KALIDAS DAGADU DAMBARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The accused were charged for commission of offence under section 302 read with section 34 of the Indian Penal Code.

(2.) It is alleged that accused persons committed criminal trespass by entering into the land Gat No. 340 with intention to intimidate, insult or annoy the complainant Vasant Rangnath Pawar and gave provocation to deceased Namdeo Pawar and ultimately assaulted him by handle of the Axe.

(3.) None present for the appellants. Heard learned APP. Perused the record.