BITTU DOMILAL GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed by the appellant - original accused against the judgment and order dated 7.9.2010 passed by the learned Additional Sessions Judge, Vasai in Sessions Case No. 295 of 2007. By the said judgment and order, the learned Sessions Judge convicted the appellant under Section 302 of IPC and sentenced him to RI for life and to pay a fine of Rs. 1000/- in default R.I. for two months.

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

(3.) Charge came to be framed against the appellant under section 302 of IPC. The appellant pleaded guilty to the said charge and claimed to be tried. The defence of the appellant is that of total denial and false implication. After going through the evidence adduced in this case, the learned Sessions Judge convicted and sentenced the appellant as stated in para 1 above. Hence, this appeal.