(1.) The appellantsoriginal accused has preferred this appeal against the judgment and order dated 29.8.2011 passed by the learned AdHoc Additional Sessions Judge, Malshiras, Solapur, in Sessions Case No. 37 of 2010. By the said judgment and order, the learned Additional Sessions Judge convicted the appellant under Section 302 of IPC and sentenced him for the said offence to life imprisonment and fine of Rs.2500/, in default RI for 1 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.