STATE OF MAHARASHTRA Vs. KAUSALAYABAI RAMNATH DAYAMA

JUDGEMENT

(1.) The applicant-State of Maharashtra has challenged the judgment and order dated 19.11.1991 passed by the learned Additional Sessions Judge, Pune in Sessions Case No. 290 of 1991. By the said judgment and order, the learned Sessions Judge acquitted the respondent - orig. accused under Section 306 of Indian Penal Code.

(2.) The prosecution case, briefly stated, is as under :-

(3.) On the basis of the dying declarations of Kalpana, offence came to be registered under .(3). Section 498-A & 306 of IPC against the accused. After completion of investigation, the case was committed to the Court of Sessions.