JAGDISH SOLANKI, SON OF AMRUTLAL SOLANKI Vs. STATE

JUDGEMENT

(1.) The challenge in this appeal is to the judgment dated 26/5/2009 passed by the learned Sessions Judge at Margao in Sessions Case No.16/2008 By the impugned judgment, the appellant has been convicted for the offence punishable under section 302 of the Indian Penal Code (I.P.C, for short) for having caused the death of one Atulkumar Singh. The appellant has been sentenced to suffer imprisonment for life and to pay a fine of Rs. 2000/- and in default to suffer further imprisonment for a period of two months.

(2.) The prosecution case may be briefly stated thus-

(3.) The learned Sessions Judge framed charge for the offence punishable under section 302 of I.P.C. to which the appellant pleaded guilty and claimed to be tried. The defence of the appellant is one of total denial and false implication.