SUBHASH SHAMRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant, Original Accused (for short "Appellant") impugns Judgment and Order dtd. 12/9/2014 in Sessions Case No.80 of 2011 passed by learned Additional Sessions Judge, Pune, whereby Appellant is convicted for the offence punishable under Sec. 302 of the Indian Penal Code, 1860 (for short "IPC"). Appellant is sentenced to suffer life imprisonment and to pay fine of Rs.2000.00, in default of payment of fine, to suffer rigorous imprisonment for three months. Appellant is acquitted for the offence punishable under Sec. 404 of IPC.

(2.) Brief facts of the case are as under :

(3.) The case was committed to the Additional Sessions Judge, Pune. Charge was framed against Appellant under above referred offences. He pleaded not guilty and claimed to be tried. The prosecution has examined in all 13 witnesses. the statement of the Appellant under Sec. 313 of the Code of Criminal Procedure 1973 (for short "Cr.P.C.") has been recorded. It is defence of Appellant that, he has been falsely implicated in this case.