(1.) This Appeal is filed by the State challenging the Judgment and order dated 27th Aug., 1999, passed by the Additional Sessions Judge, Biloli in Sessions Case No.6 of 1999, thereby acquitting Respondent Nos. 1 and 2/original accused Nos. 1 and 2 for the offences punishable under Sections 302 and 201 both read with Sec. 34 of the Indian Penal Code (For short "I.P. Code").
(2.) The prosecution case, in nutshell, is as under :
(3.) After recording the evidence and conducting full fledged trial, the trial Court acquitted both the accused persons from the offences with which they were charged, as stated herein above in Para 1 of the Judgment. Hence this Appeal.