VIJAY RADHAJI BHANDARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Criminal Appeal questions the legality of Judgment and Order dtd. 10/11/2014 passed by learned Additional Sessions Judge, Pune in Sessions Case No. 347/2011 (for short "Trial Court "), convicting Appellant under Sec. 235(2) of Code of Criminal procedure, 1973 (for short "Cr.PC "), for offence punishable under Sec. 302 of the Indian Penal Code (for short "IPC ") and sentenced to suffer life imprisonment and to pay fine of Rs.5,000.00 (Rs. Five Thousand Only) in default thereof to suffer simple imprisonment for six months.

(2.) We have heard Mr. Abhaykumar Apte, learned Advocate for accused and Mr. H. J. Dedhia, learned APP for the State and with their able assistance perused the evidence and record in the present case.

(3.) Appellant is convicted for committing murder of his wife Sindhubai by setting her ablaze.