DINESH @ DHEBARYA VIRENDRA BHATKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has preferred this appeal against the judgment and order dated 29.8.2007 passed by the learned Additional Sessions Judge, Bombay in Sessions Case No.907 of 2006. By the said judgment and order, the learned Sessions Judge convicted the appellant under sections 302, 392 and 397 read with 392 of the Indian Penal Code. For the offence u/s 302 of the Indian Penal Code, the learned Sessions Judge sentenced him to R.I. for life and fine of Rs.1000/-, in default, R.I. for six months. For the offence u/s 392 of the Indian Penal Code, the appellant was sentenced to R.I. for seven years and fine of Rs.500/-, in default, R.I. for one month; and for the offence u/s 397 r/w 392 of the Indian Penal Code, the appellant was sentenced to imprisonment for seven years.

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

(3.) Charge came to be framed against the appellant under sections 302, 392 and 397 r/w 392 of the Indian Penal Code. 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 para 1 above. Hence, this appeal.