RAMKRISHNA AND OTHERS Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present appeal is filed by the State challenging judgment of acquittal of accused/respondents in Sessions Case No. 118/1997 passed by learned Adhoc Additional Sessions Judge, Chandrapur.

(3.) Heard learned Additional Public Prosecutor Shri Patil for the State/appellant. He has submitted that dying declarations show that accused no. 1 poured kerosene on Gayatri and set her on fire. Learned Additional Public Prosecutor has submitted that P. W. 2, P. W. 3 and P. W. 5 have stated about the illtreatment. At last, learned Additional Public Prosecutor submitted that appeal be allowed and respondents be convicted for the offences charged against them.

(4.) None appeared for the respondents/accused.