LAWS(BOM)-2017-7-23

STATE OF MAHARASHTRA Vs. DASHRATH S/O VISHWANATH

Decided On July 07, 2017
STATE OF MAHARASHTRA Appellant
V/S
Dashrath S/O Vishwanath Respondents

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 30th October, 2000, passed by the Additional Sessions Judge, Ambajogai, Dist.Beed in Sessions Case No. 24 of 1999, thereby acquitting respondent nos.1 to 3 (original accused nos. 1 to 3) from the offence punishable under Sections 394, 302, 307 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 394, 302, 307 read with 34 of the I.P. Code. Hence this Appeal by the State.