SIKANDAR BAIG Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appeal No.131 of 2020 is filed by the State seeking leave to file appeal under Sec. 378(1) (b) of the Cr.P.C. against the judgment and order of acquittal dtd. 9/12/2019 passed by the learned Additional Sessions Judge, Beed in Sessions Case No. 141/2015 for the offences punishable under Sec. 147, 148, 307, 326, 323, 504, 506 read with Sec. 149 of the I.P.C. and prayed for taking action under Sec. 390 of the Cr.P.C. against accused / respondents.

(2.) Criminal Appeal No.276 of 2020 is instituted by the victiminformant under Sec. 378 read with Sec. 372 of the Cr.P.C. challenging the judgment and order of acquittal of the respondents-accused delivered on 9/12/2019 in Sessions Case No.141/2015 by the learned Additional Sessions Judge, Beed, whereby, the learned Additional Sessions Judge acquitted the respondents-accused for the offences punishable under Sec. 147, 148, 307, 326, 323, 504, 506 read with Sec. 149 of the I.P.C.

(3.) Since in both these appeals are challenging order of acquittal, therefore, both these appeals are being decided together at the stage of admission itself.