SHIVAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is filed challenging the judgment and order dated 30.10.1999 passed by the learned Additional Sessions Judge, Parbhani in Sessions Trial No. 137 of 1994 thereby convicting the appellant for the offence punishable under Section 325 of I.P.C. and sentenced him to suffer R.I. for three years and to pay fine of Rs. 1000/- i.d to suffer R.I. for six months.

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

(3.) The learned Magistrate committed the case to the Court of Sessions as the offences which were registered against the appellant and other accused persons were exclusively triable by the Court of Sessions. Accused pleaded not guilty and therefore, claimed to be tried. With a view to prove the guilt of the accused, the prosecution has examined as many as eight witnesses.