RAJESH RAJARAM JADI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed by the appellant against the judgment and order dated 21.2.2009 passed by the learned Adhoc Additional Sessions Judge, Bombay in Sessions Case No.772 of 2008. By the said judgment and order, the learned Sessions Judge convicted the appellant under Section 302 of IPC and sentenced him to imprisonment for life and to pay a fine of Rs. 500/-, i/d R.I. for one year.

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

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