PRAVIN VILAS SHELAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has preferred this appeal against the judgment and order dated 29.6.2010 passed by the learned additional Sessions Judge, Satara in Sessions Case No.123 of 2009. By the said judgment and order, the learned Sessions Judge convicted the appellant under section 302 of the Indian Penal Code and sentenced him to life imprisonment and fine of Rs.1,000/-, i/d, S.I. for three months.

(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.