(1.) This Criminal Appeal is filed by the Appellant State, challenging the Judgment and Order dated 10.01.2014 passed by the Additional Sessions Judge, Sangamner in Sessions Case No.25/2012, thereby acquitting the accused for the offence punishable under Section 302 of I.P. Code.
(2.) Complainant Manisha Bharat Bhutambare, resident at village Pavaldara, Taluka Parner, District Ahmednagar, lodged a complaint at Exhibit-11 on 21.12.2011 before Ghargaon Police Station, alleging that, her mother was deserted by her father. Therefore, her mother was residing at village Ghargaon-Shelkewadi along with grandmother of complainant. Since last 2-3 Years prior to the incident, her mother was residing along with accused at village Kelewadi, as there were illicit relations in between them.
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