STATE OF MAHARASHTRA Vs. VIJAY TUKARAM JADHAV

JUDGEMENT

(1.) Heard learned APP Shri Dabke and learned Advocate Mrs. Vrushali Raje for the Respondents appointed by the Court.

(2.) Both these Respondents were acquitted by the Court of the JMFC, Solapur on 15/06/2010 for the offence punishable under Ss. 324, 504, 506 read with Sec. 34 of the Indian Penal Code and under Sec. 4 (25) of Indian Arms Act and under Ss. 37(1), 135 of Bombay Police Act.

(3.) On the point of incident, here were three eye witnesses. They are as follows:-