STATE OF MAHARASHTRA Vs. VIJAY DATTATRAYA KOLHE

JUDGEMENT

(1.) This appeal has been directed under Section 378(1) of Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C."), against the judgment and order dated 26-12-2002 passed by the learned IInd Ad-hoc Additional Sessions Judge, Ahmednagar in Sessions Case No.230 of 1999, whereby acquitted all the five accused for the offences punishable under Sections 498-A, 304-B and 306 read with Section 34 of Indian Penal Code (hereinafter referred to as "I.P.C.")

(2.) Facts giving rise to present appeal in nutshell are as under :

(3.) Heard Mr. R. V. Dasalkar, learned APP for State and Mr. Amol Joshi, learned advocate for respondents No. 1, 2, 4 and 5.