STATE OF MAHARASHTRA Vs. BHAUSAHEB EKANTH PAWAR

JUDGEMENT

(1.) The present appeal is filed by the appellant-State of Maharashtra, challenging the judgment and order dated 11.6.1990, rendered by the learned Sessions Judge, Beed in Sessions Case No. 53 of 1989, thereby acquitting the respondents of the charges for offences punishable under Sections 302, 201 r.w. 34 of I.P. C.

(2.) Brief facts of the case are as under:-

(3.) Charges for offences punishable under Sections 302 r.w. 34 of I.P.C. and under section 201 were framed against the accused, who pleaded not guilty by contending their innocence.