SANTOSH HANMANT GAVANDI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal has been preferred by the appellant - original accused against the judgment and order dated 9.12.2009 passed by the learned Additional Sessions Judge, Solapur in Sessions Case No.277 of 2008. By the said judgment and order, the learned Sessions Judge convicted the appellant u/s 302 of the Indian Penal Code and sentenced the appellant to life imprisonment and fine of Rs.1,000, i/d RI for 7 days.

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

(3.) Charge came to be framed against the appellant original accused u/s 302 of the Indian Penal Code. The appellant pleaded not guilty and claimed to be tried. The defence 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 para 1 above, hence, this appeal.