(1.) This appeal is preferred by the appellant-original accused against the judgment and order dated 13.4.2011 passed by the learned Ad-hoc Additional Sessions Judge, Malshiras in Sessions Case No. 9 of 2009. 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 rigorous imprisonment for life and fine of Rs. 1000.00, in default R.I. for one year.
(2.) The prosecution case briefly stated, is as under:
(3.) Charge came to be framed against the appellant - original accused under Sec. 302 of IPC. The appellant-accused 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.