THE STATE OF MAHARASHTRA Vs. GANESH

JUDGEMENT

(1.) This is an appeal against acquittal.

(2.) The respondent (accused) was charged for patricide. Trial ended in acquittal. State is aggrieved by the same.

(3.) Heard arguments. Learned A.P.P. Mrs. T. D. Khade argued on behalf of the State whereas learned Advocate Shri R. M. Daga argued on behalf of the accused.