AKIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Application has been filed by the original informant - appellant, who has filed Criminal Appeal No.451 of 2013 challenging the acquittal of the respondents - original accused in Sessions Case No. 192 of 2012 by the learned District Judge-3 and Additional Sessions Judge, Jalgaon on 11/9/2013 for the offence punishable under Ss. 307 read with Sec. 34, 109 read with Sec. 307, 201 of the Indian Penal Code and Sec. 25 of the Indian Arms Act.

(2.) The said Criminal Appeal No.451 of 2013 came to be admitted by this Court by order dtd. 29/1/2014. It will not be out of place to mention here itself that even the prosecution has filed Criminal Appeal No.61 of 2014 to challenge the said acquittal. The Application for leave to appeal (Criminal Application No.6710 of 2013) filed by the State was also allowed on 29/1/2014. In short, both the Appeals came to be admitted, challenging the acquittal of the respondents - original accused, on the same date.

(3.) There is also one connected criminal application i.e. Criminal Application No.4811 of 2014 which challenges the order dtd. 22/1/2014 passed by the Assistant Sessions Judge, Jalgaon on the application filed by original accused No.8 - Mohammad Jamal, rejecting his request to return the custody of the revolver.