BABAN EKNATH MALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant/accused has challenged his conviction recorded in Session Case No.142 of 2003 dated 24th December, 2003 by IIIrd Adhoc Additional Sessions Judge, Pune, whereby the accused is directed and sentenced to suffer R.I for life and to pay fine of Rs.1000/- for the offence punishable under Section 302 of I.P.C and to undergo R.I. for one year for the offence punishable under Section 506(1) of I.P.C. The accused was acquitted of the charge under Section 504 of I.P.C.

(2.) FACTS :-

(3.) The accused claimed that he has been falsely implicated in the present case. The defence advocate argued before us that the accused was in drunken condition, there was scuffle. The deceased fell on Babhool tree and suffered abdomenal injury.