PRABHU Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS Appeal is preferred by the appellant -original accused against the Judgment and Order dated 22nd March, 2012 passed by the learned Additional Sessions Judge, Nilanga, District : Latur in Sessions Case No. 24 Of 2010. By the said Judgment and Order learned Additional Sessions Judge convicted the appellant for the offence punishable under Section 302 of the Indian Penal Code and sentenced him to suffer imprisonment for life and to pay fine of Rs. 2000/ - in default to suffer further rigorous imprisonment for one year.

(2.) FOR the sake of convenience, we shall refer the appellant in his original status as accused as he was referred before the trial court. Prosecution case, briefly stated, is as under : -

(3.) CHARGE came to be framed against the accused at Exhibit 4. He pleaded not guilty to the charge and claimed to be tried. Regarding alleged commission of offence defence of accused was of total denial and false implication.