UMESH SURESH VALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal, by original accused Umesh Suresh Vale is against his conviction and sentence, passed by Sessions Judge, Jalgaon on 06.8.2011 in Sessions Case No.113/2010. He has been convicted under Section 302 of The Indian Penal Code, 1860 (IPC for short), and sentenced to imprisonment for life with a fine of Rs.500/-, and in default to suffer further rigorous imprisonment for one year.

(2.) The case of prosecution in brief is as under :

(3.) Judicial Magistrate, First Class, Muktainagar committed the case to the Court of Sessions. Charge was framed against the accused under Section 302 of IPC. The accused pleaded not guilty. His defence is of denial. According to him, he and deceased Gautam were both doing Mason work; they were always remaining together and working together; Gautam died at the place of work and out of suspicion complaint has been filed against him.