STATE OF MAHARASHTRA Vs. RAGHUPRASAD RADHAKRISHNA RAIKAR

JUDGEMENT

(1.) This Criminal Appeal has been preferred by the Appellant-State aggrieved by the judgment and order dated 24th April, 1998 passed by the learned Additional Sessions Judge, Thane in Sessions Case No. 280 of 1997 whereunder respondents/accused were acquitted of the offences punishable under Sections 302 r/w 34, 392, 397, 449 r/w 34 and 347 r/w 34 of the Indian Penal Code ( for short "IPC").

(2.) The brief facts of the case are:

(3.) The prosecution next contends that on 21/05/1997 the informant and the deceased as per direction of said Manjunath Datta Ravankar went to the house of said Vikrant seth and handed over 110 pair of earrings ([1]) for polishing and designing. The said ornaments were returned by said Raju Suresh Raikar on 23/05/1997 at about 09.30 pm. Thereafter, the informant left for market.