STATE OF MAHARASHTRA Vs. RAVJI KHANDU LANDHE

JUDGEMENT

(1.) THIS appeal is filed by the State against the order of acquittal by the Additional Sessions Judge, Ahmednagar, in Criminal Appeal No. 91 of 1984.

(2.) THE respondent - accused was convicted for offence under Section 279, 427 and 304-A of the indian Penal Code and also for offence under Section 89 read with Section 112 and under Section 116 of the Motor Vehicles Act. The learned trial Judge convicted the respondent-accused for various offences and awarded different sentences for the said offences. However, substantive sentences were directed to run concurrently.

(3.) THE conviction was challenged by the respondent in appeal before the Additional Sessions Judge. The appeal filed by the accused was allowed and the order of conviction and sentence passed by the learned trial Judge was set aside. Hence the present appeal is filed by the State challenging the order of acquittal.