THE STATE OF MAHARASHTRA Vs. BALASAHEB RANGARAO PATIL

JUDGEMENT

(1.) The appellant State of Maharashtra has preferred this appeal against the judgment and order dated 12.11.1993, passed by the Vth Additional Sessions Judge, Kolhapur, in Sessions Case No. 20 of 1990. By the said judgment and order, the learned Sessions Judge acquitted respondent original accused of the offences under Sections 498-A and 304-B of Indian Penal Code. Prosecution case briefly stated is as under:--

(2.) We have heard learned APP for the appellant State and Advocate Mr. Prashant Raul, for the respondent. After carefully considering their submissions, judgment and order passed by the learned Sessions Judge and the evidence in this case, for the below mentioned reasons, we are of the opinion that the view taken by the learned Sessions Judge is a reasonable and possible view and it is not necessary to interfere with the same.

(3.) To set aside acquittal, learned APP has placed reliance on the evidence of P.W. 1 Ravindra, P.W. 2 Shalini and P.W.5 Mohan. P.W.1 Ravindra and P.W.5 Mohan are the brothers of deceased Shobha. P.W.2 Shalini was the maternal aunt of Shobha.