STATE OF MAHARASHTRA Vs. FLORA SANTUNO KUTINO

JUDGEMENT

(1.) Heard learned APP Mr.Pol for the State - Appellant and, learned advocate Mr.Ingawale for the Accused - Respondents.

(2.) This appeal is filed by the State challenging the judgment dated 28.08.1989 of the IIIrd Addl.Sessions Judge, Kolhapur by which the learned Addl.Sessions Judge acquitted all the accused of the offences under Sections 318, 176, 201 r/w 34 and of the offences under sections 304, 315, 314, 316 r/w 34 of the Indian Penal Code. By the said judgment accused No.1 was also acquitted under Section 376 of the Indian Penal Code.

(3.) The prosecution case, in brief, is as under :-