STATE OF MAHARASHTRA THROUGH POLICE STATION OFFICER, POLICE STATION, YAVATMAL (CITY) Vs. DHANRAJ BANDUJI SUKHDEVE

JUDGEMENT

(1.) The State of Maharashtra taken exception to the decision of acquittal of accused persons in Session Case No. 61/2008 passed by Adhoc Additional Sessions Judge, Yavatmal dated 29-11-2008.

(2.) The case of the prosecution (State/appellant) against the accused/respondents is as under.

(3.) Heard learned Additional Public Prosecutor Shri S. J. Kadu for the State/appellant. He has submitted that evidence of parents of deceased is well corroborated by dying declaration, Exhibit Nos. 33 and 51. Learned trial Court not considered evidence properly and wrongly acquitted both the accused, at last, prayed to allow the appeal and convict the accused for the offence charged against them.