PRABHAKAR Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) The applicant, who is the first informant, being dissatisfied with the Judgment and Order of acquittal dated 23/04/2002 passed by the learned Additional Sessions Judge, Hingoli in Session Trial No. 33/2001 for the offences punishable u/s 302 and 201 of the Indian Penal Code, is before this Court.

(2.) Heard Mr. V.M.Maney, the learned counsel for the applicant and Mr. V.P.Kadam, the learned A.P.P. for respondent No. 1 - State. Though the respondent No. 2 was served, his counsel remained absent at the time of hearing.

(3.) The prosecution case can be narrated as under :