SUNIL KASHINATH MESHRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Taking exception to his conviction for offence punishable under Section302 of the Penal Code and the sentence of imprisonment for life inflicted upon him by the learned 6th Additional Sessions Judge, Nagpur, convict Sunil Kashinath Meshram has filed this appeal.

(2.) Facts, which led to the prosecution and conviction of the appellant, are as under :

(3.) The learned 6th Additional Sessions Judge, Nagpur, to whom the case was made over, charged the appellant/accused of committing murder of Ashok Domaji Meshram. THE accused pleaded not guilty and hence was put on trial. In the course of trial, the prosecution examined in all 10 witnesses. THE defence of the accused is that though victim Ashok was blamed for Vidya's death, the relations between the accused and Ashok were not strained. He admitted having gone to the Police Station on seeing a dead body and stated that his clothes got stained with blood of the victim, as he helped the police in lifting the dead body. He alleged that he was falsely involved in the offence. Upon consideration of the prosecution evidence in the light of the defence raised, the learned Additional Sessions Judge convicted the appellant and sentenced him to suffer imprisonment for life and to pay a fine of Rs. 500/-, or in default to undergo R. I. for two more months. Aggrieved thereby, accused Sunil Kashinath Meshram has preferred this appeal.