SUNIL S/O MANOHARRAO PANDHARE Vs. STATE OF MAHARASHTRA,THROUGH POLICE STATION OFFICER, P S , AHERI, DISTIRCT GADCHIROLI

JUDGEMENT

(1.) By this appeal, appellant has assailed the Judgment of conviction, in Sessions Case No.89 of 2014, dated 11.7.2016, by Sessions Judge, Gadchiroli. He is sentenced to suffer imprisonment for life and to pay a fine of Rs.5,000/, in default to suffer rigorous imprisonment for six months for the offence punishable under Section 302 of the Indian Penal Code.

(2.) The case of prosecution against the appellant, in short, is as under :

(3.) Charge was framed at Exh.7. Same was read over and explained to the accused. Accused pleaded not guilty and claimed to be tried. Defence appears to be of total denial and false implication.