STATE OF MAHARASHTRA Vs. RAJESH SHANTARAM KUMBHAR

JUDGEMENT

(1.) By this appeal the State takes exception to the judgment and order dated 10th May, 2004 passed by 2nd Ad-hoc Additional Sessions Judge, Sangli, in Sessions Case No.11 of 2004, whereby and whereunder the accused - respondents herein were acquitted of the offences punishable under Sections 143 , 147 , 148 , 436 , 323 , 504 , 506 and 149 of the Indian Penal Code, 1860 (" IPC ").

(2.) The gravamen of indictment against the accused was as under:

(3.) We have heard Ms. Shinde, the learned APP for the State and Mr. Indrajeet Joshi, the learned Counsel for the respondents, at length. With the assistance of the learned Counsels, we have perused the evidence and material on record.