STATE OF MAHARASHTRA Vs. JANARDAN KRISHNA BHOIR

JUDGEMENT

(1.) SINCE this appeal and the said Criminal Revision Application arise out of the same judgment and order, they are being disposed off by a common judgment.

(2.) THE appellant aggrieved by judgment and order dated 3rd September 1982 passed by the Sessions Judge of Raigad, Alibag, in Sessions Case No.9 of 1981, acquitting the Respondents under Section 302 read with 34 of I. P. C. , has come up in appeal before us. Criminal Revision Application No.474 of 1982 has been preferred by the father of the deceased and another against the said acquittal of the respondents.

(3.) THE F. I. R. of the incident was lodged by Hiraji at Uran Municipal Dispensary. THE F. I. R. is at Exhibit-8. It was recorded by PSI Bhaskar Bhangale P. W.-9.