LAWS(BOM)-2017-7-91

STATE OF MAHARASHTRA Vs. GOVARDHAN VITHAL GOVANDE

Decided On July 20, 2017
STATE OF MAHARASHTRA Appellant
V/S
Govardhan Vithal Govande Respondents

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 6th April, 2001, passed by the IInd Assistant Sessions Judge, Nanded in Sessions Case No. 188 of 1996, thereby acquitting respondent nos.1 to 4 (original accused nos. 1 to 4) from the offence punishable under Sections 498-A, 304-B and 306 read with 34 of the Indian Penal Code (for short "I.P. Code").

(2.) The prosecution case in nut-shell, is as under:-

(3.) After recording the evidence and conducting full fledged trial, the trial Court acquitted all the accused for the offence punishable under Sections 498-A, 304-B, 306 read with 34 of the I.P. Code. Hence this Appeal by the State.