NANDA RENUKABAI RAJARAM GODSE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant-accused has filed this Criminal Appeal to this Court challenging the order of conviction and sentence passed by the Additional Sessions Judge, Poona in Sessions Case No. 281 of 1974.

(2.) The prosecution case may be summarised as follows :

(3.) It is alleged by the prosecution that on June 14, 1974 there was a quarrel between the deceased Radhabai on one hand and the accused, her husband on the other. Rajaram also beat his mother. This incident took place at about 9.30 a.m. Rajaram thereafter left her house. It is alleged by the prosecution that the relevant time, deceased Radhabai and the accused were the only persons in the house. The accused sprinkled kerosene oil on the clothes and body of Radhabai and set fire to her clothes. Deceased Radhabai came out of the house and started shouting loudly.