THE STATE OF MAHARASHTRA Vs. SURESH GANESH JADHAV

JUDGEMENT

(1.) Appellant / State of Maharashtra has preferred this appeal against the judgment and order dated 3rd February, 1996 passed by the learned Additional Sessions Judge, Jalna in Sessions Case No. 154 of 1991. By the said judgment and order learned Additional Sessions Judge acquitted the sole Accused of the offence punishable under Section 302 of the Indian Penal Code.

(2.) For the sake of convenience, we shall refer the Respondent as Accused as he was referred before the Trial Court.

(3.) Facts as are necessary for deciding the present appeal may be stated as follows: