RAHUL HANMANT KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Through this Appeal, the Appellant-Original Accused has challenged the Judgment and Order dated 24.07.2009 passed by the Additional Sessions Judge, Kohapur in Sessions Case No. 24 of 2008. By the said Judgment and Order, the learned Sessions Judge convicted the Appellant under Section 302 of Indian Penal Code (in short, 'IPC') and sentenced him to undergo rigorous imprisonment for life and to pay a fine of Rs. 1000/-, in default, to suffer rigorous imprisonment for four months.

(2.) The prosecution case, briefly stated, is as follows:-

(3.) Charge came to be framed against the Appellant under Section 302 of IPC. The Appellant pleaded not guilty to the said charge and claimed to be tried. The defence of the Appellant is that of total denial and false implication. After considering the defence of the accused and the evidence led by the prosecution, the learned Sessions Judge convicted and sentenced the Appellant as stated in para 1 above. Hence, this Appeal.