STATE OF MAHARASHTRA Vs. CHANDRAKANT DAGDU SHERKHANE

JUDGEMENT

(1.) Being aggrieved by acquittal by the learned Additional Session judge, Solapur of all accused persons tried before him for offences punishable under sections 498-A, 304-B and 306 read with section 34 of Indian Penal Code, the State has preferred this appeal.

(2.) At the stage of admission itself, appeal as against accused Nos. l to 5 was dismissed. Appeal as against accused No. 6, chandrakant Dagadu Sherkhane the sole respondent has now been heard.

(3.) The facts which relate to the case of respondent are briefly stated as under.