STATE OF MAHARASHTRA Vs. DATTATRAYA KESHAV PATIL

JUDGEMENT

(1.) THE Respondent was tried in the Court of Additional Sessions Judge, Sangli at Sangli in Sessions Case No.46 of 1983, for an offence punishable under section 302 I.P.C. By his judgment and order dated 20th September, 1983, the learned Additional Sessions Judge, Sangli acquitted the accused of the said charge. Being aggrieved, by the said judgment and order of acquittal the Appellant-State of Maharashtra has approached this Court by way of this Appeal.

(2.) BRIEFLY stated at the trial the case of the prosecution was as under :

(3.) AS stated above, it is the said judgment and order of acquittal which is impugned in the present appeal.