SUKHDEV @ BAPU NAMDEV DAGHALE AGED ABOUT 26 YEARS, OCCUPATION DRIVER, RESIDING AT NIMGAON, TALUKA VIJAPUR, DIST. AURANGABAD AT PRESENT UNDERGOING THE SENTENCE IMPOSED UPON HIM AT KOLHAPUR CENTRAL PRISON, KOLHAPUR Vs. THE STATE OF MAHARASHTRA (AT THE INSTANCE OF SENIOR INSPECTOR OF POLICE, NARPOLI POLICE STATION VIDE C.R. NO. I

JUDGEMENT

(1.) This appeal is preferred by the appellant - convicted accused against the judgment and order dated 21.05.2011 passed by the learned Extra Joint Ad-hoc Additional Sessions Judge, Thane in Sessions Case No. 63 of 2010. By the said judgment and order, the learned Session Judge convicted the appellant for the offence punishable under Sec. 302 of Penal Code and sentenced him to suffer imprisonment for life and fine of Rs. 10000.00, in default S.I. for one year.

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

(3.) Charge came to be framed against the appellant under Sections 302, 504 and 506 (ii) 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 in paragraph 1 above, hence, this appeal preferred by the appellant against his conviction and sentence.