MANISHA SUNIL PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

(2.) This is Victim's appeal challenging the order of acquittal dated 07.12.2017, passed in R.C.C.No.32/2015 by the Judicial Magistrate First Class, Mangrulpir, District Washim. It was a State case against 8 accused for commission of offence punishable under Sections 498-A, 494 read with Section 34 of the Indian Penal Code.

(3.) After full fledge trial, the learned Magistrate held that the prosecution has failed to establish the alleged offences hence, acquitted all the accused in terms of Section 248 [1] of the Code of Criminal Procedure.