SANDU MARUTI DHAMALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The accused convicted for pouring kerosene on person of his wife and setting her on fire and thereby committing her murder and sentenced to suffer imprisonment for life and fine of Rs. 500/-, in default, RI for two months, has preferred this appeal against the Judgment delivered by Sessions Judge, Aurangabad, in Sessions Case No. 3 of 2013 dt.22.10.2013.

(2.) The relevant facts are as follows :

(3.) In due course, the case was committed to the court of sessions. The charge was framed at Exh. 5 against the accused. He pleaded not guilty. The prosecution examined eight witnesses. The defence of the accused is that, Kadubai died due to accidental bursting of stove. On the basis of the evidence on record, learned trial Judge convicted the accused u/s 302 IPC and sentenced him to imprisonment for life. Hence, this appeal.