STATE OF MAHARASHTRA Vs. ASHOKSINGH AMARSINGH RAJPUT

JUDGEMENT

(1.) By this Appeal the State is challenging the acquittal of the respondents, from an offence punishable under Sec. 324, 323, 504 read with Sec. 34 of the Indian Penal Code.

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

(3.) Some time prior to the complaint the complainant applied for a electric connection which was objected to by the respondents-accused. However, after obtaining a writing from the accused persons an electric connection was released by the State Electricity Board to the complainant. This was yet another issue between the parties which was part of their all over dispute.