BHIMSHA GURUSIDHA CHENDKE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is preferred by the Appellant original Accused Bhimsha Gurusidha Chendke against the judgment and order dated 25th January, 2012 passed by the Additional Sessions Judge 3, Solapur, in Sessions Case No.210 of 2011. By the said judgment and order, the learned Sessions Judge convicted the Appellant for the offence punishable under section 302 of IPC and sentenced him to suffer imprisonment for life and to pay a fine of Rs.1,000/-. In default thereof, the Appellant is to suffer further R.I. for six months.

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

(3.) The charge came to be framed against the Appellant 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 earlier in paragraph 1 above. Hence the present Appeal.