STATE OF MAHARASHTRA Vs. DHONDIBA RAVAJI BHANDALKAR

JUDGEMENT

(1.) Being aggrieved by the Judgment and order dated 29.7.1995 passed by the Addl. Sessions Judge, Pune, in Sessions Case No.535 of 1992, the State has filed the present appeal.

(2.) The respondents herein were acquitted by the Sessions Court of the offences punishable under Sections 147, 148, 149, 302, 326 read with Section 34 of the Indian Penal Code.

(3.) The facts of the case, in a nutshell, are as follows :-