(1.) This is an Appeal preferred by the State against the order of acquittal dated 30th September, 1999 of the Respondents from the offences punishable under Section 302 read with Section 34 of the Indian Penal Code ( "IPC ") in Sessions Case No.367 of 1997 passed by learned Additional Sessions Judge, Pune.
(2.) The case of the prosecution is stated as under :-
(3.) Being aggrieved and dissatisfed by the aforesaid Judgment and Order dated 30th September, 1999, the AppellantState of Maharashtra is in Appeal.