STATE OF MAHARASHTRA Vs. AMAR DNYANESHWAR DHAKE

JUDGEMENT

(1.) This Appeal is filed by the State challenging the judgment and order of acquittal dated 1st June, 2002 passed in Sessions Case No. 234 of 2001 by 11th Additional Sessions Judge, Pune, for the offence punishable under Section 302 read with 34 of the Indian Penal Code 1860 ( for short "IPC").

(2.) It is the case of the prosecution that:

(3.) The record would reveal that PW-10 PI-Mallikarjun Bhagwan Apune, investigating officer, visited the place of occurrence and prepared spot panchanama, recorded statements of witnesses, sent blood samples of the accused to the Forensic Science Laboratory and other articles including wooden log and koyata. After completion of investigation and having received Chemical Analyzer Report, he forwarded the chargesheet against the accused.