TEJRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. R. M, Daga, Advocate for appellant and mr. Sonare, Additional Public Prosecutor for respondent/state.

(2.) This Criminal Appeal is directed against the judgment and order passed by 3rd Additional Sessions Judge, Nagpur in Sessions Case No. 156 of 2000 whereby the appellant is convicted for the offence punishable under section 302 of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for jife. The appellant is also directed to pay a fine of Rs. 1,000/- in default to suffer imprisonment for six months. The appellant is acquitted for the offence punishable under sections 498-A and 304-B of the Indian Penal Code.

(3.) On completion of formal investigation, the charge-sheet was filed and the case was committed to the Court of Sessions for trial. Charge was framed against the appellant for the offences punishable under sections 498-A, 304-B and 302 of the Indian Penal Code. The appellant pleaded not guilty and claimed to be tried. Defence of the accused/appellant was that quarrel had taken place on account of domestic issue with his wife Savita, who, poured kerosene on her own person and committed suicide. The appellant tried to extinguish fire and sustained burn injuries. He was also admitted in the Medical College and hospital, Nagpur for treatment. The appellant/accused pleaded not guilty and claimed to be tried.