SHRINIVAS NARAYAN KAIRAMKONDA Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is preferred by the appellant-original accused against the judgment and order dated 26.11.2014 passed by the learned Sessions Judge, Solapur in Sessions Case No. 41 of 2014. By the said judgment and order, the learned Session Judge convicted the appellant under Sections 302 and 504 of IPC. For the offence punishable under Section 302 of IPC, the learned Sessions Judge sentenced the appellant to suffer life imprisonment and to pay fine of Rs. 10,000/- in default, RI for six months. For the offence punishable under Section 504 of IPC, the appellant was sentenced to rigorous imprisonment for one year and to pay fine of Rs. 5000/-, in default, RI for three months. The learned Sessions Judge directed that both the sentences of imprisonment shall run concurrently.

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

(3.) Charge came to be framed against the appellant - original accused under Sections 302 and 504 of IPC. 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.