SANDEEP SURESH GURAV Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant original accused has preferred this Appeal against the judgment and order dated 30th November 2007 passed by the learned Additional Sessions Judge, Greater Bombay in Sessions Case No.1006 of 2006. by the said judgment and order, the learned Additional Sessions Judge convicted the Appellant under section 302 of IPC and sentenced him to suffer life imprisonment and to pay fine of Rs.300/- in default to suffer RI for 8 days.

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

(3.) Charge came to be framed against the Appellant original Accused under section 302 of IPC. The Appellant 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 and sentenced the Appellant as stated in paragraph 1 above, hence this Appeal.