STATE OF MAHARASHTRA Vs. EJAJ BABULAL DESHMUKH

JUDGEMENT

(1.) State has filed the present appeal against the judgment of acquittal passed by learned Additional Sessions Judge, Akola in Sessions Trial No. 50/2011.

(2.) The case of the prosecution/State against the respondents/accused can be summarized as under.

(3.) Heard learned Additional Public Prosecutor Shri Pathan for the State/appellant. He has pointed out dying declaration. Learned Additional Public Prosecutor has submitted that respondent poured kerosene and set deceased on fire, therefore, prayed to allow the appeal.