STATE OF MAHARASHTRA Vs. YUORAJ JAGANNATH CHOUDHARI

JUDGEMENT

(1.) This appeal takes exception to acquittal of the respondents recorded by the learned Sessions Judge, Wardha, for offences punishable under sections 302 and 201 read with section 34 of the Penal Code.

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

(3.) Deceased Baba Pathade was the son of Rajarm Pathade. Rajaram had another son by name Ganesh. Rajaram had been allotted five acres of land. He wanted to sell it to one More, brother-in-law of accused No. 1 Yuoraj. Wife of ganesh, son of Rajaram, expressed willingness to purchase this land. This led to cancellation of agreement to sell in favour of More, brother-in-law of accused no. 1. Hence, accused No. 1 had a grudge against Rajaram and his family.