SHATRUGHNA JAGLU UKEY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant-original accused, who stands convicted for offence punishable under Sections 302 and 452 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay fine of Rs. 1000/-, in default of which to undergo further simple imprisonment for three months and sentenced of rigorous imprisonment for one year and to pay fine of Rs.200/-, in default of which to undergo simple imprisonment for seven days respectively, with the direction that the substantive sentences shall run concurrently, by the 1st Ad hoc Additional Sessions Judge, Gondia, by judgment and order dated 10-9- 2004, in Sessions Trial No.20/2003, by this appeal questions the correctness of his conviction and sentence.

(2.) Such of the facts as are necessary for the decision of this appeal may briefly be stated thus :-

(3.) On committal of the case to the Court of Session, the trial Court vide Exh.9 framed charge against the appellant for offence punishable under Sections 302 and 452 of the Indian Penal Code. The appellant/ accused denied his guilt and claimed to be tried. Prosecution in support of its case examined nine witnesses. The defence of the accused is of false implication at the behest of the Uncle of deceased Vandana. The trial Court upon appreciation of the evidence of the prosecution convicted and sentenced the appellant as aforestated.