SURYAKANT KASHINATH BHOIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has preferred this appeal against the judgment and order dated 4th December, 2010 passed by the learned Additional Sessions Judge, Greater Bombay in Sessions Case No. 118 of 2010. By the said judgment and order, the learned Sessions Judge convicted the appellant under Section 302 of the Indian Penal Code ('IPC') and sentenced him to undergo RI for life and fine of Rs. 500, in default, RI for one month.

(2.) The prosecution case briefly stated is as under :

(3.) We have heard the learned Counsel for the appellant and the learned A.P.P for the State. We have carefully considered their submissions, the judgment and order passed by the learned Sessions Judge and the evidence in this case. After carefully considering the same, for the below mentioned reasons, we are of the opinion that the appellant poured kerosene on his wife Gauri and set her on fire, which resulted in her death.