VISHWAJEET PRALHAD DEVNATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed by the appellant against the judgment and order dated 31.12.2009 passed by the learned Sessions Judge, Thane in Sessions Case No.273 of 2007. By the said judgment and order, the learned Sessions Judge convicted the appellant under Section 302 of Indian Penal Code and sentenced him to R.I. for life and to pay a fine of Rs.1,000/-, i/d R.I. for six months.

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

(3.) Charge came to be framed against the appellant under section 302 of 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.