KESHAV Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE Appellant/ original accused has preferred this appeal against the judgment and order dated 30th March, 2012 passed by the learned Additional Sessions Judge, Ahmedpur in Sessions Case No. 75 of 2011 (New), 32 of 2010 (Old). By the said judgment and order the learned Additional Sessions Judge convicted and sentenced the accused/ appellant as under:

(2.) FOR the sake of convenience we shall refer the Appellant as he was referred before the trial court i.e. original accused. The prosecution case briefly stated is as under:

(3.) CHARGE was framed against the Appellant/ accused under sections 302, 201 and 392 IPC. Appellant pleaded not guilty to the charge and claimed to be tried. His defence was of total denial and false implication. He raised the defence that he was called by Swami Kishan Jadhav and Balaji Nagargoje to Pune. At Pune he alighted from bus at Chandan Nagar. He was then called at Bhosari. He went to Bhosari where police arrested him and brought to Ahmedpur Police Station.