THE STATE OF MAHARASHTRA Vs. MANOHAR GUNWANT GOURKAR

JUDGEMENT

(1.) The State is in appeal challenging the judgment and order dated 26.8.2008 rendered by the Assistant Sessions Judge Nagpur-3, in Sessions Trial 485 of 2007, by and under which, the respondents-accused are acquitted of offence punishable under sections 498-A, 306 and 304-B read with section 34 of the Indian Penal Code (IPC).

(2.) Heard Shri N.R. Patil, the learned Public Prosecutor for the appellant/State and Shri. Darasingh Sandhu, the learned counsel for the respondents-accused.

(3.) The case of the prosecution as is unfolded during the trial is thus: