STATE OF MAHARASHTRA Vs. RAJARAM NAMDEO DAMODHAR

JUDGEMENT

(1.) Aggrieved by the common judgment and order dated 6/3/1999 of acquittal of the respondents (accused persons) in Sessions Case No. 32 of 1993 and Special Case No. 5 of 1994, the State has filed this appeal.

(2.) Heard arguments of learned A.P.P. Shri S. M. Bhagde on behalf of the State and those of learned Advocate Shri V. G. Wankhede on behalf of the accused persons. Perused the record and proceedings.

(3.) The respondents No.1 and 2 were the accused in Sessions Case No.32/93 and they were tried for offence punishable under Sections 363, 366, 376, 506 read with Section 34 of the Indian Penal Code (for short, "I.P.C."), whereas the respondent No.3 was the accused in Special Case No.5/94 and was tried for the offence punishable under Sections 363, 366, 323 of I.P.C. and Section 3(1)(xi) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.