STATE OF MAHARASHTRA Vs. IQBAL

JUDGEMENT

(1.) Heard respective learned counsel for the parties.

(2.) This is an appeal preferred by the appellant/State i.e. original complainant challenging the judgment and order of acquittal, dated 1.12.2000, rendered by the learned 4 th Judicial Magistrate, First Class, Nanded, in Regular Criminal Case No. 541 of 1998, thereby acquitting the respondent i.e. original accused for the offence punishable under Section 325 of the Indian Penal Code.

(3.) The factual conspectus and shorn of details of the prosecution case are as follows :