THE STATE OF MAHARASHTRA Vs. INDRALAL NANUMAL MAKHIJI

JUDGEMENT

(1.) This is a State appeal against acquittal accompanied by revision application of the complainant, both against the Judgment and order of acquittal rendered in Sessions Trial No.152 of 2003.

(2.) The accused were tried for commission of offence under Section 307, 324 read with Section 34 of the Indian Penal Code.

(3.) Perused the record.