EKNATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (hereinafter referred to as the accused), takes exception to the Judgment and order dated 7.5.2008 passed by the Adhoc Additional Sessions Judge2, Chandrapur in Sessions Case No. 78/2007 convicting the accused for the offence punishable under Section 302 of the Indian Penal Code and sentencing him to undergo imprisonment for life and to pay fine of Rs. 1000/ in default to undergo rigorous imprisonment for three months. The accused has been convicted for causing murder of his wife Chhaya on 26.4.2007 by pouring kerosene on her and setting her ablaze.

(2.) Briefly, the facts leading to filing of the present appeal are as under:

(3.) The accused pleaded not guilty to the charge framed under Section 302 of the Indian Penal Code and claimed to be tried. His defence was of total denial.