SHANTILAL @ LAKHAN PURANDAR KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is preferred by the appellant -original accused against the judgment and order dated 29.3.2012 passed by the learned Sessions Judge, Sangli in Sessions Case No. 90 of 2011. By the said judgment and order, the learned Sessions Judge convicted the appellant under Sections 302 and 498 -A of IPC. For the offence under Section 302 of IPC, the appellant has been sentenced to life imprisonment and fine of Rs. 50,000/ - i/d R.I. for six months and for the offence under Section 498 -A of IPC, the appellant has been sentenced to R.I. for two years and fine of Rs. 1000/ - i/d R.I. for 10 days. The learned Sessions Judge directed that substantive sentences shall run concurrently. The learned Sessions Judge also directed that on payment of fine amount as directed above, an amount of Rs.30,000/ - be given to the mother of deceased Priyanka.

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

(3.) Charge came to be framed against the appellant under sections 302 and 498 -A 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.