STATE OF MAHARASHTRA Vs. SUKHDEO SITARAM AMALE

JUDGEMENT

(1.) This appeal is filed by the State challenging the judgment and order of acquittal dated 16th September, 1999 passed by the Additional Sessions Judge, Shrirampur in Sessions Case No. 33 of 1997, thereby acquitting the respondent i.e. original accused for the offences punishable under Section 302 of Indian Penal Code (for short "I.P.C.").

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

(3.) After recording the evidence and conducting full fledged trial, the trial Court acquitted the respondent - accused for the offence punishable under section 302 of the I.P.C. Hence this Appeal by the State.