STATE OF MAHARASHTRA Vs. DIPAK KISAN BHONGALE

JUDGEMENT

(1.) This appeal is filed by the appellant-State challenging the judgment and order dtd. 30/08/2003, passed by the Sessions Court, Satara in Sessions Case of 30 of 2003, thereby acquitting the accused for the offences punishable under Ss. 498-A and 304-B read with sec. 34 of Indian Penal Code, 1860 (for short 'IPC ').

(2.) The prosecution story in short can be summarized as under:-

(3.) An offence under sec. 498-A read with sec. 34 of the Indian Penal Code came to be registered. After completion of investigation, chargesheet came to be filed.