BHIVA JANAJI CHAPTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appeal is directed against the judgment and order dated 24.10.2007 passed by the Additional Sessions Judge, Pune in Sessions Case No. 457 of 2005. By the said judgment and order, the learned Sessions Judge convicted the appellant under Sections 302 and 376 of IPC and sentenced him to suffer imprisonment for life and fine of Rs. 1000/- IDRI for one year on each count. The appellant is further convicted under Section 201 of IPC and sentenced to R.I. for seven years and fine of Rs. 100/- IDRI for six months. The learned Sessions Judge directed that the substantive sentences of imprisonment shall run concurrently.

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

(3.) Charge came to be framed against the appellant under Sections 302, 376(2)(f) and 201 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 going through the evidence adduced in this case, the learned Sessions Judge convicted and sentenced the appellant as stated in paragraph 1 above. Hence, this appeal.