GOVIND RAVJI BHANGARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is preferred by the appellant -original accused against the judgment and order dated 24.8.2012 passed by the learned Additional Sessions Judge, Kalyan in Sessions Case No. 147 of 2009. By the said judgment and order, the learned Session Judge convicted and sentenced the appellant as under: -

(2.) THE prosecution case briefly stated, is as under:

(3.) WE have heard the learned Advocate for the appellant and the learned APP for the State. After giving our anxious consideration to the facts and circumstances of the case, arguments advanced by the learned Advocates for the parties, the judgment delivered by the learned Sessions Judge and the evidence on record, for the reasons stated below, we are of the opinion that the appellant poured kerosene on his wife Geeta and set her on fire.