MANJITSINGH Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is preferred by the appellant - original accused against the judgment and order dated 15.7.2006 passed by the learned 2nd Ad-hoc Additional Sessions Judge, Thane in Sessions Case No. 62 of 2006. By the said judgment and order, the learned Session Judge convicted and sentenced the appellant as under:-

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

(3.) Charge came to be framed against the appellant under Sections 302 and 201 of IPC. The appellant/accused 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.