(1.) By this Appeal, preferred by the Appellant Original Accused Harish R. Pulekar, exception is taken to the judgment and order dated 27th December, 2007 passed by the I/c Adhoc District Judge-I, Thane in Sessions Case No.382 of 2006. By the said judgment and order, the learned I/c Adhoc District Judge convicted the Appellant under Section 235 (2) of the Code of Criminal Procedure, 1973 for the offence punishable under Section 302 of IPC and sentenced him to life imprisonment and to pay a fine of Rs.1,000/-. In default thereof, the Appellant is to suffer a further R. I. for one month.
(2.) The prosecution case stated briefly, is thus-
(3.) 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 I/c Adhoc District Judge convicted and sentenced the Appellant as stated earlier in paragraph 1 above. Hence the present Appeal.
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