STATE OF MAHARASHTRA Vs. RAMESH SHIVDAS KATKAR

JUDGEMENT

(1.) Though this appeal is listed for orders, with the consent of the learned APP, the matter is taken up for hearing.

(2.) This is an appeal filed by the State impugning an order and judgment dated 20th May 2005 passed by Judicial Magistrate First Class, Pune, acquitting respondents (accused) of offences punishable under Section 324 (Voluntarily causing hurt by dangerous weapons or means ), 323 (Punishment for voluntarily causing hurt) read with Section 34 ( Acts done by several persons in furtherance of common intention ) of the Indian Penal Code (IPC).

(3.) The office report says respondent no.3 has not been served as he is not found at the address given in the cause title. Though the State is appellant, the onus would be on the concerned Police Station to serve respondent no.3. 16 years have passed since the appeal was filed and 19 years have passed since the impugned judgment was delivered.