Bombay High Court: Before the Aurangabad Bench of Bombay High Court, a woman convicted by trial court for murdering her husband by setting him on fire appealed against the conviction. The accused got married to the deceased husband and had a son out of the wedlock and since the day of marriage, the quarrels between the couple were common. There was a quarrel between both on 31st March, 2011 over some issue and on the same night at around 3:30 am, the accused set the deceased ablaze by pouring kerosene over him.

The two brothers of accused who lived in the same house heard their brother screaming and saw the accused on fire and the accused running away. He was taken to civil hospital where his dying declaration was recorded and henceforth, the accused was charged under Section 302 IPC. In her statement under Section 313 CrPC before trial court, she denied the evidence and witnesses of prosecution saying that the deceased might have committed suicide out of frustration from family quarrels.

In dying declaration, deceased stated that due to quarrel took place during the night, on 1st April 2011 at about 3.00 to 3.30 a.m., his wife accused poured kerosene on his person and set him ablaze in heat of anger, as a result he sustained burn injuries. In another dying declaration, recorded by Executive Magistrate in question answer form, he stated that the accused in a heat of anger, poured kerosene on his person and set him on fire. On the other hand, the accused contended that the FIR was lodged after 5 hours of the incident and the dying declarations were result of tutoring.

In appeal, the Court observed that the dying declarations were proved by the prosecution beyond reasonable doubt and came to the conclusion that the Appellant did commit the offence, as alleged by the prosecution. The Court further observed the dying declarations carefully and said that it appeared that the accused-Rani, in a heat of anger, due to quarrel took place in the night, poured kerosene on the person of Vaijinath and set him on fire. The Court elucidated that it was abundantly clear that, neither there was premeditation on the part of the accused, nor there was preparation for such commission of offence and the offence was the result of a sudden anger and quarrel on a trifle issue. The Court decided to take into account these mitigating circumstances noticed by it, it held that the offence committed by appellant would fall under Exception 4 of Section 300 IPC. The Division Bench accordingly set aside the conviction under Section 302 and convicted the appellant under Section 300 IPC and sentenced a rigorous imprisonment of 7 years. [Rani @ Anjali v.  State of Maharashtra, 2017 SCC OnLine Bom 175, decided on 17.02.2017]

 

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