STATE OF MAHARASHTRA Vs. SHIVAJI NARAYAN SURYAVANSHI

JUDGEMENT

(1.) BY means of this appeal preferred under Section 378(1) Cr.P.C. the appellant has impugned the judgment and order dated 24.8.1983 passed by the Additional Sessions Judge, Pune, in Sessions Case No. 123/1983 acquitting the respondents for offences punishable under Sections 302 and 342 IPC r/w 34 IPC.

(2.) THE evidence on record is that after Manda had been burnt, the respondent -Shivaji took her in a rickshaw to Sasoon Hospital, Pune, where at 7.15 a.m., same day, P.W. 16 Dr. Bhagwat Murade medically examined her. He found that she had suffered 73% burns and was accompanied by her husband.