DHAKU SONU JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is preferred by the appellant-original accused No.1 against the judgment and order dated 1.11.2011 passed by the learned Additional Sessions Judge, Raigad in Sessions Case No. 148 of 2009. By the said judgment and order, the learned Sessions Judge convicted the appellant under Section 302 of IPC and sentenced him to imprisonment for life.

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

(3.) Charge came to be framed against the appellant and co-accused Gangubai under Section 302 read with Section 34 of IPC. The appellant pleaded not guilty to the said charge and claimed to be tried. The defence of the appellant is that of total denial and false implication. After going through the evidence adduced in the present case, the learned Judge convicted and sentenced the appellant as stated in para 1 above, hence, this appeal.