MANI KUNDASWAMI SHETTIYAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant-original accused has preferred this appeal against the judgment and order dated 23rd February 2012 passed by the learned Additional Sessions Judge, Kalyan, in Sessions Case No.295 of 2004. By the said judgment and order, the learned Additional Sessions Judge convicted the appellant under Section 302 of IPC and sentenced him to undergo imprisonment for life and to fine of Rs.500/-, in default further imprisonment for the period of one month.

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

(3.) 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 was 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.