GANESH RAMESH KAMBLE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant, original accused has preferred this Appeal against the judgment and order dated 24th Jan., 2013 passed by the Learned Additional Sessions Judge, Kalyan in Sessions Case No. 90 of 2009. By the said judgment and order, the Learned Sessions Judge convicted the appellant under Sec. 302 of Indian Penal Code ("IPC" for short) and sentenced him for the said offence to imprisonment for life and fine of Rs.5,000.00 in default R.I. for 4 months.

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

(3.) Charge came to be framed against the appellant under Sec. 302 IPC. The appellant pleaded not guilty to the said charge and claimed to be tried. The defence of the appellant was that of total denial and of false implication. After going through the evidence adduced in this case, the Learned Sessions Judge convicted and sentenced the appellant as stated in para-1 above, hence, this appeal.