(1.) This Appeal is filed by the appellant-State, challenging the judgment and order of acquittal passed by the Additional Sessions Judge, Ambajogai, dated 18th June, 2001 in Sessions Case No.98/1999.
(2.) The prosecution case in nutshell is as under:
(3.) Janardhan Hariba Dhakne i.e. accused no.4 was to purchase the said land bearing Gat No.31. However, as the deceased Hanumant has taken leading part for purchasing the said land by Angad [PW-7], the accused no.4 Janardhan and his sons were giving threat of killing to the deceased Hanumant. Accused no. 4 Janardhan, accused no.1 Vyankati and accused no.2 Bankati were always asking deceased Hanumant to sell the said land [from Gat No.31] to them, otherwise they threatened to kill him. However, the deceased Hanumant and Angad [PW-7], were not ready to sell the said land to the accused. Hence, the accused were having grudge against the deceased Hanumant.
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