KULAPPA VITHAL TELI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Through this Appeal, the appellant i.e. original accused has challenged the judgment and order dated 31st August, 2005 passed by the learned 1st Ad-hoc Additional Sessions Judge, Solapur in Sessions Case No.79 of 2005. 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.2000/-in default R.I. for six months.

(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.