DHANAJI BHAGWAN MADNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant original accused has preferred this appeal against the judgment and order dated 28.7.2011 passed by the learned Sessions Judge, Sangli, in Sessions Case No.160 of 2010. By the said judgment and order, the learned Sessions Judge convicted the appellant under Section 302 of IPC and sentenced him to suffer imprisonment for life and to pay fine of Rs.10,000/ , in default RI for one month.

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

(3.) The charge came to be framed against the appellant under Section 302 of IPC. The appellant pleaded not guilty to the said charge and came 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 and, hence, this appeal.