STATE OF MAHARASHTRA Vs. CHHABILAL HILAL PATIL

JUDGEMENT

(1.) Perused. Heard learned respective Counsel for the parties.

(2.) The challenge in this appeal is to the judgment and order passed by the learned Sessions Judge, Dhule in Sessions Case No. 165 of 1990 on 30.1.1991, thereby acquit-ting accused Nos. 1 and 2 from the offences punishable under sections 302 and 201 r/w section 34 of the Indian Penal Code.

(3.) The factual matrix, briefly stated, are as follows :-