AJAY VISHNUPANT UDGIRI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) None appears for the appellant. Perused the impugned judgment and order.

(2.) The accused were charged for the offences punishable under section 302 read with section 34 of the Indian Penal Code and section 135 of the Bombay Police Act.

(3.) At the end of the trial the appellant accused is convicted for the offence punishable under Section 304 of the Indian Penal Code. It is seen from the record that Accused no.2 is acquitted.