NARENDRA RAMDAS BORASE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) APPEAL No. 575 of 1995 and Appeal No. 576 of 1995 have been filed by the State. Appeal No. 434 of 1995 has been filed by the convicted accused.

(2.) THE State has chosen to file the aforesaid two Appeals respectively for challenging the order of acquittal and the order of sentence.

(3.) THE facts leading to the lodging of the Sessions Case No. 62 of 1995 in the Court of Sessions Judge at Dhule, were relating to the incident that had occurred on 15th September, 1994 at about 10. 00 a. m. The wife of accused No. 1 Vidya received burn injuries and at that time she was tried to be rescued by accused/respondent No. 1 along with his mother accused No. 3. After dousing fire, accused No. 1 took her to a hospital known as "bohras Hospital".