DEEPAK GOVIND JIMEN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant found guilty of matricide and convicted under section 302 of the Indian Penal Code and sentenced to life imprisonment and to pay a fine of Rs.100/- has filed this appeal impugning his conviction and sentence awarded to him by the Addl. Sessions Judge, Greater Mumbai, on 12.11.1993 in Sessions Case No.943 of 1990.

(2.) THE brief facts leading to the conviction of the appellant are as follows:

(3.) THE defence of the appellant was of total denial, so far as his involvement was concerned. The death of Hansabai due to burns was not denied. After considering the entire evidence on record, the learned Addl. Sessions Judge, Greater Mumbai, convicted and sentenced the appellant as aforesaid. It is this order of conviction and sentence which is taken exception of by the appellant in this appeal.