SHEKHAR @ SHANKAR HANMANT HOSMANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has preferred this appeal against the judgment and order dated 30.3.2005 passed by the learned Sessions Judge, Satara in Sessions Case No.22 of 2004. 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.1000, in default, R.I. for three months.

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

(3.) Charge came to be framed against the appellant u/s 302 of the Indian Penal Code. He pleaded not guilty to the said charge and claimed to be tried. 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 appellant as stated in para 1 above, hence, this appeal.