RAMDAS AJINATH BHANDWALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal filed by the appellant above named, purportedly, under the proviso to Section 372 of the Code of Criminal Procedure. The appellant claims to be a victim, as defined under clause 2 (wa) of the Code.

(2.) The facts of the case, as alleged by the appellant, are in brief, as follows;-

(3.) The learned Additional Sessions Judge, Osmanabad, however, held that the prosecution had failed to prove the guilt of the respondent No.2 and passed an order of acquittal. It is being aggrieved by the said order of acquittal, the appellant, in his capacity as the victim, has filed the present appeal, as the State of Maharashtra, has not thought it fit to challenge the order of acquittal.