(1.) By this Appeal, the State has challenged the Judgment and order dated 13-11-2002 delivered by the learned II Adhoc Additional Sessions Judge, Nanded in Sessions Case No.90 of 2002. Vide the said Judgment, the trial Court has acquitted all the three accused from the charge of having committed an offence punishable under Section 302 read with Section 34 of the Indian Penal Code, 1860 (hereinafter referred to as the 'I.P.C.').
(2.) On 22-03-2005, this Court had passed the following order :
(3.) As such, this appeal challenging the acquittal of these three accused, has been dismissed as against two accused who were the father-in-law and mother-in-law of the deceased.
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