STATE OF MAHARASHTRA Vs. VISHNU CHAMPATRAO NAKSHINE

JUDGEMENT

(1.) Vexed by the respondents acquittal recorded by the learned 2nd Additional Sessions Judge, Wardha, for offences punishable under Section 498-A and 307 read with Section 34 of the Penal Code, the State has preferred this appeal.

(2.) Facts, which led to prosecution of the respondents, are as under :

(3.) In course of investigation, police performed panchanama of spot, secured medical certificates of Mala, recorded statements of witnesses and arrested and charge-sheeted the accused before the learned Judicial Magistrate First Class, Hinganghat, who committed the case to the Court of Sessions at Wardha.