AKASH RUSHIKUMAR TEKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present appeal has been filed challenging the acquittal of the original accused nos.1 to 4 from the offence punishable under Sec. 307 of the Indian Penal Code (IPC). We would like to reproduce prayer clause 'C' for better understanding of the challenge.

(2.) Present appellant is the original informant who can be said to be the "victim" within the definition of Sec. 2(wa) of the Code of Criminal Procedure (Cr.P.C.).

(3.) Heard learned Advocate for the appellant, learned APP for the respondent no.1-State and learned Advocate for respondent nos.2 to 5.