STATE OF MAHARASHTRA Vs. SHARAD RAMDAS SHELAR

JUDGEMENT

(1.) The Appellant, State of Maharashtra, has preferred present Appeal under Section 378(1) of the Code of Criminal Procedure. 1973 (for short, 'the Cr.P.C.'), impugning the Judgment and Order dated 7th May, 2012 passed by the learned Additional Sessions Judge-2, Niphad, District Nashik in Sessions Case No.24 of 2010, acquitting the Respondents from the offence punishable under Section 498-A, 306 read with Section 34 of the Indian Penal Code (for short, 'the IPC').

(2.) Heard Mr. Hulke, learned APP for the Appellant and Mr. Amey Deshpande, learned counsel for the Respondents. Perused the entire record.

(3.) The prosecution case in brief is as under:-