MACHINDRA Vs. SAJJAN GALPHA RANKHAMB

JUDGEMENT

(1.) The instant appeal is directed against the judgment and order dated 24th Feb., 2011 passed by the High Court of Judicature of Bombay, Bench at Aurangabad, in Criminal Appeal No.333 of 2010, whereby the High Court while allowing the appeal of respondent Nos.1 & 2 herein, set-aside the judgment and order of conviction and sentence dated 24.08.2010 passed by learned Sessions Judge, Osmanabad, and acquitted them of the offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code (for short "IPC").

(2.) Brief facts necessary for disposal of the present appeal are as follows:

(3.) Being aggrieved by the judgment and order of conviction and sentence passed by the learned Sessions Judge, Osmanabad, the accused respondents preferred Criminal Appeal No.333 of 2010 before the High Court of Judicature of Bombay, Bench at Aurangabad. The High Court allowed the said appeal, set- aside the judgment and order of conviction and sentence dated 24.08.2010 passed by learned Sessions Judge, Osmanabad, and acquitted respondent Nos.1 & 2 of the offence punishable under Sec. 302 read with Sec. 34 of IPC. Hence, the present appeal by the father of the deceased who is the complainant in this case.