GULABSING SURESHSING SISODIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) For the reasons to be recorded separately, the following order is passed:

(2.) The appeal is allowed. The judgment and order of the learned Additional Sessions Judge, Nandurbar dated 28th April, 2016 delivered in Sessions Case No.14 of 2011, is hereby quashed and set aside. The Appellant stands acquitted of the offence punishable under Section 302 of the Indian Penal Code. He is to be released forthwith from jail. Bail bond of Rs.15,000/- with one surety is to be obtained from as provided in Section 437 of the Code of Criminal Procedure. Fine amount, if any, deposited by him, is to be returned to him. Authenticated copy is allowed.