BOMMISHETTI RAVINDER Vs. STATE OF A.P

JUDGEMENT

(1.) The appellant is questioning the conviction under Sec. 304-II of IPC. He has been sentenced to undergo 10 years of rigorous imprisonment for pouring kerosene on wife and setting her on fire.

(2.) Briefly, the case of the prosecution is that the deceased was living along with the appellant since 5 years prior to the incident. On the date of incident, the deceased under the influence of alcohol had beaten the deceased, poured kerosene on her and set her on fire. Seeing the deceased in flames, the appellant poured water on her and tried to put out the fire and thereafter, escaped from the house.

(3.) On the basis of dying declaration and also investigation, the Police have filed charge sheet for the offence under Sec. 304-II of IPC.