SATISH DADA LONDHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant/Original Accused has preferred this appeal against the judgment and order, dated 27.2.2014 passed by the learned Additional Sessions Judge, Vaduj in Sessions Case No.50 of 2013. By the said judgment and order, the learned Additional judgment and order, the learned Additional Sessions Judge convicted the Appellant under Section 302 of the IPC and 324 of the IPC. For the offence under Section 302 of IPC, the Appellant was sentenced to suffer life imprisonment and to pay a fine of Rs.500/- in default to undergo rigorous imprisonment for three months. For the offence under Section 324 of the IPC, the Appellant was sentenced to suffer rigorous imprisonment for three years and to pay a fine of Rs.500/- in default to undergo rigorous imprisonment for three months.

(2.) Prosecution case briefly stated is as under:

(3.) Charge came to be framed against the Appellant under Sections 302, 498-A, 324 and 326 of IPC. The Appellant pleaded not guilty to the said charge and claimed to be tried. Defence of the Appellant is that of total denial and false implication. After going through the evidence adduced in this case, the learned Additional Sessions Judge, Vaduj convicted and sentenced the Appellant as stated in paragraph 1 above. Hence, this Appeal.