STATE OF MAHARASHTRA Vs. SHANKAR DYANDEO PATIL

JUDGEMENT

(1.) By this appeal the State takes exception to the judgment and order dated 16th December, 2002, in Sessions Case No.183 of 2000, passed by the learned Ad-hoc Additional Sessions Judge, Karad, whereby the accused - respondents herein came to be acquitted of the offences punishable under Sections 302, 324, 323 and 506 read with 34 of the Indian Penal Code , 1860 (" IPC ").

(2.) The background facts leading to this appeal can be stated, in brief, as under:

(3.) Being aggrieved the State is in appeal.