STATE OF MAHARASHTRA Vs. SHAIKH SINKANDAR ISAMODDIN

JUDGEMENT

(1.) This Appeal is filed by the Appellant - State, challenging the Judgment and Order of acquittal dated 30.11.1995 passed by the 2nd Additional Sessions Judge, Osmanabad in Sessions Case No. 74 of 1993, thereby acquitting the respondent for the offences punishable under Section 498A, 304B and 306 of the I.P. Code.

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

(3.) The trial Court framed following charge :