(1.) The Appellant/State has preferred this Appeal against the judgment and order dtd. 15/03/2001 passed by the learned Sessions Judge, Sindhudurg-Oros acquitting the Respondents - original Accused Nos.1 and 2 of the offences punishable under Ss. 302 r/w 34 and 504 and 506 (2) of the Indian Penal Code (For short "IPC").
(2.) The prosecution case, in nutshell, is as under :-
(3.) Thereafter the police went to the spot and prepared the inquest report, the spot panchanama was also prepared, the stone and soil, soil mixed with blood and the articles were seized. The dead body was sent to the hospital for post mortem. The Medical officer of PHC Kadaval conducted the post mortem on the dead body of deceased and noticed that the deceased died due to the injuries on his person. The clothes of deceased were seized. The accused No.1 was arrested on 18/01/2000 and clothes on his person i.e. Articles 6 and 7 were attached. The clothes were stained with blood. The seized articles were sent to C.A. Pune.
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