STATE OF MAHARASHTRA Vs. RAJENDRA

JUDGEMENT

(1.) By the present appeal filed by the appellant State, the appellant has taken the exception to the judgment and order of acquittal dated 16th September, 1992 rendered by the learned Additional Sessions Judge, Greater Bombay, in Sessions Case No. 635 of 1989, thereby acquitting the respondent accused for the offence punishable under section 302 of Indian Penal Code. The facts, in brief, which gave rise to the present appeal are as under:-

(2.) Accordingly, the learned Additional Sessions Judge, Greater Bombay, framed the charge against the accused on 27th July, 1992 (Exh.-A) for the offence punishable under section 302 of Indian Penal Code, however, the accused pleaded not guilty to the said charge and claimed to be tried.

(3.) To substantiate the charges levelled against the accused, the prosecution has examined as many as 15 witnesses as mentioned below:-