STATE OF MAHARASHTRA Vs. VIJAY BHIKAJI KARPE

JUDGEMENT

(1.) The State is aggrieved by judgment and order rendered by Additional Sessions Judge, Ahmednagar on 28.2.1992, in Sessions Case No.349 of 1990. At the conclusion of the trial, present respondents, who were the three accused before the court and who were tried for an offence punishable under section 302 read with 34 of Indian Penal Code, were held not guilty and acquitted of the charges.

(2.) The prosecution story can be summed up as follows;

(3.) It appears that both the parties lodged complaints against each other. Present Sessions Case and Appeal are culmination of CR No.169 of 1990 registered with Sangamner Taluka Police Station, whereas complaint filed by Vaibhav against deceased and others was registered as CR No.170 of 1990. The first one (Exh.51) appears to have been registered at 12.00 hours and the second one (Exh.54) at 12.15 hours.