(1.) By this appeal the appellant (hereinafter referred to as .the Accused.) takes exception to the Judgment and order dated 31st January, 2003 passed by the Additional Sessions Judge, Chandrapur in Session Case No. 65/2000 convicting the accused for the offence punishable under Section 302 of the Indian Penal Code and sentencing him to undergo imprisonment for life.
(2.) Briefly, the prosecution case is as under:
(3.) After completion of investigation charge sheet was filed in the Court of the Judicial Magistrate, First Class, Chandrapur. The case was committed to the Court of Sessions. In Session Case No. 65/2000, the prosecution examined eight witnesses and produced several documents. The accused claimed to be tried. The defence of the accused is of total denial.