STATE OF MAHARASHTRA Vs. GORAKNATH MAHADEO KAMBLE

JUDGEMENT

(1.) THIS criminal appeal is filed by the appellant/State of Maharashtra, being aggrieved by the judgment and order, dated 8-11-1985, passed by the Metropolitan Magistrate, 17th Court, Mazgaon, Bombay, in Criminal Case No.789/P/83. By the impugned judgment and order, the learned Magistrate acquitted the respondent/accused Goraknath Mahadeo Kamble of the offence punishable under sections 332 and 506(II) of the Indian Penal Code.

(2.) THE prosecution case can be briefly stated as follows:

(3.) WE have heard Mr. A.M. Shringarpure, learned Addl. Public Prosecutor, appearing for the appellant/state of Maharashtra, so also Mr. C.R. Sonawane, appearing for the respondent/accused. We have also gone through the evidence of the prosecution witnesses. We have also read the impugned judgment of the trial Court and are of the opinion that there is nothing, warranting interference with the finding of acquittal recorded by the trial Court for the reasons stated hereinafter.