STATE OF MAHARASHTRA Vs. SOMA LAXMAN NIKAM

JUDGEMENT

(1.) This Appeal is filed by the State, challenging the Judgment and Order of acquittal dated 25.09.1995 passed by the 4th Additional Sessions Judge, Jalgaon in Sessions Case No. 124 of 1992, thereby acquitting the accused for the offence punishable under Section 302 of the Indian Penal Code.

(2.) The case of the prosecution, in brief, is as under:

(3.) The prosecution examined 12 witnesses. The dying declarations are at Exhibit-28 and Exhibit-35. Exhibit-28 is recorded by PW-9, Police Head Constable. Exhibit-35 is recorded by the Executive Magistrate, Bhusawal.