SACHIN RAGHUNATH FULSUNDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant - original accused has preferred this appeal against the judgment and order dated 21.5.2009 passed by the learned Sessions Judge, 4, Pune in Sessions Case No.408 of 2006. By the said judgment and order, the learned Sessions Judge convicted the appellant under sections 307, 376, 342 and 506 of the Indian Penal Code. For the offence u/s 307 of the Indian Penal Code, the appellant was sentenced to R.I. for life and fine of Rs. 2000/-, in default R.I. for six months; for the offence u/s 376 of the Indian Penal Code, the appellant was sentenced to R.I. for life and fine of Rs. 2000, in default R.I. for six months; for the offence u/s 342 of the Indian Penal Code, the appellant was sentenced to R.I. for three months and for the offence u/s 506 of the Indian Penal Code, the appellant was sentenced to R.I. for one year. The learned Sessions Judge directed that all 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 376, 307, 342 and 506 of the Indian Penal Code. He pleaded not guilty to the said charge and claimed to be tried. His 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.