STATE OF MAHARASHTRA Vs. RAVINDRA CHANDRABHAN BAWANE

JUDGEMENT

(1.) The State of Maharashtra has challenged validity and legality of the Judgment and order dated 27/02/2001 passed by the Judicial Magistrate, First Class, Amravati in Regular Criminal Case No.181 of 1996 Whereby the learned trial Magistrate was pleased to acquit the respondent/accused of the offence punishable under Section 409 of the Indian Penal Code.

(2.) Heard the submissions at the Bar.

(3.) The facts, briefly stated, are thus :-