NILESH VIJAY DHUMAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant-original accused has preferred Criminal Appeal No. 302 of 2011 against the judgment and Order dated 23.12.2010 passed by the Sessions Judge, Satara in Sessions Case No. 89 of 2010. By the said judgment and order, the learned Judge convicted and sentenced the accused as under:-

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

(3.) Charge came to be framed against the accused under Sections 363, 376(2)(f) and 302 of IPC. 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 accused as stated in paragraph 1 above, hence, these appeals.