STATE OF MAHARASHTRA Vs. RAJENDRA SADASHIV WADKAR

JUDGEMENT

(1.) This appeal challenges the judgment and order passed by the learned Sessions Judge, Raigad Alibag dtd. 26/11/2002 in Sessions Case No.41 of 2000, thereby acquitting the Respondents - accused for the charges under Ss. 147, 148, 307 read with Ss. 194, 325 read with Ss. 149, 504, 149 and sec. 506 read with sec. 149 of the Indian Penal Code.

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

(3.) Learned APP appearing for the Appellant - State invited attention of this Court to the entire notes of evidence and submitted that the evidence of the injured witness PW1 is trustworthy and it gets support from the attending circumstances and medical evidence and, therefore, the trial Court ought to have believed his evidence.