STATE OF MAHARASHTRA Vs. APPASAHEB BALAJEE PARKHE

JUDGEMENT

(1.) By this appeal under Section 378 (1)(iii) of the Code of Criminal Procedure, 1973, the appellant State is challenging the judgment and order dated 29.4.1995 passed by the learned Additional Sessions Judge, Ahmednagar, in Sessions Case No.254/1994 thereby acquitting respondents / accused of the offences punishable u/ss.302, 498A and 304B r/w 34 of the Indian Penal Code.

(2.) Facts leading to the prosecution of respondents accused can be summarized thus:

(3.) As the offence punishable u/s 302 of the Indian Penal Code is exclusively triable by the Court of Sessions, the learned Judicial Magistrate, First Class, Shrirampur, committed the case to Sessions Court, Ahmednagar.