STATE OF MAHARASHTRA Vs. VIMALBAI NAMDEO KAND

JUDGEMENT

(1.) Being aggrieved by the judgment and order passed by the 06th Ad-hoc Additional Sessions Judge, Pune in Sessions Case No. 538/2002, dtd. 12nd November, 2003, whereby respondents herein (Original Accused) were acquitted of the charges for committing offences punishable under Ss. 302, 498A read with Sec. 34 of the IPC (for short "IPC"), the present Criminal Appeal is preferred by the Appellant - State of Maharashtra.

(2.) Heard learned APP, Mr A.R. Patil, for the Appellant - State and Mr J.S. Yadav, appearing for the Respondents.

(3.) It may not be out of place to state at the outset that case of the prosecution IS largely based on dying declaration.