RAHUL SHRIDHAR WAGHMARE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The present application is filed by the applicant/accused, who is chargesheeted for committing an offence punishable under Sec. 304 read with Sec. 34 of the Indian Penal Code [for short, "the I.P.C."]. By way of present application, the applicant is seeking discharged from the prosecution i.e. Sessions Trial No. 110 of 2009 pending on the file of 1st Adhoc Additional Sessions Judge, Wardha.

(3.) The facts as are necessary for deciding the present proceedings are, as under : -