PRADEEP VIPUL GOSWAMI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Through this Appeal, the appellant i.e. original accused has challenged the judgment and order dated 29th August, 2005 passed by the learned Additional Sessions Judge, Greater Bombay in Sessions Case No.696 of 2003. By the said judgment and order, the learned Sessions Judge convicted the appellant under Section 302 of Indian Penal Code and sentenced him to R.I. for life and to pay a fine of Rs.1000/-in default R.I. for one year.

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

(3.) The charge came to be framed against the appellant under Section 302 of IPC. The appellant pleaded not guilty to the said charge and claimed to be tried. His defence is that of total denial and false implication. After going through the evidence adduced by the prosecution, the learned Sessions Judge convicted and sentenced the appellant, as stated in Para 1 above. Hence this Appeal.