PRAKASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appeal is filed by the appellant-accused, challenging the judgment and order dated 26-03-1999 passed by the learned IVth Additional Sessions Judge, Jalgaon in Sessions Case No. 131 of 1992.

(2.) Brief facts of the prosecution case are as under:

(3.) The prosecution examined complainant (P.W.I) at Exhibit-50, his father Badrinarayan (P.W.2) at Exhibit-52. Their neighbour Arun (P.W.3) is also examined by the prosecution at Exhibit-53. Panch witness Supadu (P.W.4)(Exh.54), Police Constable Bhaskar (P.W.5) (Exh.57), Police Head Constable (P.W.6) (Exh.59) and the Investigating Officer Liladhar (P.W.7) (Exh.61) are the other witnesses.