BHAGWAN SAKHARAM BHANGARE Vs. THE STATE OF MAHARASHTRA AT THE INSTANCE OF POLICE STATION, HARSUL, TALUKA TRYMBAKESHWAR, DIST. NASHIK

JUDGEMENT

(1.) This appeal is preferred by the appellant-original accused against the judgment and order dated 27.4.2012 passed by the learned Additional Sessions Judge-5, Nashik in Sessions Case No. 129 of 2011. By the said judgment and order, the learned Session Judge convicted the appellant for the offence punishable under Section 302 of IPC and sentenced him to suffer life imprisonment and fine of Rs. 3000/-, in default R.I. for two months.

(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-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.