(1.) This Appeal is preferred by the State challenging the Judgment and order dated 19th April, 2000, passed by the Additional Sessions Judge, Parbhani in Sessions Trial No.124 of 1999, thereby acquitting original accused No.1/ Respondent - Subhash s/o Balaji Kalbande from the offence punishable under Section 498A and 302, and Section 302 read with 34 of the Indian Penal Code (in 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 all the accused i.e. accused Nos.1 to 6 from the offences with which they were charged, Hence this Appeal is preferred by the State challenging the acquittal of original accused No.1 Subhash s/o Balaji Kalbande.
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