STATE OF MAHARASHTRA Vs. TASLIMODDIN YUSUFODDIN KAZI

JUDGEMENT

(1.) BY the present appeal, the appellant - State challenges the judgment and order passed by the learned Ad -hoc Additional Sessions Judge, Pusad in Sessions Case No. 25/2005 thereby acquitting the accused/respondent herein of the offences punishable under Sections 498 -A and 302 of the Indian Penal Code.

(2.) THE prosecution case can be summarized as follow :

(3.) THE necessary formalities of the investigation were conducted. The dead body of the victim was referred to the Autopsy Surgeon. Statements of some witnesses were recorded. The learned Sessions Judge on appreciation of the evidence arrived at a conclusion that the evidence brought before the Court by the prosecution was not sufficient enough to convict the accused and finding that the prosecution failed to prove its charges against the accused beyond reasonable doubt and the accused was entitled for benefit of doubt. In the result, the learned Additional Sessions Judge, Pusad acquitted the accused.