SURYAKIRAN SHRIPAT CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant / original accused has preferred this Appeal against the judgment and order dated 10th May 2012 passed by the Learned Additional Sessions Judge, City Civil and Sessions Court, Dindoshi, Mumbai. 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 suffer life imprisonment and to pay a fine of Rs.1,000/-, in default simple imprisonment for one month.

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

(3.) Charge came to be framed against the Appellant under Section 302 of the 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 paragraph 1 above. Hence, the Appeal.