence under Section 302 IPC is alleged to be made out. The learned Additional Sessions Judge took into consideration the offence under Section 302 IPC on the aforesaid version and rejected the bail application on the ground that the offence is punishable with death or imprisonment for life.