STATE OF MAHARASHTRA Vs. BALASAHIB BABURAO SHINDE

JUDGEMENT

(1.) TAKING exception to respondent's acquittal by learned Additional Sessions Judge, Nashik for an offence punishable under section 302 of the Indian Penal Code, State has appealed.

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

(3.) THE learned Judicial Magistrate, First Class, Nashik Road, committed the case to the Court of Sessions Judge, Nashik where it was assigned to the Additional Sessions Judge. The learned Additional Sessions Judge framed charge of offence punishable under section 302 of the Indian Penal Code to which the accused pleaded not guilty and claimed to be tried.