SADASHIV DHONDIRAM PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal arises from the Judgment and Order passed by the High Court of Judicature at Bombay dtd. 3/7/2015 in Criminal Appeal No.70/94 by which the High Court allowed the acquittal appeal filed by the State of Maharashtra and thereby set aside the Judgment of the Additional Sessions Judge, Kolhapur dtd. 13/7/1993 in Sessions Case No.48/91 acquitting the appellant - herein (original accused) for the offence punishable under Ss. 302 and 201 respectively of the Indian Penal Code (for short, the "IPC").

(2.) The case of the prosecution may be summarized as under:-

(3.) In such circumstances, the maternal uncle of the deceased by name - Yashwant Ganpati Patil (PW 5) went to the house of Village Police Patial by name Mr. Vasant Dattu Bhosale & informed him that his niece had gone missing.