GOVERNER DAGDU KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant-orig.accused has challenged the judgment and order dated 14th August, 2006 passed by the IVth Ad-hoc Additional Sessions Judge, Solapur in Sessions Case No.22 of 2006. By the said judgment and order, the learned Sessions Judge convicted the appellant-orig.accused under Section 395 of the Indian Penal Code and sentenced him to R.I. for three years and fine of Rs.1000/- in default, S.I. for three months.

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

(3.) Charge came to be framed against the appellant under Section 395 of IPC. The appellant pleaded not guilty and claimed to be tried. The defence of the appellant 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.