STATE OF MAHARASHTRA Vs. APPASO RAMCHANDRA SHELKE

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 18th November, 2000, passed by the learned Additional Sessions Judge, Kolhapur, in Sessions Case No.146 of 1999, whereby the accused - respondent nos.1, 2 and 3 herein were acquitted of the offences punishable under Sections 302, 323 and 504 read with 34 of the Indian Penal Code, 1860 ('the Penal Code').

(2.) Shorn of superfuities the background facts leading to this appeal can be stated as under:

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