BAKI ABDULGANI PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The complainant/injured has preferred this revision against the judgment and order of acquittal of the learned Judicial Magistrate First Class, Tuljapur, District Osmanabad in R.C.C. No.153 of 2000 dtd. 6/7/2005.

(2.) The applicant would be referred to as the 'complainant', and respondents nos.2 to 5 would be referred to as the 'accused' for convenience.

(3.) The complainant lodged the report against the accused on 7/8/2000 with Police Station Naldurg, District Osmanabad. On his report, F.I.R. No.118 of 2000, the offence under Sec. 324, 323, 504, 506 r/w 34 of the Indian Penal Code was registered. After investigation, a report under Sec. 173(2) of Cr.P.C. was submitted to the Court of Judicial Magistrate. The Judicial Magistrate, after the cognizance, framed the charges, and the accused faced the trial. The prosecution examined six witnesses in all. Thereafter, the statement of the accused under Sec. 313 of Cr.P.C. was recorded. After hearing the respective counsels, the impugned judgment and order has been passed.