BALAJI CONSTRUCTION Vs. DATTATRAYA BAPURAO GHADAGE

JUDGEMENT

(1.) Written notes of the arguments filed by the Appellant is taken on record and marked as 'Annexure-X'. No one is present on behalf of the Respondent No. 1. His learned Advocate has already argued the matter.

(2.) I have heard learned Advocate Mr. Shriram S. Kulkarni assisted by learned Advocate Mr. Sujay Palshikar for the Appellant- Complainant and learned Advocate Shri Indrajeet Joshi for the Respondent No. 1 and learned APP for the Respondent No. 2-State.

(3.) The Court of the JMFC, Kolhapur has acquitted the Respondent-accused mainly for two reasons :-