STATE OF MAHARASHTRA Vs. SANJAY DINKAR MAGAR

JUDGEMENT

(1.) This Appeal is directed against the Judgment and order dated 05th August, 1999 passed by the Additional Sessions Judge, Pandhapur in Sessions Case No. 108 of 1997 acquitting all the Accused - Respondents herein for the offences punishable under Sections 147, 302 read with 149 of the Indian Penal Code.

(2.) The prosecution case, in brief, is as under.

(3.) It is the case of the prosecution that, according to Purushottam (PW 1) on 24th August 1997 he went to the shop of the deceased Laxman at Nimgaon. Purushottam (PW 1) was receiving anonymous calls on his telephone threatening him that, he and Laxman would be killed. Complainant Purushottam Magar (PW 1) told the said fact to deceased Laxman. Laxman also told complainant Purushottam (PW 1) that, he also received such calls on telephone. Complainant - Purushottam (PW 1) and deceased Laxman, therefore decided to lodge complaint at police station.