DASHRATH PANDURANG KHILARE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant original Accused has preferred this Appeal against the judgment and order dated 16th May 2014 passed by the learned Additional Sessions Judge, Pune in Sessions Case No.362 of 2012. By the said judgment and order, the learned Additional Sessions Judge convicted the Appellant under section 302 of IPC and sentenced him to RI for life and to pay fine of Rs.5,000/-, in default, RI for six months.

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

(3.) Charge came to be framed against the appellant under section 302 and under section 3 r/w 25(1)(B)(a) of the Arms Act. The Appellant pleaded not guilty to the said charge and claimed to be tried. His defence is 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.