MACHHINDRA UKANDI SURYAWANSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appeal stands allowed.

(2.) The conviction awarded to the appellant by learned Additional Sessions Judge, Aurangabad in Sessions Case No.393 of 2009 on 25/8/2016 after holding him guilty of committing offence under Sec. 302 and 201 of Indian Penal Code stands quashed and set 917-apeal-38-2017 aside.

(3.) The appellant - Machhindra Ukandi Suryawanshi stands acquitted of the offence punishable under Ss. 302 and 201 of Indian Penal Code.