VIJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is preferred by original accused Vijay Baburao Diwse against the judgment and order dated 22/4/2009 passed by the learned Ad -hoc Additional Sessions Judge, Chandrapur in Sessions Case No. 143/2008. By the said judgment and order, the learned Additional Sessions Judge convicted and sentenced the appellant as under. :

(2.) FOR the sake of convenience, we shall refer the appellant in his original status as accused as was referred before the trial court.

(3.) CHARGE of the alleged offences was explained to the accused vide Exh.3. He pleaded not guilty and claimed to be tried. His defence was that of denial and false implication.