THE STATE OF MAHARASHTRA Vs. SATISH TRIMBAK RASAL

JUDGEMENT

(1.) This is an appeal by the State challenging the judgment dated 21.7.2001 passed in Sessions Case No.12/2001 by learned II Additional Sessions Judge, Osmanabad of acquittal of the four respondents prosecuted for committing murder of father of accused no.1 Satish and husband of accused no.2 Indubai.

(2.) The facts as per F.I.R. may be stated as follows :

(3.) Mr P.G. Borade, learned A.P.P. for the State has taken us through the evidence on record. He stated that there is convincing evidence as follows :