STATE OF MAHARASHTRA Vs. BALAJI NAMDEO SHINDE

JUDGEMENT

(1.) THOUGH the matter was kept for service of notice on the sole respondent, notice is not served. There is no need to hear the respondents accused at this stage.

(2.) LEARNED APP allowed to argue for grant of leave to appeal. The appeal is filed against the judgment and order of acquittal passed by the Sessions Judge, Osmanabad in Sessions Case No.16 of 2012.

(3.) HEARD learned APP. Perused the record which includes PM report. Death took place due to head injury. She was cohabiting with the respondent at the relevant time and so called incident took place inside the matrimonial house.