STATE OF MAHARASHTRA Vs. KRISHINARAO PAIKUJI MESHRAM

JUDGEMENT

(1.) THE above Criminal Appeal as well as the Criminal Revision Application, are both directed against judgment and order dated 01/01/1998 of acquittal of the respondent, i.e. the accused, in Sessions Trial No.93/94.

(2.) THE accused was tried on a single charge, framed under Section 302 of the Indian Penal Code (for short, "I.P.C."), for having caused the death of his wife Kokila, intentionally or knowingly by attacking her with an axe on her neck.

(3.) THE State has filed the Criminal Appeal whereas Shri Sudhakar Khade, who claims to be the husband of the deceased Kokila, has filed the Criminal Revision Application.