STATE OF MAHARASHTRA Vs. KASHINATH ANANDRAO GUNJAL

JUDGEMENT

(1.) The Appellant-State has preferred this Appeal against the judgment and order dated 3rd July, 2000 passed by the learned 8th Additional Sessions Judge, Pune in Sessions Case No. 440 of 1999 thereby acquitting the Respondent - Accused for the offence punishable under Section 302 of the Indian Penal Code (for short "IPC").

(2.) The case of the prosecution, in brief, can be stated thus :-

(3.) The second dying declaration of Sangita was treated as F.I.R. being Crime No. 179 of 1999 for the offence punishable under Section 306 of the IPC. The Respondent /Accused was arrested. The investigating officer completed the investigation and filed chargesheet. Since the case was triable by the Sessions Court, the same was committed to the Sessions Court. The charge was framed at exhibit 5 and after full fledged trial the Respondent -Accused has been acquitted. Hence, this Appeal filed by the State of Maharashtra.