STATE OF MAHARASHTRA Vs. SHRIPATI GOVINDA VARAPE

JUDGEMENT

(1.) Taking exception to acquittal of the respondents for offences of murder, inflicting grievous and simple hurts and provocation to commit breach of public peace punishable under sections 302, 326, 323 and 504 read with section 34 of the Penal Code, the State has appealed.

(2.) The facts which led to the prosecution of respondents are as under :-

(3.) Ramchandra Sawant and his sons jointly cultivate land at a place known as Darewadi within the precincts of village Kotoli, Taluka Panhala, District: kolhapur. The land bearing Gat No. 1047 has some other sharers in addition to Ramchandra's family. Adjacent land Gat No. 684 also has five sharers. Share of one Pandit Ganpati Mane was purchased by Pandurang son of ramchandra alongwith Dattu Varape father of accused No. 2 - Krishna about three years prior to the incident.