SANJAY RAMESH GHODAKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is preferred by the appellant-original accused against the judgment and order dated 29.01.2008 passed by the 1st Ad-hoc Additional Sessions Judge, Palghar in Sessions Case No. 140 of 2006. By the said judgment and order, the learned Session Judge convicted and sentenced the appellant as under:-

(2.) Charge came to be framed against the appellant under Sections 452, 506, 302, and 201 of IPC. He pleaded not guilty to the said charge and claimed to be tried. His defence was that of total denial and false implication. After going through the evidence adduced in this case, the learned Sessions Judge convicted the appellant as stated in paragraph 1 above, hence, this appeal.

(3.) We have heard the learned Advocate for the appellant and the learned APP for the State. After giving our anxious consideration to the facts and circumstances of the case, arguments advanced by the learned Advocates for the parties, the judgment delivered by the learned Sessions Judge and the evidence on record, for the reasons stated below, we are of the opinion that the appellant assaulted Narmada with a wooden plank and caused her death.