AJAY ARJUN MANJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is preferred by the appellant-original accused against the judgment and order dated 1.3.2012 passed by the learned Additional Sessions Judge, Pune in Sessions Case No. 578 of 2010. By the said judgment and order, the learned Session Judge convicted the appellant for the offence punishable under Section 302 of IPC and sentenced him to suffer imprisonment for life and fine of Rs. 500/-, in default, R.I. for three months.

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

(3.) Charge came to be framed against the appellant - original accused under Section 302 of IPC. The appellant pleaded not guilty to the said charge and claimed to be tried. His defence was 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 paragraph 1 above, hence, this appeal.