STATE OF MAHARASHTRA Vs. KALAPPA DAMANNA KAMBLE

JUDGEMENT

(1.) AGGRIEVED by the acquittal of respondents of offences punishable under sections 302, 326, 323, 504 read with section 34 of the Penal Code, by the learned Additional Sessions Judge, Gadhinghlaj, State has appealed.

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

(3.) IN course of investigation, police caused post-mortem examination to be conducted on the body of Vaiju, after inquest was done. They recorded statement of witnesses, seized incriminating articles and, on completion of investigation, sent the charge-sheet to the Judicial Magistrate, First Class Chandgad, District Kolhapur. The learned Additional Sessions Judge, Gadhinglaj framed a charge of offence punishable under sections 302, 326, 323, 504 read with section 34 of the Penal Code against all the respondents. They pleaded not guilty and hence were put on trial.