STATE OF MAHARASHTRA Vs. NINA TRAMBAK TADAS

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 9th May, 1995, passed by the learned 3rd Additional Sessions Judge, Jalgaon, in Sessions Case No. 338 of 1994, thereby acquitting the respondent/accused of the offences punishable under Sections 302 and 307 of the Indian Penal Code, 1860 ("the IPC" for the sake of brevity).

(2.) Facts projected from police report leading to the prosecution of the respondent/accused can be summarized thus :-

(3.) According to the prosecution case, part of this incident was also witnessed by PW-6 Madhavsing Vijaysing Patil, Police Patil, PW-7 Ravindra Ramdas More, Police Constable, (PW-8) Govind Khadse who, at the relevant time were sitting in the Gram Panchayat office for having tea. They rushed to the spot of the incident, saw Gajanan Tadas lying on the ground with bleeding injury and respondent/accused Neena Tadas running away from the spot holding knife in his hand. PW-6 Madhavsingh Patil and PW-7 Ravindra More, police Constable, then chased respondent/accused Neena Tadas and apprehended him at his house. He was then brought back to the office of the Gram Panchayat. PW-6 Madhavsingh Patil informed Bodwad Police Station about the incident telephonically.