SITARAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Revision Application is directed against the judgment and order dated 17th September, 2005 delivered by learned 3rd Adhoc Assistant Sessions Judge, Washim in Atrocity Case No. 18/2004 prosecuted by the State of Maharashtra. The Revisionapplicant who is the original first informant in respect of the alleged incident, challenged the judgment and order of acquittal on the ground that it is unjust, improper and contrary to the settled principles of law. According to learned Advocate for the revisionapplicant there was sufficient clinching evidence before the trial Court which was discarded.

(2.) The facts which appear from the record and proceedings are as under :

(3.) Complaint in respect of the incident which occurred on 11.7.2004 at about 10.00 a.m. on 16.7.2004 at about 6.00 p.m. was lodged at 15.00 hours on 17.7.2004 at the Washim Police Station which was recorded as FIR No.3045/2004 on 17.7.2004. The investigation followed. Thereafter, as the spot panchanama was drawn on the same day at about 8.00 p.m. and on the following day, statements of certain witnesses were recorded by the Police.