STATE OF MAHARASHTRA Vs. RAJENDRA ALIAS RAMKISAM JAISWAL

JUDGEMENT

(1.) This is an appeal preferred by the State being aggrieved by the order of acquittal passed by the Additional Sessions Judge, Aurangabad, in Sessions Case No. 286 of 1994, decided on 05.08.1998, whereby the respondent is acquitted of offences punishable under Section 315, 304A and 337 of the Indian Penal Code.

(2.) Briefly stated facts giving rise to this appeal may be stated as below:

(3.) In all six witnesses were examined by the prosecution. The learned Sessions Judge came to a conclusion that the offences are not proved and therefore he passed the order of acquittal. It is this order which is challenged in this appeal.