HARISCHANDRA DADAJI JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Criminal Appeal No. 202 of 1993 has been filed by the Appellant who is original Accused No. 1 against the judgment and order dated 20th March 1993 passed by the learned Additional Sessions Judge, Malegaon, Dist- Nashik in Sessions Case No. 112 of 1991 thereby convicting Appellant-Accused No. 1 for the offence punishable under Section 302 of Indian Penal Code.

(2.) The Criminal Appeal No. 334 of 1993 has been filed by the State against the judgment and order dated 20th March 1993 passed by the learned Additional Sessions Judge, Malegaon, Dist- Nashik in Sessions Case No. 112 of 1991thereby acquitting original Accused No. 2 and 3 for the offence punishable under Section 302, 498-A, 324 and 304-B read with 34 of Indian Penal Code.

(3.) The appeal filed by original Accused No. 1 is against conviction and the appeal filed by the State is against acquittal of Accused No. 2 arising out of the same judgment and order passed by the learned Additional Sessions Judge, Malegaon, Dist. Nasik. Hence, we are disposing of both the appeals by this common judgment.